ARUN KUMAR SAHA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This appeal is directed against the order passed by the Hon'ble Single Judge in WPA No. 12633 of 2021 dt. 9/8/2021 wherein the Hon'ble Single Judge has passed the following order:-

(2.) The appellants have submitted their application for grant of stage carriages permit on the routes 24, 24A, 24B and 24 A/1 before the Regional Transport Authority, Kolkata Region sometimes in the month of December 2018/January 2019. On receipt of the application of the appellants, the authorities have issued notices to the appellants to appear before the concern authority for hearing for grant of permit. Even after hearing of the appellants, no order was passed and accordingly, the petitioners have approached before the Hon'ble Single Judge for passing necessary direction upon the authorities for taking decision on the applications submitted by the appellants.

(3.) On 18/4/2019 the Regional Transport Authority, Kolkata Region had communicated the decision to the appellants by rejecting the application submitted by the appellants on the ground of "No vacancy".