PAMPA MALAKAR. Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Since both the writ petitions raise common questions of facts and law, they have been analogously heard and are now dealt with by this common judgement.

(2.) Both the writ petitioners are stage carriage operators on Route Nos. 234 and 234/1 which is a notified route under Sec. 71 (3)(d) of the Motor Vehicles Act, 1988 (since amended and referred to for short as the MV Act). The petitioner in WP 8694 (W) of 2019 (for short WP I) and WP 8695 (W) of 2019 (for short WP II) are aggrieved in common by the Resolution of the Regional Transport Authority (RTA), Kolkata (for short, RTA, Kolkata or, the said RTA) dtd. 15/11/2018 wherein and whereunder the existing permits of the petitioners have been cancelled.

(3.) The petitioners submit that Sec. 71 (3)(d) of the MV Act is unambiguous. For the benefit of this discussion, Sec. 71 (3)(d) stands quoted below:-