PANKAJ GHOSH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) AT the outset Mr. Debabrata Saha Roy, learned advocate, appearing on behalf of the petitioner submits that he seeks leave to add Regional Transport Authority, Darjeeling as party respondent in the proceeding.

(2.) SUCH leave is granted. Let amendment be made in course of the day.

(3.) THE writ petitioner is running a pre -paid taxi booth at Civil Air Terminal, Bagdogra, Darjeeling. In order to carry on such business, the petitioner had been licensed by the respondent no. 5, the Airport Authority of India, to operate such taxi booth within its premise. The petitioner also obtained a licence under sub -rule (2) of Rule 196 of the West Bengal Motor Vehicles Rules, 1989 (hereinafter referred to as 'said Rules') to act as an agent on behalf of the owners to receive the fairs on its behalf. The petitioner has been continuing such business for more than fifteen years.