KRISHNAPADA MURMU Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) THE petitioner in this WP under art.226 of the Constitution of India dated December 13, 2012 is alleging inaction on the part of the Registering Authority, Motor Vehicles Department, Paschim Medinipur. The allegation is that the Registering Authority has not registered the vehicle in question.

(2.) THE petitioner applied to the Regional Transport Authority, Paschim Medinipur for grant of a contract carriage permit. The RTA decided to grant a permit. On the basis of the decision offer letter was issued. Since registration of the vehicle placed within the term of the offer letter was taking time, the term of the offer letter was extended.

(3.) MR . Chakraborty appearing for the respondents has submitted as follows. The petitioner placed an unapproved vehicle. Under the circumstances, the Registering Authority sought direction from the Transport Department of the Government that is examining the question of approval of the vehicle. It needs four weeks. Term of the offer letter, if permissible, can be extended, if sought, or a fresh offer letter, if applied for before expiration of the term of the already issued offer letter, can be issued.