SHANKAR KUMAR DEY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The writ Petitioner has been operating on the route 47/1 from 1983. He found the said route to be not so lucrative and thus made an application on October 16, 1992, for being given the transferred permit to route 47/A or 47/B. He wrote a letter of reminder on October 26, 1992.

(2.) The Petitioner has explained that he. desires simply to take his bus off route 47/1 and place his bus on route 47/A or 47/B upon being granted the permanent permit for any of the two latter routes. Naturally, his present authorization to run on route 47/1 shall cease immediately upon being granted the permanent permit for route 47/A or 47/B as the operator cannot have two permits for two routes for the same bus.

(3.) In the affidavit -in -opposition the Respondents have annexed a resolution dated September 7, 1991, in regard to the transfer of routes. The said resolution notes that the transfer application would be considered only "if the bus remains idle for two years or more".