Chattisgarh High Court
Vinod Kumar Gupta vs Regional Transport Authority 31 ... on 3 April, 2019
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
HIGH COURT OF CHHATTISGARH, BILASPUR
WPC No. 1239 of 2019
Vinod Kumar Gupta S/o Late Shri Jeetan Prasad Gupta Aged About 48
Years R/o Near Old Bus Stand, Ambikapur, Surguja, Chhattisgarh.,
---- Petitioner
Versus
1. Regional Transport Authority Ambikapur, Surguja, Chhattisgarh.,
2. Secretry Regional Transport Authority, Office Of R.T.O. Ambikapur,
Chhattisgarh.
3. Secretary Regional Transport Authority, Office Of R.T.O. Ambikapur,
Surguja, Chhattisgarh.
---- Respondents
For Petitioner Shri Anshul R. Shrivastava, Advocate For Respondent/State Shri Aditya Bhardwaj, P.L. Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 03.04.2019
1. Grievance of the petitioner is that he has moved an application before the respondent on 11.12.2018 for grant of temporary permit on the route Ambikapur to Jashpur via Bataoli, Sitapur , Patthalgaon, Ludeg, Kansabel, Kunkuri and one return trip daily, which is pending consideration.
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 30 days from the date of presentation of certified copy of this order.
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/-
( Sanjay K. Agrawal ) Judge Vishakha