New Jeevan Bus Service vs State Of Chhattisgarh 30 ... on 8 October, 2018

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Chattisgarh High Court

New Jeevan Bus Service vs State Of Chhattisgarh 30 ... on 8 October, 2018

Bench: Prashant Kumar Mishra

                                      1

                                                                        NAFR

            HIGH COURT OF CHHATTISGARH, BILASPUR

                         WPC No. 2765 of 2018

    New Jeevan Bus Service, Through Proprietor Akash Deep Singh
     Gill, S/o Shri Lakhwant Singh Gill, Aged About 31 Years, R/o
     Pagariya Complex, Pandri, Raipur, District Raipur 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     Bastar
      Chhattisgarh.

   3. Secretary, Regional Transport Authority, Jagdalpur, District
      Bastar Chhattisgarh.

                                                          ---- Respondent

For Petitioner Mr. Vinod Kumar Sharma, Advocate For Respondent /State Mrs. Astha Shukla, Panel Lawyer Order On Board By Hon'ble Mr. Justice Prashant Kumar Mishra 8/10/2018

1. Grievance of the petitioner is that he has moved an application before the respondents on 9.7.2018 for grant of regular permit of bus No.CG 04 E 5421 Modal 2009 on the route Bilaspur to Bailadila via Nandghat, Simga, Raipur, Abhanpur, Dhamtari, Charama, Kanker, Keshkal, Farasgaon, Kondagaon, Jagdalpur, Geedam, Dantewada, Bacheli and return trip, which is pending consideration.

2. Learned counsel for the petitioner would submit that the writ petition may be disposed of with a direction to the respondents to decide the said application expeditiously.

3. Learned State counsel would submit that the application of the petitioner shall be considered and decided along with all pending applications for the concerned route, in accordance with law and on its own merits as expeditiously as possible.

4. In view of the fact that petitioner's application is pending consideration, the present writ petition is disposed of with a direction to the respondents to decide the petitioner's application and all other applications pending before it for the concerned route, within reasonable time.

5. It is made clear that this Court has not expressed any opinion on the merits of the case and the respondent authorities shall decide the matter, on its own merits, strictly in accordance with law, without treating any observation made in this order, as opinion on the merits of the case. Sd/-

Judge (Prashant Kumar Mishra) Shyna

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