Calcutta High Court (Appellete Side)
Sri Sanjit Jana vs The State Of West Bengal & Ors on 19 February, 2015
Author: Debasish Kargupta
Bench: Debasish Kargupta
1
19.02.2015
srm
W.P. No. 4596 (W) of 2015
Sri Sanjit Jana
Versus
The State of West Bengal & Ors.
Mr. Rameswar Bhattacharya,
Mr. Ramuday Bhattacharyya
...For the Petitioner.
Mr. Pantu Deb Roy,
Sm. Samim Ullah
...For the State.
None appears on behalf of the respondents in spite of service of copy of
this writ application upon them. No accommodation is prayed for. Let affidavits of service be kept on record.
Mr. Pantu Deb Roy, learned Senior Government Advocate, High Court, Calcutta, is directed to enter appearance on behalf of the State‐respondents in this matter with a junior of his choice.
This writ application is filed by the petitioner alleging inaction/arbitrary action on the part of the respondent authority in accepting the application fee from the petitioner in respect of his application dated February 20, 2014 for granting a stage carriage permit in his favour to ply this vehicle (bus) on the route from Sankrail Station to Purash, District‐Howrah. 2 According to the petitioner, the above application has already been accepted by the respondent authority on February 20, 2014.
It is submitted by Mr. Pantu Deb Roy, learned Senior Government Advocate, High Court, Calcutta appearing on behalf of the respondents, that there is no bar and/or impediment to accept the above application fee of the petitioner for consideration of his application in accordance with law.
In view of the above, leave is granted to the petitioner to deposit the application fee within February 27, 2015.
In the event the above application fee is paid by the petitioner within the above period the respondent authority will dispose of the above application of the petitioner within a period of six weeks from the date of receipt of such payment and in case of refusal to give to the petitioner in writing its reason after giving opportunity of hearing to the petitioner.
This writ application is, thus, disposed of.
There will be, however, no order as to costs.
Urgent photostat certified copy of this order be supplied to the parties, if applied for, subject to compliance with all necessary formalities.
( Debasish Kar Gupta, J. )