BUBUN RAY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) By this public interest writ petition the petitioners flag a very important issue with regard to the grant of auto-rickshaw permits.

(2.) As could be seen from the notification issued by the Government of West Bengal dtd. 29/1/2010, there is a specific condition as to the manner in which the authorities will have to take a decision before grant of 3-wheeled auto-rickshaw permits. For better appreciation, the said condition is quoted hereinbelow:

(3.) The petitioners allege that the exercise that is required to be done in terms of the above clause 6 of the Notification dtd. 29/1/2010 is being flouted and indiscriminately all the 3-wheeled auto-rickshaw permits have been granted.