SANJAY SINGH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The present writ petition has been filed seeking for the following relief:

(2.) The brief facts of the case is that the petitioner is basically a Transporter carrying on the transport business. For the purpose of operation of his transport business, regular permit is required from the Transport Authorities. Initially the petitioner had filed an application for grant of regular stage carriage permit on the route from Bilaspur to Lendra via Masturi, Mulmula, Pamgarh, Shivrinarayan, Baramkela and back one trip daily. The petitioner had deposited the prescribed fees and documents as is required under Rule 72 of the Motor Vehicle Rules before the then existing Regional Transport Authority, Bilaspur. The Regional Transport Authority, Bilaspur considering the application of the petitioner granted the regular Stage Carriage Permit bearing No. SCP/743/B/2019 for the aforesaid route. However, the permit was issued with a condition that the same would require counter signature of the Regional Transport Authority, Raipur. The reason for getting the counter signature from the Regional Transport Authority, Raipur was on account of the fact that the permit sought for was for operation of the bus inter-district and part of the route was falling under the Regional Transport Authority, Raipur.

(3.) On 27.12.2019 the State Government published a notification whereby the system of having a Regional Transport Authority at different regions have been abolished and the State Government introduced the system of there being only one Regional Transport Authority for discharging the duties for the entire State of Chhattisgarh.