SUBHAS CHANDRA DAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) THE petitioner was a permanent permit holder for the period upto 1991 for an interstate route from Calcutta to batagram alternatively called Batagaon. The major portion of the route is in West Bengal i. e. from Calcutta to Sonakonia comprising of eleven stops and two other stops Jaleswar and Batagaon are in Orissa.

(2.) BEFORE the expiry of the permit in 1991 the petitioner made an application for renewal and the West Bengal S. T. A. granted such renewal which is valid till 1996. However, the countersignature of the transport authorities of Orissa have not yet came.

(3.) THE point, therefore, arises whether in these circumstances the law permits the petitioner to operate in the West Bengal part of the route i. e. Calcutta-Sonakonia which the petitioners have been doing until the respondents sought to create obstruction.