Calcutta High Court (Appellete Side)
Smt. Mousume Sarkar (Singha) vs The State Of West Bengal & Ors on 10 March, 2015
Author: Debasish Kar Gupta
Bench: Debasish Kar Gupta
1
10.03.2015
srm
W.P. No. 6124 (W) of 2015
Smt. Mousume Sarkar (Singha)
Versus
The State of West Bengal & Ors.
Mr. Mukunda Lal Sarkar
...For the Petitioner.
Mr. Rajendra Chaturvedi
..For the State.
Let affidavit‐of‐service filed by the petitioner be kept on record.
This writ application is filed by the petitioner on the ground of inaction
on the part of the respondent authority for considering her application dated
December 29, 2014 for granting a contract carriage permit in her favour for plying her vehicle (LPG Auto Rickshaw) on the route from Bagula to Bhaina, District‐Nadia.
I direct the respondent authority to dispose of the above application of the petitioner by adopting a resolution in accordance with law in its meeting within a period of eight weeks from the date of communication of this order. The respondent authority is also directed, in case of refusal of the application of the petitioner, to give the petitioner in writing its reason after giving an opportunity of hearing to her.
2Since no affidavit‐in‐opposition is filed by the respondents, the allegations made in this petition are not treated to have been admitted by them. I make it clear that I have not entered into the merits of this case and all points are kept open.
This writ application is, thus, disposed of.
There will, however, be no order as to costs.
Urgent photostat certified copy of this order be supplied to the parties, if applied for, subject to compliance with all necessary formalities.
( Debasish Kar Gupta, J. )