Indira Banerjee, J. - (1.) In both these writ petitions, the petitioners have prayed for orders from this Court directing the Respondent Regional Transport Authority, Bankura to revoke and cancel the permanent stage carriage permit granted by the said authority to the private respondents Smt. Soma Samanta and Sri Saikat Jana to ply a vehicle in the route from Sarenga in Bankura district to Midnapore.
(2.) The petitioners claim themselves to be bus operators plying buses on the route from Midnapore to Sarenga under permanent stage carriage permits issued by the Regional Transport Authority, Midnapore.
(3.) The petitioners contend that since the route covers a distance of approximately 70 Kms. of which only 10 kms. fall in Bankura district and about 60 Kms. in Midnapore district (Paschim Midnapore after the bifurcation of Midnapore district), the appropriate authority to grant a permit on the said route at the material time was the Regional Transport Authority, Midnapore and not the Regional Transport Authority, Bankura in view of Section 69 of the Motor Vehicles Act, 1988.;