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Calcutta High Court (Appellete Side)

Dharmendra Kumar Sharma vs The State Of West Bengal & Ors on 7 February, 2020

Author: Md. Nizamuddin

Bench: Md. Nizamuddin

                                                                        1


    21.
07-02-2020
 debajyoti
                      W.P.23635(W) of 2019
                     Dharmendra Kumar Sharma
                                 Vs.
                    The State of West Bengal & Ors.

             Mr. Sanat Kumar Roy,
             Mr. Abhishek Banerjee
                                             ... For the Petitioner.

             Mr. Amal Kumar Sen,
             Mr. Lal Mohan Basu
                                             ... For the State.




                        Heard learned advocate, appearing for
              the petitioner.      None appears on behalf of the
              State respondents in spite of service.

                        Mr.         Sen,       learned        Additional
              Government Pleader, is present in Court.                He

has been requested to assist this Court and the petitioner is directed to serve a copy of the writ petition to Mr. Sen.

Appearance of Mr. Sen, along with Mr. Lal Mohan Basu, learned advocate, be regularized.

Case of the petitioner is that he has made a representation before the respondent authorities on 21-10-2019 along with application for permit in respect of auto 2 rickshaw, which has not been considered by the respondent authorities till date.

Learned advocate for the petitioner submits that a direction to be issued on the respondents to consider the said representation along with application in question.

Learned advocate for the State-

respondents submits that respondent no.3 be asked to consider the said representation and application subject to payment of requisite fees.

Considering the submission of the parties, I dispose of the writ petition by directing the respondent no.3 to accept the requisite fees, if paid by the petitioner, before the Regional Transport Authority for considering in its meeting regarding grant of such permit within eight weeks from the date of deposit of such requisite fees and the Regional Transport Authority board should take a decision on the said representation and communicate the same to the petitioner within two weeks from the date of taking such decision.

W.P.23635 (W) of 2019 is, thus, disposed of without any order as to costs.

Urgent photostat certified copies of this order, if applied for, be given to the parties upon compliance of all requisite formalities.

( Md. Nizamuddin, J. )