Chattisgarh High Court
Atul Ranjan Shrivastava vs Regional Transport Authority 61 ... on 3 April, 2019
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
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HIGH COURT OF CHHATTISGARH, BILASPUR
WPC No. 1264 of 2019
Atul Ranjan Shrivastava S/o Shri I.B. Shrivastava Aged About 47 Years R/o
Chitransh Villa, Kailash Nagar, Railway Colony, Champa, District Janjgir
Chmapa Chhattisgarh
---- Petitioner
Versus
1. Regional Transport Authority Bilaspur, Chhattisgarh
2. Secretary, Regional Transport Authority, Office Of R.T.O. Bilaspur Chhattisgarh
---- Respondents
For Petitioner : Shri Anshul R. Shrivastava, Advocate For Respondent/State : Shri Sanjay Agrawal, GA Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 03/04/2019
1. Learned counsel appearing for the petitioner, on instructions, submits that the petitioner does not want to contest this petition on merits. However, he prays that the respondent authorities may be directed to consider and decide his pending representation dated 13.02.2019 for curtail of route from Abdhar to Sakti & Champa to Janjgir and change of time in Regular Stage Carriage Permit, as expeditiously as possible.
2. Shri Sanjay Agrawal, learned counsel appearing for the State/respondents submits that if the above application is still pending consideration, the same shall be considered and decided in accordance with law, within a period of eight weeks from today.
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3. In view of the foregoing, according to learned counsel appearing for the petitioner, nothing survives for adjudication.
4. Accordingly, the writ petition is disposed of.
Sd/-
Sanjay K. Agrawal Judge Ashu