Calcutta High Court (Appellete Side)
In Re : Sampa Saha vs State Of West Bengal & Ors on 25 February, 2011
Author: Soumitra Pal
Bench: Soumitra Pal
.2.2011
W.P. 3536(W) of 2011
In re : Sampa Saha ... Petitioner
Vs.
State of West Bengal & Ors. ... Respondents
Mr. Jyoti Singh ... for the petitioner
Mr. N. I. Khan ... for the State
In the writ petition, the petitioner has prayed for a direction upon the respondents, particularly on the Regional Transport Authority, Jalpaiguri, the respondent no. 2, to consider his application dated 19th July, 2010 for the grant of permanent contract carriage (Tata Magic) permit in respect of the route from Naresh More to Medical via N.J.P., Naukaghat in accordance with law.
Having heard the learned advocates for the parties and considering the facts and circumstances of this case, the writ petition is disposed of by directing the Regional Transport Authority, Jalpaiguri, the respondent no. 2 to dispose of the application dated 19th July, 2010 for grant of permanent contract carriage (Tata Magic) permit in the route in question by passing a reasoned order to be communicated to the petitioner within eight weeks from the date of communication of this order after giving an opportunity of hearing.
I make it 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. 2.
There will be no order as to costs.
Let urgent photostat certified copy of this order, if applied for, be furnished to the appearing parties on priority basis.
( Soumitra Pal, J. )