TAPAN BHUNIA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) THE decision dated December 14, 2011 of the RTA is quoted below:-

(2.) THE authorities to whom the letter and the corrigendum letter were written were requested to allow registration of the vehicles in the manner stated in the letter and the corrigendum letter.

(3.) FOR these reasons, I set aside the impugned decision, allow the WP to this extent and direct the RTA to decide the petitioner's application afresh giving him hearing, within eight weeks from the date this order is served. No costs. Certified xerox.