RABINDRANATH SAHA & ORS. Vs. STATE & ORS.

JUDGEMENT

(1.) None appears on behalf of the newly added respondent nos. 5 to 8. Leave is granted to the petitioners to file affidavit of service in course of this day.

(2.) This writ application is filed by the petitioners challenging a resolution dated November 16, 2011 adopted in the meeting of the respondent no.2 granting contract carriage permit in favour of the respondent nos.5 to 8 for plying their respective vehicles (Auto Rickshaw) on the route from City Centre to Chandidas, District Burdwan.

(3.) According to the petitioners, the alignment of the entire portion of the above route falls under the bus route in respect of the stage carriage permit issued to the petitioners to ply their respective vehicles. According to the petitioners, the above action is not permissible in accordance with the provisions of notification No. 268-WT/3M-01/2010 Pt. I dated January 29, 2010.