Bhaskar Bhattacharya, J. - (1.) In this writ application, the writ petitioners, two existing permanent stage carriage permit holders, have prayed for rescinding the temporary permit issued in favour of respondent No. 5 in respect of Route Howrah Station to Zhikira extended upto Muchighata.
(2.) The grievance of the writ petitioners is that it appears from the temporary permit granted in favour of respondent No. 5 that the purpose of such permit has not been mentioned in the said permit which is essential under Section 87(1) of the Motor Vehicles Act. According to the writ petitioners, a temporary permit can be granted only if the conditions mentioned in Clauses (a) to (d) of Section 87(1) of the Motor Vehicles Act are complied with. The petitioners further complain that the said permit has been granted in violation of the order passed by this Court in a different writ application.
(3.) After hearing the learned Counsel for the parties and after going through the materials-on-record I am of the view that the present petitioners have no locus standi to maintain this application.;