Chattisgarh High Court
Udaybhan Singh vs State Of Chhattisgarh 73 Wps/1937/2019 ... on 18 March, 2019
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
1 WPC No. 1003 of 2019
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPC No. 1003 of 2019
Udaybhan Singh S/o Shri Goverdhan Singh, Aged About 22
Years R/o Ward No.9, In Front Of B.E.A.D. Collage
Mauharpara, Manendragarh, Tahsil Manendragarh, District -
Koriya Chhattisgarh.
---- Petitioner
Versus
1. State Of Chhattisgarh Through The Secretary, Department
Of Transport Mantralaya, Atal Nagar New Raipur
Chhattisgarh.
2. The Regional Transport Authority Bilaspur, District - Bilaspur
Chhattisgarh.
---- Respondents
For Petitioner :- Ms. Rashul Bhawnani, Advocate (on behalf of Ms. Shivali Dubey) For Respondent-State :- Shri Anmol Sharma, P.L. Order On Board By Hon'ble Justice Shri Prashant Kumar Mishra 18/03/2019
1. Grievance of the petitioner is that he has moved an application before the respondents on 17.01.2019 for grant of permanent stage carriage permit on the route Manendragarh to Pendraroad via Ledri, Marwahi, Danikundi, Kotmi, Pendra and back one 2 WPC No. 1003 of 2019 return trip, 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 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 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 respondents 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/-
Prashant Kumar Mishra Judge Ankit