SAROJ KUMAR MANDAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Parties are represented through their respective learned counsels.

(2.) The petitioner in the instant case is the stage carriage permit holder bearing P.St.P. No. WB 2022-SC-0271A covered by a vehicle No. WB55A 7283 on the Inter State Route Bankura to Tata via Jhilimili, Ghatshila (B-55).

(3.) The impugned minutes of the virtual meeting held in compliance of the solemn order passed by the Co-ordinate Bench of this Court on 16/5/2025 in connection with the writ petition No. WPA 22882 of 2025 along with the decision of the Secretary Transport Authority (STA), West Bengal dtd. 23/3/2025, are subject matter of challenge in the instant writ petition.