Chattisgarh High Court
Subhash Chandra Sahu vs Regional Transport Authority, 8 ... on 22 April, 2019
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPC No. 1465 of 2019
• Subhash Chandra Sahu S/o Lalman Sahu Aged About 42 Years R/o Talwapara,
Baikunthpur, District Korea Chhattisgarh
---- Petitioner
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 Respondents/State : Shri Rajesh Singh, Dy. GA Hon'ble Shri Justice Goutam Bhaduri Order On Board 22/04/2019
1. Heard.
2. Learned counsel for the petitioner submits that the application has been moved on 29.06.2018 for transfer of regular permit on the route Patthalgaon to Manendragarh via Ambikapur, Baikunthpur and one return trip daily before respondent No. 2. Learned counsel for the petitioner further submits that the application is required to be decided within a statutory period of 60 days but the same has remained pending without any decision.
3. Learned counsel for the State submits that the same shall be decided as 2 expeditiously as possible.
4. Considering the submission of the petitioner, it is directed that the application dated 29.06.2018 shall be decided by the authority concerned within a period of 60 days from the date of receipt of copy of this order.
5. Accordingly, the writ petition is disposed of.
Sd/-
Goutam Bhaduri Judge Ashu