RAM PUJAN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The limited prayer of the writ petitioner is for a counter signature on the part of the State STA pursuant to all the formalities being completed by the STA, Jharkhand and the STA, West Bengal. It appears from their documents that the inter-State permit has been renewed by the STA, Jharkhand for the concerned route and the petitioner has also deposited the relevant tax and other permit fees for the requisite counter-signature of the STA, West Bengal under the relevant provisions of the Motor Vehicles Act, 1988. The petitioner's application of 9/12/2021 has also been responded to by the STA, West Bengal by requiring the petitioner to deposit the additional and motor vehicles tax against the vehicles mentioned in a document dtd. 31/12/2021.

(2.) The tax was deposited on 5/1/2022.

(3.) Learned counsel appearing for the State submits that all the required formalities have been completed and the only counter-signature of the State STA is awaited.