TAPAN BARAI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Party/Parties is/are represented in the order of their name/names as printed above in the cause title.

(2.) These two writ petitions are heard analogously and are being decided by this Court by a common final order.

(3.) Under challenge in W.P. 5946 (W) of 2019 (for short W.P.-I) is the resolution of the Regional Transport Authority (RTA), Nadia rejecting the application of the petitioner for a Maxi Cab stage carriage permit on the ground that the route contains 5.4 kilometres of an existing State Highway and existing bus route. Therefore, in terms of the Notification No. 1339-WT/3M- 49/2001 dated 5th of April, 2003, the petitioner's application for a modified route was not considered by the RTA, Nadia.