DEBASISH KAR GUPTA,J. - (1.) Let the true copy of the affidavit-in-opposition affirmed on behalf of the State respondents on April 29, 2009 and the reply thereto filed by the petitioner be kept on record.
(2.) This writ application is filed by the petitioner for a direction upon the respondent nos. 2 and 3 not to grant permits of inter?regional and/or inter-district route no. 27 from Kancharapara Railway Station to Kalyani Railway Station in contradiction of the provisions of Rule 103 of the West Bengal Motor Vehicles Rules, 1989.
(3.) The petitioner is an existing operator of his vehicle on the strength of a stage carriage permit issued in his favour on the route in question. According to him, permit was granted to the respondent no. 6 on the route in question in violation of the provisions of Rule 103 of the West Bengal Motor Vehicles Rules, 1989.;