- (1.) The petitioners in this WP under art.226 dated February 7, 2012 are questioning a decision of the Regional Transport Authority, Burdwan dated November 16, 2011(at p.27).
(2.) The impugned decision is quoted below: "The applicant is present along with his Ld. Advocate at the time of hearing and heard. The case is considered & rejected on the ground that financial solvency has not been established in terms of Sec 71(3)(d)(i) of the M.V.Act,."
(3.) The petitioners applied for grant of a stage carriage permit for the route: "Benachity to Durgapur Station via: Gurudwara Road, quaissar, Kalibari, Bhiringhimore, Gandhimore, City Centre, D V C more, DPL Gate, SBSTC Garage, Gamon. Local, 8up/8Dn." By the impugned decision the RTA rejected the application on the grounds that they failed to establish their financial solvency, a requirement of the provisions of sub-cl.(i) of cl.(d) of sub-s.(3) of s.71 of the Motor Vehicles Act,1988.;