MANISH TRAVELS Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The review petitioner (respondent No.3 in WPC) seeks review of the order dtd. 31/01/2025 passed in WPC No.6267/2024.

(2.) The matter is taken up for consideration in the chamber under provisions of sub-rule (2) of Rule 90 under Chapter VI of the High Court of Chhattisgarh Rules, 2007.

(3.) The main ground urged in the review petition is that the writ petitioner filed the writ petition on the basis of incorrect facts that the review petitioner has not applied for the same route, for which, the writ petitioner has applied. According to the review petitioner, he has already moved the application before the RTA, Raipur prior to the writ petitioner and the objection made by the review petitioner with regard to not following the statutory provisions. The review petitioner also contended that he is having the permit of the same route which is granted to him on the same day in which, the writ petitioner has been granted on 06/10/2023, but the writ petitioner concealed the said fact before this Court and obtained the order under review by placing incorrect submissions.