Calcutta High Court (Appellete Side)
(Shilpi Saha & Anr vs The State Of West Bengal & Ors.) on 1 August, 2013
Author: Dipankar Datta
Bench: Dipankar Datta
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41
01.08. 2013
rrc
W. P. 22738 W) of 2013
(Shilpi Saha & Anr. Vs. The State of West Bengal & Ors.)
Mr. Nurul Islam Khan
Mr. Amlan Kumar Mukherjee
......For the petitioners
Mr. Biswajit De
Mr. Asim Hati
......For the respondents
The petitioners represented before the Secretary, Regional Transport Authority, Burdwan (hereafter the 'R.T.A.') on 13th June, 2013 contending that no permits for operating auto rickshaw ought to be issued in violation of the terms of the notification dated 29th January, 2010. Mr. Khan, learned advocate for the petitioners prays for an order on the R.T.A. to consider such representation.
I am of the view that no legal right of the petitioners has been infringed. It is not the case of the petitioners that any permit to operate auto rickshaw has been issued contrary to the terms of the notification dated 29th January, 2010. If at all permits are issued in violation of law, the petitioners may question it by initiating appropriate proceedings in accordance with law. However, no direction for consideration of the representation can be made.
The writ petition stands dismissed, however, without costs. Urgent photostat certified copy of this order, if applied for, be given to the parties as expeditiously as possible.
( Dipankar Datta, J. )
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