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Judgment
11 paragraphs · 213 wordsPrashant Kumar Mishra, J
Grievance of the petitioner is that he has moved an application before the respondents on 23.6.2018 for grant of regular stage carriage permit on the
route Raipur to Nagarnar via Dhamtari, Kanker, Keshkal, Kondagaon, Jagdalpur and back two single trip daily, which is pending consideration.
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.
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.
In view of the fact that petitioner's application is pending consideration, the present writ petition is disposed of with a direction to the respondents to
decide the petitioner's application and all other applications pending before it for the concerned route, within reasonable time.
It is made clear that this Court has not expressed any opinion on the merits of the case and the respondent authorities shall decide the matter, on its
own merits, strictly in accordance with law, without treating any observation made in this order, as opinion on the merits of the case.