Chattisgarh High Court
Payal Travels vs State Of Chhattisgarh 20 Wa/103/2018 ... on 13 April, 2018
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
Writ Petition (C) No. 1043 of 2018
Payal Travels, through Partner Shri Piyush Deshlahra, S/o Shri Prakash
Deshlahra, aged about 32 years, R/o G.E. Road, Durg, District Durg (C.G)
---- Petitioner
Versus
1. State of Chhattisgarh Through Secretary Department of Transport
Mantralaya Mahanadi Bhawan, New Raipur Chhattisgarh.
2. Regional Transport Authority, Jagdalpur, District Jagdalpur, Chhattisgarh.
3. Secretary, Regional Transport Authority, Jagdalpur, District Jagdalpur,
Chhattisgarh.
---- Respondents
For Petitioner : Mr. Ajay Shrivastava, Advocate. For Respondents/State : Mr. Avinash Singh, Panel Lawyer.
4.Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 13/04/2018
1. Limited grievance of the petitioner is that the application for change of timing and extension of route in regular permit is pending since 20.12.2016 and direction may be issued to the respondent to decide the same expeditiously.
2. State counsel has no objection if any such direction is issued to the respondent.
3. The present petition is accordingly disposed of directing the respondent to decide the pending application of the petitioner dated 20.12.2016 if not already decided, as expeditiously as possible preferably within a period of one month from the date of receipt of copy of this order.
24. It is made clear that this Court has not observed anything on the merits of the case and it would be for the competent authority to act strictly in accordance with law.
SD/-
(Sanjay K. Agrawal) Judge Priyanka