Chattisgarh High Court
Basant Kumar Verma vs Regional Transport Authority 15 ... on 11 December, 2019
Author: P. Sam Koshy
Bench: P. Sam Koshy
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NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
Writ Petition (C) No. 4548 of 2019
Basant Kumar Verma S/o Shri Muniram Verma Aged About 43 Years R/o
Village Patrapali, Dokda, Kansabel, District Jashpur, Chhattisgarh.
--- Petitioner(s)
Versus
1. Regional Transport Authority Ambikapur Surguja, Chhattisgarh.
2. Secretary Regional Transport Authority, Office of R.T.O. Ambikapur
Surguja, Chhattisgarh.
---Respondents
For Petitioner : Shri Anshul R Shrivastava, Advocate For State : Ms. Abhyunnati Singh, Panel Lawyer.
Hon'ble Shri Justice P. Sam Koshy Order on Board 11.12.2019
1. Grievance of the petitioner is that he has moved an application before the respondent No.1 on 31.07.2019 for grant of regular stage carriage permit on the route Chharra to Patthalgaon and one return trip daily, which is pending consideration.
2. Learned State counsel would submit that the application of the petitioner shall be considered and decided in accordance with law on its own merits as expeditiously as possible.
3. Be that as it may, if the petitioner had moved such application, it should have been decided one way or the other. If it is not being decided till now, the authority is directed to decide the matter within 30 days from the date of presentation of copy of this order.
4. With the aforesaid observations/direction, the petition stands disposed of.
Sd/-
(P. Sam Koshy) Judge inder