DEBASISH KAR GUPTA,J. - (1.) This writ application is directed against the seizure of vehicle bearing Registration No. WB 11A/5198 (Bus) on January 3, 2012.
(2.) It appears from the seizure list that the above vehicle was seized by the respondent authority from a place near Titumir Bus Stand, District-North 24-Parganas. The number of the permit attached to the vehicle in question (as disclosed in the seizure list) was 258/03. The nature of offence as disclosed in the above seizure list was "as per order of Hon'ble High Court (for Improper Permit)".
(3.) After hearing the learned Counsel appearing on behalf of the respective parties as also after considering the facts and circumstances of this case, I find that a writ application bearing W.P. No. 21003 (W) of 2011 was disposed of by an order dated December 16, 2011 with specific observation that the above order would not permit the writ petitioner of the above writ application to play two vehicles on the strength of one permit. The issue involved in the above writ application was an allegation of plying two vehicles on the route on the strength of one stage carriage permit unauthorisedly. The allegation was against the vehicle which is subject matter of the instant writ application.;