Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1]

Chattisgarh High Court

Nand Kishor Jain vs State Of Chhattisgarh 19 Wpc/232/2019 ... on 1 March, 2019

Author: Prashant Kumar Mishra

Bench: Prashant Kumar Mishra

                                         1

                                                                       NAFR

         HIGH COURT OF CHHATTISGARH, BILASPUR

                            WPC No. 769 of 2019

       Nand Kishor Jain Aged About 45 Years S/o Late Sampatlal Jain R/o
       Vikas Nagar Kondagaon, District Kondagaon, Chhattisgarh.

                                                                ---- Petitioner

                                    Versus

     1. State Of Chhattisgarh Through The Secretary Department Of
        Transport DKS Bhawan Raipur, Chhattisgarh.

     2. State Transport Authority Chhattisgarh Raipur, Chhattisgarh.

                                                            ---- Respondents

For Petitioner:- Shri J. K. Gupta, Advocate. For Respondent/State:- Shri Rajendra Tripathi, PL.

Hon'ble Shri Justice Prashant Kumar Mishra Order On Board 01/03/2019

1. Grievance of the petitioner is that he has moved an application before the respondents on 19.12.2018 for grant of permanent stage carriage permit on the route from Raipur to Damanjodi Via Dhamtari, Kanker, Kondagaon, Jagdalpur, Jaipur single trip daily, 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.

2

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, expeditiously, preferably within a period of one month from today.

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/-

(Prashant Kumar Mishra) Judge Ayushi