KHIZIR HAYAT Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The writ petitioner is aggrieved with imposition fine against him to the tune of Rs.11,500.00 vide challan no. WB 210956241211182832 dated December, 11, 2024, for the alleged offence said to have been committed by it, by violating the permit conditions and non-payment of tax. The writ petitioner is also aggrieved that upon his submission of the fine amount to the tune of Rs.11,500.00 as imposed against him, an additional amount to the tune of Rs.2,50,000.00 has been demanded from him without any basis and reason and only arbitrarily. The writ petitioner is further aggrieved that his vehicle No. OD 09K 7677 has been unauthorizedly and illegally seized by the respondent no.2/ State Transport Authority, West Bengal, thereby causing immense prejudice to him.

(2.) Mr. Bhattacharya learned advocate appearing for the petitioner would say by referring to the annexed documents in the present writ petition that the petitioner is the operator on the inter state route from Keonjhar to Bokaro. 65 Kms of the total length of the route lies within the State of West Bengal.

(3.) So far as the relevant documents such as permit of the petitioner, registration of vehicle as well as its physical condition, insurance of the vehicle, counter signature of permit by the reciprocating state etc, Mr. Bhattacharya says that all as above are within the validity period and no infringement as alleged is apparent from any of the same. Therefore, the allegation against the petitioner for violation of the permit condition is only unfounded and baseless, he says.