KARTICK CH. SAHA Vs. STATE AND ORS.

JUDGEMENT

(1.) In re : C.A.N.2529 of 2011 This is an application for addition of party.

(2.) The subject matter involved in this writ application is an order passed by the respondent no.4 keeping the permanent stage carriage permit of the writ petitioner in abeyance pending a decision of the respondent no.2 for cancellation of his permit bearing No. Pstp.4930/10.

(3.) According to the applicant at the instance of an association of which he was a member, the impugned order was passed. The applicant is the existing operator of his vehicle (Bus) on the route from Hilly to Balurghat, District Dakshin Dinajpur. The permit of the petitioner under reference was issued by the respondent authority touching the entire portion of the route attached to the permanent stage carriage permit of the applicant unauthorizedly. According to him, the presence of the applicant before this Court is required for proper adjudication of his grievance.