TARASANKAR CHAKRABORTY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) THE subject matter of challenge in the first writ application being W. P. No. 1093 (w) of 2008 is the inaction on the part of the Regional Transport Authority to issue Stage Carriage Permit (Mini Bus) on Route No. 17 from Balgachia to Salt Lake in favour of the petitioner against vehicle No. WB-11b/0336.

(2.) THE subject of challenge involved in the second writ application being W. P. No. 1098 (W) 2008 is inaction on the part of the Regional Transport Authority, Howrah to issue Stage Carriage vehicle No. WB-11b/0351.

(3.) SINCE same point of law is involved in both the above writ applications which is to be decided on the basis of identical facts and circumstances, both the writ applications are taken up for final disposal analogously with the consent of the parties.