Abdul Hakim Vs Regional Transport Authority, Ambikapur And Ors

Chhattisgarh High Court 27 Sep 2019 Writ Petition (C) No. 3463 Of 2019 (2019) 09 CHH CK 0179
Bench: Single Bench
Result Published

Judgement Snapshot

Case Number

Writ Petition (C) No. 3463 Of 2019

Hon'ble Bench

Goutam Bhaduri, J

Advocates

Anshul R. Shrivastava, Kunal Das

Final Decision

Disposed Of

Judgement Text

Translate:

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.

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