SUKHAMAY GUCHHAIT Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Partyparties isare represented in the order of their namenames as printed above in the cause title.

(2.) The short point urged by Mr. Jana, learned Counsel appearing for the petitioner, is that although all formalities connected to grant of a permanent stage carriage permit in favour of the petitioner were completed and followed by issue of an Offer Letter and a permanent permit, till date the petitioner is yet to receive a copy of such permit.

(3.) Learned Counsel for the petitioner, therefore, complains of financial distress of the petitioner since he has to regularly repay the loan taken against the vehicle purchased.