RAHUL CHANDA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) A resolution of the RTA Board meeting dated October 10, 2023, is under challenge in this writ petition. The petitioner has challenged the same being aggrieved with the decision of the Board therein as enumerated, that the 24th position in the fleet strength of 40, on route No.71 is to be vacated, by cancelling the permit of the writ petitioner bearing No. 029/71/NEW/2005, with respect to the petitioner's vehicle No WB-04E/3525. The writ petitioner claims himself to be the 24th permit holder, in the fleet strength of 40, on route No.71.

(2.) The instant case has a chequered history and the factual background as stated in the writ petition may be narrated in a nutshell.

(3.) A permanent stage carriage permit bearing No. 029/71/NEW/2005, earlier granted to one Pradip Singh, has been transferred in favour of the writ petitioner, on March 23, 2010, subject to replacement of the vehicle covered under the said permit. The writ petitioner replaced the vehicle on March 30, 2010by introducing the present vehicle which is hypothecated to the WBTIDC. The new vehicle is No. WB- 04 E/3525.