Chattisgarh High Court
Dinesh Kumar Agrawal vs Regional Transport Authority 30 ... on 19 March, 2019
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
1 WPC No. 975 of 2019
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPC No. 975 of 2019
Dinesh Kumar Agrawal S/o Shri O.P. Agrawal Aged About 52
Years R/o Main Road, Lakhanpur, Tahsil - Lakhanpur,
Ambikapur, District Surguja Chhattisgarh.
---- Petitioner
Versus
1. Regional Transport Authority Ambikapur, Surguja
Chhattisgarh.
2. Secretary, Regional Transport Authority, C/o R.T.O. Office,
Ambikapur, Surguja Chhattisgarh.
---- Respondents
For Petitioner :- Shri Anshul R. Shrivastava, Advocate For Respondent-State :- Shri Rahul Jha, G.A. Order On Board By Hon'ble Justice Shri Prashant Kumar Mishra 19/03/2019
1. Petitioner has been granted regular stage carriage permit for inter regional route Ambikapur to Korba via Lakhanpur, Udaypur, Dandgaon, Tara, Morga, Chotiya, Madai, Gursai, Podi, Katoghora, Chhuri and one trip return back. However, the RTA, Ambikapur has not counter signed the permit despite the application filed by the petitioner on 21.08.2018. 2 WPC No. 975 of 2019
2. Considering the entire facts situation of the case, the writ petition is disposed of with direction to the respondent No.1 to decide the petitioner's application for counter signature, expeditiously, preferably within a period of 30 days from the date of receipt of this order.
3. The writ petition stands disposed of.
Sd/-
Prashant Kumar Mishra Judge Ankit