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Judgment
13 paragraphs · 230 wordsGoutam Bhaduri, J
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.
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.
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 respondent
No.1 to decide the petitioner's application and all other applications pending before it for the concerned route, within 30 days from the date of
presentation of certified copy of this order.
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.