SMT. MEENA DUBEY Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Grievance of the petitioner is that he has moved an application before the respondents on 30.08.2018 for grant of Regular Stage Carriage Permit by changing time on the route Raipur to Devbhog via Rajim, Garyabnad, Mainpur, Dhurwagodi and one return trip daily, which is pending consideration.

(2.) Learned counsel for the petitioner would submit that the writ petition may be disposed of with a direction to the respondents to decide the said application expeditiously.

(3.) Learned State counsel would submit that the application of the petitioner shall be considered and decided along with all pending applications for the concerned route, in accordance with law and on its own merits as expeditiously as possible.