MANIK LAL MAJI Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ application is filed by the Petitioner challenging the propriety of the notice dated July 9, 2009 published in "Ananda Bazar Patrika" by the Respondent No. 3, an order dated December 30, 2009 passed by the Joint Secretary to the Government of West Bengal, Transport Department, and notification No. 180-WT/8S-16/2005 dated January 1, 2010 issued by the Government of West Bengal, Transport Department.

(2.) The back drop of the case in a nutshell is as follows:

(3.) The Petitioner was plying his vehicle under Stage Carriage Permit in an around Asansol Sub-division in the district of Burdwan. Asansol had a population over ten lakhs. There had been significant raise in road accident consequent upon granting of a large number of permits for plying vehicles.