SAMARESH BHATTACHARYA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This is an appeal from a judgment and order dtd. 7/7/2022 made by a learned single judge in the exercise of his writ jurisdiction.

(2.) The writ involved consideration of Rules 118 and 119 of the West Bengal Motor Vehicles Rules, 1989. It appears that the appellant had applied for a permit along with the proposed timetable to operate a stage carriage in a particular route. The timetable, as submitted by the appellant, was not accepted by the authority and he was asked to submit a clash free timetable.

(3.) By the judgment and order dtd. 7/7/2022 the writ application was dismissed. The learned judge observed that the permit could not be granted to him on the basis of a provisional or proposed timetable.