Ashim Kumar Banerjee, J. - (1.) In view of vacancy in Calcutta-Hazaribagh Route being an inter-state route writ petitioner applied for permanent stage carriage permit on 15th September, 1997. However, the writ petitioner was granted a temporary permit for 17 weeks in the said route which was from time to time renewed. However, the application for permanent permit was not considered in the meantime.
(2.) By an order dated 17th December. 1999 this Court directed the respondent authority to consider the application for grant of permanent stage carriage' permit and at the same time granted liberty to the respondent for issuing temporary permit in the meantime. The respondent authority neither issued temporary permit after November, 1999 nor took any decision on the application of the writ petitioner on the issue of grant of permanent permit. At least no communication was made to the writ petitioner despite further orders passed by this Court.
(3.) The present writ petition was made by the writ petitioner on the allegation that without complying with the order of this Court in taking a final decision on the issue of grant of permanent stage carriage permit to the petitioner the respondent authority issued permanent stage carriage permit in favour of Calcutta State Transport Corporation who in turn had leased out the said permit to private operators being the respondent Nos. 7 and 8 who are now plying their vehicle in the said route.;