Chattisgarh High Court
Raja Naresh Gupta vs State Of Chhattisgarh 86 Wpc/2985/2018 ... on 10 December, 2018
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPC No. 3379 of 2018
Raja Naresh Gupta S/o Late Mahesh Ram Gupta Aged About 38 Years
R/o Sarangarh, District Raigarh Chhattisgarh.
---- Petitioner
Versus
1. State Of Chhattisgarh Through Secretary, Department Of Transport
Mantralaya, Mahanadi Bhawan, New Raipur Chhattisgarh.
2. Regional Transport Authority Bilaspur
---- Respondent
For Petitioner : Shri Santosh Gupta, Advocate. For Respondents : Shri Rajendra Tripathi, PL.
Hon'ble Shri Justice Prashant Kumar Mishra Order On Board 10/12/2018 :
1. Grievance of the petitioner is that he has moved an application for counter signature of regular stage carriage permit No.2122/RPR/2018 on 18.9.2018 for the route Kharsiya to Raipur via Chandrapur, Saraipali, Arang and one return trip daily, which has not been decided so far.
2. Counsel for the petitioner would submit that the Writ Petition may be disposed of with a direction to the respondents 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 2 own merits, as expeditiously as possible.
4. In view of the fact that the 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 a 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 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/-
Judge (Prashant Kumar Mishra) Barve