Calcutta High Court (Appellete Side)
Subrata Guha Neogi vs State Of West Bengal & Others on 1 April, 2011
Author: Soumitra Pal
Bench: Soumitra Pal
1
01.4.2011. W.P. 5862 (W) of 2011
Subrata Guha Neogi
Vs
State of West Bengal & Others
Mr. Joyjit Dutta.
... For Petitioner
Mr. Dilip Kr. De,
Mr. S. Bala.
... For State
Let affidavit of service filed in Court today be kept with
the record.
In the writ petition, the petitioner has prayed for a
direction upon the Regional Transport Authority, Jalpaiguri,
the respondent no. 3 to consider and dispose of the
application dated 22nd February, 2011 for the grant of contract carriage permit for plying Tata Magic in the route from Salugara to Fatapukur via Eastern Bye pass, N.J.P. Railway Station Ambari, Belacoba in accordance with law.
Having heard the learned advocates for the parties and considering the facts and circumstances of the case, the writ petition is disposed of by directing the Regional Transport Authority, Jalpaiguri, the respondent no. 3 to dispose of the application dated 22nd February, 2011 for the grant of contract carriage permit for plying Tata Magic in the route in question by passing a reasoned order within eight weeks from the date of communication of this order after giving an opportunity of hearing.
2It is made clear that I have not gone into the merits of the case and all points are left open to be dealt with by the respondent no.3.
There will be no order as to costs.
Urgent photostat certified copy of this order, if applied for, be supplied to the learned advocates for the parties on priority basis.
(SOUMITRA PAL, J )