ABHISHEK CHOWDHURY Vs. STATE OF WEST BENGAL

JUDGEMENT

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

(2.) Mr. Bhattacharyya, learned Counsel appearing for the petitioner, submits that the petitioner is operating an Inter-State Permanent Stage Carriage Permit between Bardhaman (now Purba Bardhaman) and Ranchi. The terminal points of the Stage Carriage Permit are respectively in the State of West Bengal and in the State of Jharkhand.

(3.) Mr. Bhattacharyya further submits that since 1989 on the basis of a single permit being Permit no. 4689, the petitioner has been plying two vehicles against the single permit. The permit has been duly renewed upto May 2019 on such basis. However, upon the State Transport Authority (STA), West Bengal requesting the STA Jharkhand to renew the permit for a further period of five years on an as-is-where-is basis with effect from 1st June, 2019, the STA Jharkhand has responded by a reply dated 18th July, 2019 requesting STA West Bengal to restrict the permit in respect of a single vehicle.