Justice Jayanta Kumar Biswas - (1.) MR . Deb Roy appearing for the respondents submits under instructions that the timetable dispute in which the petitioner wanted to participate will be decided by the Regional Transport Authority, Murshidabad after giving the petitioner reasonable opportunity of dealing with the timetable, submitting objection thereto and making submissions; and that till the dispute is decided, no adverse steps will be taken. In view of the above -noted submission, I dispose of the WP directing the RTA, Murshidabad to decide the timetable dispute concerned giving all concerned including the petitioner reasonable opportunity of presenting their case. Till the dispute is decided, no adverse steps shall be taken against any party. No costs. Certified xerox.;