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Judgment
8 paragraphs · 118 words
Prashant Kumar Mishra, J
1.
Heard.
2.
Grievance of the petitioner is that he has moved an application before the respondent on 17.1.2019 for grant of regular stage carriage permit on the
route Bemetara to Power House via Berla Ahirwara, which is pending consideration.
3.
Without commenting upon merits of the case, if there is an application filed by the petitioner, the same has to be decided within a reasonable time.
4.
Considering the fact that 30 days has already elapsed, it would be appropriate to direct respondent authority to decide the petitioner's application
within a period of 30 days from the date of receipt of copy of this order.
5.
Accordingly, the writ petition is disposed of.