KISHORI PRASAD GUPTA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Petitioner has prayed for the following reliefs:-

(2.) 'That this is an application for direction to the opposite party no-2 to extend the period of agreement dtd. 4/6/2022 for further period of 10 years upon terms and condition as has been specified in the earlier agreement dtd. 4/6/2022 or direct the Respondent no. 2 to consider the continuous operation of the bus service of the petitioner on B.S.R.P.C permit for the Rule Nawada to Patna under the same agreement and not to call tender of the route in question against the policy and purpose of P.P Mode Scheme under which the Pvt. Operators Operate their service upon permit of BSRTC.'

(3.) After the matter was heard for some time, finding the Bench not to be agreeable with the submissions made by learned counsel for the petitioner, learned counsel for the petitioner, under instructions, states that petitioner shall be content if a direction is issued to the authority concerned to consider and decide the representation which the petitioner shall be filing within a period of four weeks from today for redressal of the grievance(s).