Shivratan Prasad Gupta vs State Transport Authority 31 ... on 21 January, 2019

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Chattisgarh High Court

Shivratan Prasad Gupta vs State Transport Authority 31 ... on 21 January, 2019

Bench: Prashant Kumar Mishra

                                    1

                                                                      NAFR

       HIGH COURT OF CHHATTISGARH, BILASPUR

                         WPC No. 168 of 2019

    Shivratan Prasad Gupta S/o Late Shri B.P.Gupta Aged About 51
     Years R/o C/o Devendra Sahu, Village Kosmandi, Pallari, District
     Balodabazar Bhatapara, Chhattisgarh

                                                              ---- Petitioner

                                Versus

   1. State Transport Authority Raipur, Chhattisgarh

   2. Secretary, Regional Transport Authority Raipur, Chhattisgarh

                                                          ---- Respondent

For Petitioner Mr. Anshul R. Shrivastava, Advocate For Respondent /State Mr. R. Tripathi, Panel Lawyer Order On Board By Hon'ble Mr. Justice Prashant Kumar Mishra 21/1/2019

1. Heard.

2. Grievance of the petitioner is that he has moved an application before the respondents on 14.9.2018 for grant of Inter State Regular Stage Carriage Permit on the route Ambikapur to Puri via Kunkuri, Tapkara, Sudargarh, Jharsugda, Cuttuck, Bhuneshwar and one single trip daily in accordance with the provisions of Motor Vehicles Act, 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 2 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 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.

Sd/-

(Prashant Kumar Mishra) Judge Shyna

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Chattisgarh High Court