Manoj Kumar Singh vs The Government Of Bihar
2021 Latest Caselaw 5589 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.6117 of 2020
     ======================================================

Manoj Kumar Singh, Son of Radha Gobind Singh Vill- Phuhan, Makdumpur, P.S.- Makhdumpur, Dist- Bhojpur.

... ... Petitioner/s Versus

1. The Government of Bihar, through Principal Secretary, Department of Transport, Nirman Bhawan, Baily Road, Patna.

2. Saran Regional Transport Authority Chapra, through Secretary.

3. Commissioner Cum- Chairman Saran Regional Transport Authority, Chapra,

4. Secretary, Regional Transport Authority, Siwan, Chapra.

... ... Respondent/s ====================================================== Appearance :

     For the Petitioner/s   :      Mr. Sanjay Kumar Pandey, Advocate
     For the Respondent/s   :      Mr. A.G.

====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 29-11-2021

Petitioner has prayed for the following relief(s):

"To quash the order dt-06.12.2019 passed by Saran Regional Transport Authority, Chapra, refusing to grant permit to this petitioner on the route Patna to Gopalganj wrongly on the point that the application for grant of permit was not in proper form as required under Rule."

Learned counsel for the petitioner seeks permission to

withdraw the present petition reserving liberty to prefer

statutory appeal before the appropriate authority within a period

of four weeks.

Learned counsel for the State states that if any such Patna High Court CWJC No.6117 of 2020 dt.29-11-2021

appeal is preferred by the petitioner within the aforesaid period,

limitation shall not come in the way and the appeal shall be

heard on merits, to be decided within a period of three months

from the date of its filing.

Statement accepted and taken on record.

We only hope and expect the appropriate authority to

consider and decide the appeal on its own merit and with

reasonable dispatch.

We clarify that we have not expressed any opinion on

facts and law. All issues are left open.

Learned counsel for the parties undertake not to take

any unnecessary adjournment in such proceedings.

The present petition stands disposed of with the

liberty aforesaid.

Interlocutory Application(s), if any, stands disposed

of.

(Sanjay Karol, CJ)

( S. Kumar, J)

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