LAWS(CAL)-1956-8-4

BALURGHAT KALIAGUNGE ASSN Vs. S T A

Decided On August 13, 1956
BALURGHAT KALIAGUNGE ASSN. Appellant
V/S
S.T.A. Respondents

JUDGEMENT

(1.) There are three applications before me, viz., Civil Revision Cases Nos. 139 of 1954, 37 of 1955 and 38 of 1955. These three Rules are based on facts which are common. I shall now state them briefly.

(2.) There is a Bus route, which starts from Balurghat in West Dinajpur and runs through Gangarampur-Baniadpur and touches Mehedipara which is on the border between the District of West Dinajpur and Malda. It then passes through Mehedipara and goes to Deutala and from there runs to Khejuriaghat, also known as Khejuliaghat, The distance from Balurghat to Khejuriaghat is 96 miles, being 56 miles in the Malda District and 40 miles in the District of West Dinajpur. The route also branches off within the District of West Dinajpur at Baniadpur and. proceeds upto the railhead at Kalia-gunj. Thus, a part of the two routes, namely, Balur-ghat-Khejuriaghat and Balurghat-Kaliagunj, is common.

(3.) In or about February, 1952, the R. T. A., West Dinajpur, invited applications for a route permit for a proposed new route, -- Balurghat to Deutola via Gangarampur. We know now that this route, in so far as it extended from Mehedipara to Deutola, is within the District of Malda and beyond the jurisdiction of the R. T. A., West Dinajpur. It appears that at or about that time there was an existing inter-regional route, -- Khejuriaghat (Malda) to Gangarampur (West Dinajpur).