Calcutta High Court (Appellete Side)
In Re.: Tuhin Kumar Biswas vs State Of W.B. And Ors on 10 May, 2011
Author: Aniruddha Bose
Bench: Aniruddha Bose
1
10.05.11.
n. W. P. No.7945 (W) of 2011.
In Re.: Tuhin Kumar Biswas. ... Petitioner.
-vs-
State of W.B. and Ors. ... Respondents.
Mr. SK. Samim Akhter.
... for the Petitioner.
Mr. D. K. De, Mr. Arunava Pati.
... for the State.
The writ petitioner has made an application before the Regional Transport Authority, Jalpaiguri for a contract carriage permit in respect of a vehicle known as Tata Magik. The application was made on 30th December, 2010.
The grievance of the writ petitioner is that the said application is not being considered by the Transport authority. Let the Transport Authority take decision in this matter upon giving an opportunity of hearing to the writ petitioner within a period of eight weeks from the date of communication of this order. Such decision shall be communicated to the petitioner within a further period of one week.
The writ petition stands disposed of in the above terms. Since this writ petition is being disposed of without calling for any affidavit, the allegations made in the writ petition shall be deemed to have not been admitted.
There shall, however, be no order as to costs. Urgent photostat certified copy of this order, if applied for, be supplied to the parties, as expeditiously as possible.
( Aniruddha Bose, J. )