Calcutta High Court (Appellete Side)
Sri Surajit Sarkar vs The State Of West Bengal & Ors on 10 September, 2013
Author: Dipankar Datta
Bench: Dipankar Datta
1
17 10.9.13
Sc W. P. No. 26692 (W) OF 2013
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Sri Surajit Sarkar
- vs.-
The State of West Bengal & Ors.
Ms. Tanusri Chanda ....For the Petitioner.
Ms. Sudipa Roy Mr. Swapan Kumar Pal.
....For the State.
The petitioner applied for a contract carriage permit on 19.7.2011 in respect of the route Damanpur Hat to Sonapur via Baburhat B.D.O. Office before the Regional Transport Authority, Jalpaiguri (hereafter the R.T.A.). It is his grievance that such application has not been favoured with any consideration by the R.T.A. Having heard learned advocates for the parties and considering the nature of grievance expressed by the petitioner, I find no reason to keep the writ petition pending. The same stands disposed of with a direction upon the R.T.A. to consider and dispose of the petitioner's application for permit in accordance with law as early as possible but not later than four months from date of receipt of a copy of this order.
There shall be no order as to costs.
Urgent photostat certified copy of this order, if applied for, be furnished expeditiously.
(Dipankar Datta,J.)