DEBASISH KAR GUPTA,J. - (1.) Let affidavit-of-service be kept on record.
(2.) This writ application is filed by the petitioner for a direction upon the respondent No. 4 to grant breathing time to the petitioner for producing her vehicle (Minibus) in terms of the offer letter dated May 17, 2011.
(3.) On the basis of a resolution adopted in the meeting of the respondent No. 2 on December 30, 2010, an offer letter dated May 17, 2011 was issued in favour of the petitioner for issuing a stage carriage permit in her favour for plying her vehicle (Minibus) in Route No. 5, District-Howrah. The petitioner obtained an order dated November 14, 2011 in the matter of Bithika Paul v. The State of West Bengal {In Re: W.P. No. 18226 (W) of 2011} directing the respondent authority to give the petitioner some more time to produce her vehicle before the respondent authority. Pursuant thereto the respondent authority allowed the petitioner to produce her vehicle within February 16, 2012. The petitioner purchased a vehicle on November 29, 2011. There was a delay in purchasing the vehicle due to non-supply of the vehicle by the manufacturing company. The vehicle has not been made available to the petitioner by the garage concerned.;