GOURANGA BARIK Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) THE writ petitioner complained against non granting of a temporary permit to him for which he made an application on the Howrah Digha route on 21. 12. 92.

(2.) EVEN if the application had succeeded it could have resulted at best in securing a temporary permit for four months only. An application for a temporary permit cannot be kept hanging for ever, and it cannot be expected that as soon as a temporary need arises the transport authorities will take from their files an old application for a temporary permit and grant it to the applicant for meeting the temporary contingency.

(3.) APPLICATIONS for temporary permits must therefore be made from time to time when, according to the applicant, a temporary need has arisen. The transport authorities must dispose of the application in accordance with law as and when the same is made on the above lines.