Md. Baidul vs State Transport Authority 45 ... on 4 February, 2019

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Chattisgarh High Court

Md. Baidul vs State Transport Authority 45 ... on 4 February, 2019

Bench: Prashant Kumar Mishra

                                   1

                                                                    NAFR

       HIGH COURT OF CHHATTISGARH, BILASPUR

                         WPC No. 333 of 2019

    Md. Baidul S/o Late Abdul Rasid Aged About 48 Years R/o
     Kharsia Naka, Ambikapur, District- Surguja, Chhattisgarh.

                                                            ---- Petitioner

                                Versus

   1. State Transport Authority Sta/TC Office Raipur, Chhattisgarh.,
      District : Raipur, Chhattisgarh

   2. Secretary State Transport Authority, Raipur, Chhattisgarh.

                                                           ---- Respondent

For Petitioner Mr. FS Khare, Advocate For Respondent /State Mr. Anmol Sharma, Panel Lawyer Order On Board By Hon'ble Mr. Justice Prashant Kumar Mishra 4/2/2019

1. Heard.

2. The petitioner has filed this petition with limited grievance regarding inaction on the part of the respondents in deciding petitioner's application for Inter State regular stage carriage permit. It is stated that the application was submitted on 31.8.2018, but till date, it has not been decided.

3. On the other hand, learned State counsel submits that if any such application is pending before the authority, the same shall be considered and decided in accordance with law as early as 2 possible.

4. Taking into consideration the submission of learned counsel for the parties, this petition is finally disposed of with a direction to consider and decide the petitioner's application for grant of Inter State regular stage carriage permit within a period of six weeks from the date of receipt of copy of this order.

Sd/-

(Prashant Kumar Mishra) Judge Shyna

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Chattisgarh High Court