Chattisgarh High Court
Smt. Babita Jain vs Regional Transport Authority, ... on 19 March, 2015
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPC No. 461 of 2015
• Smt. Babita Jain W/o Nand Kishore Jain, Aged About 38 years R/O
Aashirwad Enterprises, Dantewada, P.O. Dantewada, Distt. Dantewada
(C.G.)
---- Petitioner
Versus
• Regional Transport Authority, Jagdalpur, Distt. Bastar At Jagdalpur (C.G.)
---- Respondent
For Petitioner Shri Santosh Gupta, Advocate For Respondent/State Shri Sunil Pillai, Panel Lawyer Hon'ble Shri Justice Prashant Kumar Mishra Order On Board 19/03/2015 Heard learned counsel for the parties.
1) Grievance of the petitioner is that she has moved an application before the respondent on 29/3/2014 for grant of permanent stage carriage permit on the route Nagarnar to Raipur via Jagdalpur, Kondagaon, Kanker, Dhamtari.
2) Learned counsel for the petitioner would submit that the writ petition may be disposed of with a direction to the respondent to decide the said application expeditiously.
3) 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.
4) In view of the fact that petitioner's application is pending consideration, the present writ petition is disposed of with a direction to the respondent to decide the petitioner's application and all other applications pending before it for the concerned route, within reasonable time.
5) 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 representation, 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.
JUDGE Gowri