TAPAN KUMAR MALAKAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) THE petitioners are the joint owners of the vehicle bearing Registration No. WBR-3165. It appears that the petitioners jointly applied for a route permit in route No. 34-C (Esplanade to Noapara) and after considering the petitioner' joint application, the Regional Transport authority, Calcutta Region, issued an offer letter to the petitioners in their joint names on 24th August, 1983, in respect of a temporary State Carriage permit in the route in question. A copy of the said offer letter has been made annexure "a" to the writ petition.

(2.) ACCORDING to the petitioner, on receiving the said offer letter, they jointly applied to the United Bank of India, B. T. Road Branch, Calcutta, for a transport loan for purchasing the above-mentioned vehicle. The loan was duty sanctioned in the joint names of the petitioners and with the said loan they purchased the aforesaid vehicle and have been plying the same since the month of February, 1984 till August, 1991, on the basis of temporary permits issued from time to time in the joint names of the petitioners in the existing vacancies of the aforesaid routs no 34-C.

(3.) THIS position is not disputed by the respondents and some of the temporary permits have been annexed to the writ petition.