ASHIS KUMAR GOSWAMI Vs. STATE TRANSPORT AUTHORITY

JUDGEMENT

(1.) The subject matter of dispute in this writ petition is the objection of the petitioner/ the husband raised against his wife/ the Respondent No.4 (R4) qua her decision to transfer a Permanent Stage Carriage Permit (P.St.P.) along with the bus respectively bearing the Permit No. P.St.P. 09/2009 and bus number WB-55-6721 in favour of the Private Respondent No.5.

(2.) The petitioner, represented by Mr. Satwikk Bhattacharya, Learned Counsel, asserts that R4/his wife is the holder of both the permit and the bus. The permit is on the inter-state route Nawadih to Tata, that is between the States of West Bengal and Jharkhand.

(3.) The petitioner submits that however all steps connected to obtaining finance for the bus and to secure the permit from the State Transport Authorities (STAs) of West Bengal and Jharkhand were taken by him, since R4 had hitherto preferred, in family interest, to act as the name-lender only.