PRABIR CHATTERJEE Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) All these three writ applications were heard together as common questions of law are involved herein.

(2.) By these writ applications the writ petitioners, the existing holders of Stage Carriage Permit in the concerned route, have challenged notification issued in exercise of power conferred under Section 71(3) (a) of the Motor Vehicles Act, 1988 pursuant to the direction of the Central Government thereby enhancing the number of Stage Carriage Permits in those routes.

(3.) The grievance of the writ petitioners in these writ applications is that while increasing the number of permits in the concerned routes the respondent/authorities did not take into consideration the existing road condition, pollution factors, scope of parking the vehicles etc. According to them, there should be no further increase in number of permits.