J.S.Khehar, J. - (1.) The petitioner is stated to have submitted an application for grant of a permit on the Bathinda-Chandigarh via Barnala-Ludhiana route.
(2.) He is also stated to have deposited the application fee prescribed therefor. It is, however, the contention of the learned counsel for the petitioner that no decision has been taken on the aforestated application submitted by the petitioner by the Regional Transport Authority, Ferozepur.
(3.) Learned counsel for the petitioner states that the petitioner will be satisfied if the instant writ petition is disposed of by directing respondent No.2 i.e. the Regional Transport Authority, Ferozepur, requiring it to take a final decision on the application. Notice of motion.;