LAWS(CAL)-2012-2-193

SAMIDER RAHAMAN Vs. STATE & ORS.

Decided On February 22, 2012
Samider Rahaman Appellant
V/S
State And Ors. Respondents

JUDGEMENT

(1.) Let the affidavit of service be kept on record.

(2.) This writ application is filed by the petitioner on the ground of inaction on the part of the Secretary, Regional Transport Authority, Dakshin Dinajpur in issuing a contract carriage permit in his favour for plying his vehicle (Auto Rickshaw) on the route from Kushmandi to Kantabari, District Dakshin Dinajpur on the basis of a purported resolution dated February 19, 2011 of the respondent no.2.

(3.) According to the petitioner, he acted on the basis of the offer letter dated August 18, 2011 issued on the basis of the resolution dated February 19, 2011 to purchase a new BS-III pollution norms compliant vehicle and got the same registered temporarily. It is further submitted that more than 100 offer letters were issued on the basis of the resolution under reference.