RINTU CHAKRABORTY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) THE petitioner's application for the grant of stage carriage permit for the route mentioned in the application has been rejected by the Regional Transport Authority, Kolkata.

(2.) THE petitioner has alleged that the decision was given without hearing him. The rejection was intimated to the petitioner by the Secretary of the RTA, who wrote in the intimation letter that the petitioner had been heard. Mr. Khan appearing for the petitioner has said that hearing given by the Secretary of the RTA did not fulfil the statutory requirement, because the hearing was to be given by the RTA.

(3.) IN view of the above -noted situation, I dispose of the WP ordering as follows. The decision of the RTA rejecting the petitioner's request for the grant of a stage carriage permit for the route in question is set aside; and the RTA is directed to decide the request afresh after giving the petitioner opportunity of hearing, within eight weeks from the date this order is served.