SEKHAR CHATTERJEE Vs. ABDUL RAHIM MONDAL

JUDGEMENT

(1.) THIS appeal is directed against the judgment dated 14. 5. 2007 passed by a learned Single Judge of this Court in W. P. No. 1395 of 2006 (GA No. 619 of 2007)[abdurrahim Mondal and Ors. vs. State of West Bengal and Ors. ] holding that all steps taken by the respondent No. 6 (State Transport Authority, Government of West Bengal)on the basis of applications submitted suo motu on 17. 07. 2006 by the appellants, shall be deemed to be quashed. The learned Judge also quashed the resolution granting permits to the appellants but observed that nothing in the judgment would prevent the State transport Authority, Government of West Bengal (hereinafter referred to for the sake of brevity and precision as the STA) and the appellants from taking fresh steps in accordance with law for the grant of Stage Carriage Permits for the route in question.

(2.) LET it be recorded that interlocutory application being GA No. 619 of 2007 was filed by he private respondents herein praying for modification of the order dated 7. 2. 2007 passed by another learned Single Judge of this Court who, while taking note of the submissions of the State respondents to the effect that no offer letters had been issued to the appellants till then, directed that in the event such offer letters had been issued to the appellants then the parties would maintain status quo as on that day i. e. 7. 2. 2007. This order is at running page 105 of the Paper Book.

(3.) THE facts which are necessary to be dealt with are that the aforementioned writ petition being W. P. 1395 of 2006 (hereinafter referred to as the instant writ petition) was filed by the respondent Nos. 1 to 4 who challenged the action of the STA, West Bengal in entertaining the applications of the appellants by which they had prayed for the grant of Stage Carriage Permits for an interregional route, Nabadwip to Burdwan.