Chattisgarh High Court
Rajesh Kumar Shukla vs Regional Transport Authority, 18 ... on 21 November, 2019
Author: P. Sam Koshy
Bench: P. Sam Koshy
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NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
Writ Petition (C) No. 4193 of 2019
Rajesh Kumar Shukla S/o Late Shri Heera Lal Shukla, Aged About 50
Years R/o Barpali Chowk, Champa District - Janjgir - Champa
Chhattisgarh.
--- Petitioner(s)
Versus
1. Regional Transport Authority Bilaspur, Chhattisgarh.
2. Secretary Regional Transport Authority, Office of R.T.O. Bilaspur,
Chhattisgarh.
---Respondents
For Petitioner : Shri Anshul R Shrivastava Advocate For State : Shri Ashutosh Mishra, Panel Lawyer.
Hon'ble Shri Justice P. Sam Koshy Order on Board 21.11.2019
1. Grievance of the petitioner is that he has moved an application before the respondent No.1 on 03.10.2019 for change of time in regular stage carriage permit No.3298/B/2008 on the route Bankimongra to Jashpur and one return trip daily, which is pending consideration.
2. Learned State counsel would submit that the application of the petitioner shall be considered and decided in accordance with law on its own merits as expeditiously as possible.
3. The present petition accordingly stands disposed of directing the respondents to decide the pending application of the petitioner, if already not decided, preferably within 30 days from the date of presentation of copy of this order.
4. It is made clear that this court has not expressed any opinion on the merits of the case and it would be for the authority to act strictly in accordance with law.
Sd/-
(P. Sam Koshy) Judge inder