RAJESH KUMAR Vs. STATE OF JHARKHAND & ORS

JUDGEMENT

(1.) Heard the parties.

(2.) In this writ petition, the petitioner has prayed for a direction on the respondent -authority to decide the application for granting permanent permit, which is pending since April,2011.

(3.) It has been stated that the petitioner had applied for permanent permit for the route- Bokaro to Muzaffarpur in terms of Reciprocal Transport Agreement, entered between the State of Bihar and State of Jharkhand, as per the provision of section 80 of the Motor Vehicle Act. The application was accompanied with the requisite fee and documents. Rule-72 of Bihar Motor Vehicle Rules provides that such application be disposed of normally within one month from the date of receipt of the application. In spite of lapse of more than five months, no order has been passed by the said authority till date. Learned G.A., appearing on behalf of the respondents, submitted that the concerned authority shall take up the petitioner's application, if still pending, and pass appropriate order without further delay. In view of the said fair stand taken by the respondents, this writ petition is disposed of directing the respondent-authority to consider the petitioner's application and pass appropriate order in accordance with law, within four weeks from the date of receipt/production of a copy of this order.