Calcutta High Court (Appellete Side)
Sourav Basu Roy vs The State Of West Bengal & Ors on 3 October, 2016
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In The High Court At Calcutta
03-10-2016
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Constitutional Writ Jurisdiction
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WP No.20280 (W) of 2016 Sourav Basu Roy v.
The State of West Bengal & Ors.
Ms. Rima Das ....for the petitioner.
Mr. Amal Kumar Sen Mr. Jaladhi Das ... for the State.
The grievance of the petitioner in this writ petition is that after purchasing a bus on July 29,2016 he applied before the respondent no.1, the State Transport Authority for obtaining permanent stage carriage permit to run the said bus in the route between Kadamtala, Howrah to Rajarhat New Town(Unitech) through various routes, but the respondent no. 2 is yet to respond to his application.
Mr. Amal Kumar Sen, learned advocate appearing for the respondent nos. 1 to 4 submitted that the route applied by the 2 petitioner covers four districts and it was only on August 29,2016 the petitioner filed his application for obtaining permit, before the respondent no.2. He further submitted that the necessary enquaries to deal with the application of the petitioner are being presently conducted by the concerned respondents.
Having considered the facts and circumstances of the case the respondent nos. 1 to 4 are directed to dispose of the application filed by the petitioner, being Annexure "P-1" to the writ petition after granting an opportunity of hearing to the petitioner and other interested parties, by passing a reasoned decision within December 31,2016. Since no affidavit is called for from the respondents, the allegations made in this application, as against them, if any, shall be deemed not to have been admitted.
Certified website copies of the order, if applied for, be urgently made available to the parties, subject to compliance with all requisite formalities.
(Ashis Kumar
Chakraborty, J)
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