B. Bhattacharya, J. - (1.) In this writ application, the petitioners, some of the existing permanent stage carriage permit holders have challenged a temporary permit granted by the Regional Transport Authority in favour of the private respondent No. 4 on the ground that such permit was granted in violation of Sec. 87(1) of the Motor Vehicles Act, 1988 ("Act"). There is no dispute that in the past Sengupta. J. in a different writ application set aside the order of the Regional Transport Authority granting permanent permit in favour of the respondent No. 4 and the said Authority was asked to consider the said application afresh in accordance with law. During the pendency of such application, the aforesaid temporary permit has been granted to the respondent No. 4.
(2.) The only illegality pointed out in this application is that it would appear from the offer -letter to the respondent No. 4 that the permit was issued for regular use of the vehicle although Sec. 87(1) prescribes grant of such permit only under the circumstances mentioned in Clauses (a) to (d) of that Section. The offer -letter, however, has not been annexed to this application.
(3.) In my view, this writ application should fail not only on the ground of vague and insufficient averments but also of incompetency of the petitioners to maintain this application.;