NAREN ROY Vs. STATE OF WEST BENGAL AND ORS.
LAWS(CAL)-2012-1-528
HIGH COURT OF CALCUTTA
Decided on January 25,2012

Naren Roy Appellant
VERSUS
STATE OF WEST BENGAL AND ORS. Respondents

JUDGEMENT

DEBASISH KAR GUPTA,J. - (1.) Let affidavits-of-service be kept on record.
(2.) This writ application is directed against a resolution dated August 4, 2011 adopted in the meeting of the respondent No. 2 rejecting the application of the petitioner for granting contract carriage permit to enable him to ply his vehicle (Auto Rickshaw) on the route from Kunja Nagar to Baburhat, District-Jalpaiguri.
(3.) After considering the impugned resolution, I find that the application of the petitioner rejected on the ground of congestion of the route in question.;


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