- (1.) RELYING on the documents produced with the WP and saying that permit has been granted for the route in question even after the notification and order of the Court, Mr Jana appearing for the petitioner has questioned the validity of the decision of the State Transport Authority, West Bengal dated January 21, 2010 (WP p.23).
(2.) AFTER considering the case stated in the WP, Mr Bhattacharya appearing for the State has submitted that the STA needs to reconsider the petitioner's request. In view of the above-noted situation, I set aside the impugned order, allow the WP to this extent and direct the STA to reconsider the petitioner's application after giving him reasonable opportunity of hearing, within eight weeks from the date this order is served. No costs. Certified xerox.;