NITAI KUMAR BARIK Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Affidavit of service be kept with the record.

(2.) The parties are represented through the learned Counsels.

(3.) Apropos, the facts of the case that by a letter dtd. 11/6/2025 the Secretary, State Transport Authority, West Bengal was requested to issue an offer letter for issuance of the said permit on the inter-state route from Kolkata to Mechagaon via Kharagpur, Jamsola, Balasore, Cuttack.