DEBASISH KAR GUPTA,J. - (1.) Let the affidavit of service be kept on record.
(2.) This writ application is directed against a resolution adopted in the meeting of the respondent no. 2 on August 4, 2011. By virtue of the impugned resolution the application of the petitioner dated February 5, 2010 for granting contract carriage permit to enable him to ply his vehicle (Auto Rickshaw) on the route from Sonapur to Falakata, District - Jalpaiguri was rejected.
(3.) Having heard the learned counsel appearing for the respective parties as also after considering the facts and circumstances of this case I find that the above application of the petitioner was rejected on the ground of congestion of the vehicles on the route in question. In order to restrict plying of vehicles on the strength of contract carriage permit on a particular route notifications are required to be issued by the Central Government and the State Government in accordance with the provisions of Clause (a) of sub-section (3) of Section 74 of the Motor Vehicles Act, 1988. No such notification is produced before this Court in course of hearing.;