Goutam Bhaduri, J
1. The grievance of the petitioner is that though the petitioner had moved an application before respondent No.1 on 16.05.2019 for grant of regular
stage carriage permit on the route Kansabel to Raipur via Mahadevdand, Bageecha, Bataoli, Ambikapur, Katghora, Bilaspur and one single trip daily,
however, the application has remained pending without any decision.
2. Learned counsel for the State submits that the application of the petitioner shall be considered and disposed off as early as possible.
3. Be that as it may, if the petitioner had moved such application, it should have been decided one way or the other. If it is not being decided till now,
the authority is directed to decide the matter within a period of 30 days from the date of receipt of copy of this order.
4. With the above observation/direction, the petition stands disposed of.
