Chattisgarh High Court
Dinesh Kumar Agrawal vs Regional Transport Authority Surguja ... on 29 January, 2018
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
Writ Petition (C) No. 227 of 2018
Dinesh Kumar Agrawal, S/o Om Prakash Agrawal, aged about 50 years, R/o
Main Road Lakhanpur, District Surguja, C.G.
---- Petitioner
Versus
1. Regional Transport Authority, Surguja, Ambikapur, District Surguja, C.G.
2. Secretary, Regional Transport Authority, Surguja, Ambikapur, District
Surguja, C.G.
---- Respondents
For Petitioner : Mr. C.J.K. Rao, Advocate. For Respondents : Mr. B. Gopa Kumar, Deputy Advocate General.
Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 29/01/18 Heard.
2. Grievance of the petitioner is that though the petitioner had moved an application dated 22.04.2017 before respondent No. 2 for grant of permanent stage carriage permit on the route Ambikapur to Patkura via Lakhanpur, Udaypur, Maheshpur, Laxmangarh, Kundewa, Shayar, Baswar, Kedma, Biniya and back one return trip daily, which is pending consideration.
3. 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.
4. Learned State counsel would submit that the application of the petitioner shall be considered and decided along with all pending 2 applications for the concerned route, in accordance with law and on its own merits as expeditiously as possible.
5. 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.
6. 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.
7. Accordingly, the petition stands disposed of.
Sd/-
(Sanjay K. Agrawal) Judge Priyanka