GOURANGA BARIK Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Though this is an opposed ad-interim stage of the application and affidavits are yet to be filed, tire matter has been argued out at length on the part of the respondent Motor Vehicle Authorities.

(2.) The respondents have contended through the able advocacy of Mr. Seth that, no interim order should be passed at this stage and that the directions granted earlier for issue of temporary permits to the writ petitioner should cease.

(3.) A few facts are necessary to appreciate the background in which these submissions were made and pressed.