DEBASISH KAR GUPTA,J. - (1.) Let supplementary affidavit and affidavit-of-service filed by the petitioners be kept on record.
(2.) None appears on behalf of the respondent Nos. 6, 8 to 13.
(3.) This writ application is filed by the petitioners on the ground of inaction on the part of the respondent No. 4 in considering the representation of the petitioners in the matter of alleged unauthorized plying of vehicles (Buses) by the respondent Nos.6 to 13 violating the routes prescribed in their respective stage carriage permits.;