Calcutta High Court (Appellete Side)
Chaitanya Banerjee vs The State Of West Bengal & Ors on 28 January, 2015
Author: Debasish Kargupta
Bench: Debasish Kargupta
1
28.01.2015.
SD
W.P. No. 2300 (W) of 2015
Chaitanya Banerjee
Versus
The State of West Bengal & Ors.
Mr. Prabhat Kumar Chattopadhyay
... For the Petitioner.
Mr. A.K. Shaw
...For the State.
This writ application is filed by the petitioner alleging inaction on
the part of the respondent no. 2 for disposal of his application dated
December 2, 2014 for granting contract carriage permit (Auto Rickshaw, LPG) to fly his vehicle on the route from Iswaripur Bazar to Kaliganj Bazar, District - Nadia after accepting fees for submitting this application.
Leave is granted to the petitioner to deposit the application fee in respect of the above application of the petitioner in the office of the respondent no. 3 within February 6, 2015. In the event the above fee is deposited by the petitioner within the period mentioned hereinabove, the respondent no. 3 is directed to dispose of the above application of 2 the petitioner by adopting appropriate resolution in accordance with law within a period of two months from the date of depositing the application fees.
Since no affidavit‐in‐opposition has been filed by the respondents, the allegations made in the writ 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, if applied for, be given to the parties on priority basis.
(Debasish Kar Gupta, J. )