DEBASHISH CHATTERJEE Vs. STATE AND ORS.

JUDGEMENT

(1.) This writ application is filed by the petitioner on the ground of non acceptance of his application for granting Stage Carriage Permit in his favour for plying his vehicle (Bus) on the route nos.47, 47A and 47B. The fleet strength of the route in question has been restricted to 90 by way of issuing notification by the Central Government and the State Government in accordance with the provisions of Clause (iii) sub-section (a) of Section 71 of the Motor Vehicles Act, 1988.

(2.) Today, a status report dated January 3, 2012 in respect of the route in question is filed by the learned State Advocate before this Court today. Let the same be kept on record.

(3.) It appears from the above status report that the fleet strength of the route in question is 90. The above stage carriage permit has already issued in respect of the above route is 66. Two offer letters are also issued in respect of the route in question. Therefore, there are vacancies in respect of the route in question.