MOBESHER HOSSAIN MONDAL Vs. SEKHAR CHATTERJEE

JUDGEMENT

(1.) THIS instant appeal has been preferred against a common judgment and order dated 26th September, 2005 passed by the Hon'ble First Court dismissing the writ petition filed by the appellant being W. P. No. 18196 (W) of 2005 and allowing the writ petition being W. P. No. 15787 (W) of 2005.

(2.) THE facts of those writ petitions briefly are as follows : the present appellant filed the writ petition challenging the resolution dated 7th july, 2005 in connection with an application filed by the private respondent No. 4 in form No. 1 along with the prescribed fees. In connection to the said application the authority issued an offer letter. The writ petitioner/appellant herein challenged the validity of the said other offer letter issued by the Chairman, Regional Transport Authority, Burdwan vide Memo No. 5038 (131)/ mv, dated 25th July, 2005.

(3.) IN the other writ petition the private respondent No. 4 and the writ petitioner/ appellant herein in respect of W. P. No. 15787 (W) of 2005 challenged the gross inaction on the part of the Authorities to issue permits in terms of the offer letter dated 25th july, 2005 despite the compliance of necessary formalities thereof.