Chattisgarh High Court
Payal Travels vs State Of Chhattisgarh 23 Wpc/259/2019 ... on 29 January, 2019
HIGH COURT OF CHHATTISGARH, BILASPUR
WPC No. 279 of 2019
Payal Travels Through Partner Shri Piyush Deshlahra, Son Of Shri Prakash
Deshlahara, Aged About 32 Years, Resident Of G.E. Road, Durg, District Durg
Chhattisgarh
---- Petitioner
Versus
1. State Of Chhattisgarh Through The Secretary, Department Of Transport,
Mahanadi Bhawan, Mantralaya, Naya Raipur, District Raipur Chhattisgarh
2. Regional Transport Authority Jagdalpur, District Jagdalpur Chhattisgarh
3. Secretary Regional Transport Authority, Jagdalpur, District Jagdalpur
Chhattisgarh
---- Respondents
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For Petitioner : Mr. Ajay Shrivatava, Advocate For State/Respondents : Mr. Rajesh Singh, Dy. Govt. Advocate
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Hon'ble Shri Justice Goutam Bhaduri Order On Board 29.01.2019 Heard
1. The instant petition is filed with a limited prayer to direct the respondents to decide the application which has been filed on 29.06.2018 to increase the stoppage of the Bus in between the route Durg to Jagdalpur though it was to be decided within stipulated time, but the same has not been decided till date.
2. Considering the prayer made, without any observation on merit, it is directed that the respondents shall decide the application of the petitioner within a further period of 30 days from the date of receipt of a copy of this order.
3. With such observation, the petition stands disposed of.
Sd/-
(Goutam Bhaduri) Judge ashu