SANDIP SINGH KSHATRI Vs. REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) Grievance of the petitioner is that he has moved an application before the respondent No.1 on 30.11.2018 for change of time in regular stage carriage permit No. 80/BSP/2013 on the route Chandrapur to Balauda via Dabhara, Chhapora, Hasod, Birra, Kera, Shivrinarayan with 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 respondent No.1 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.