Jayanta Kumar Biswas, J. - (1.) IN view of the order dated August 7, 2012 in a WP No. 17430(W) of 2012, this WP dated August 17, 2012 ought not to have been filed seeking the same order that was passed in the WP No. 17430(W) of 2012. The order dated August 7, 2012 is quoted below: - In view of the Government Order dated March 30, 2012 at p.16 of the WP, the petitioner ought to have met the Secretary of the RTA. The petitioner is alleging that the office of the RTA refused to receive his application for grant of permit. The petitioner is free to meet the Secretary of the RTA. With these observations, the WP is disposed of. Certified xerox.
(2.) THE petitioner should have followed the way mentioned in the order dated August 7, 2012. Filing of one after another similar WPs seeking one and the same order, commonly called as usual order, is not a healthy practice; for in such cases the Writ Court is invited to pass orders mechanically, - not a purpose for which the art.226 power is to be exercised. For these reasons, I dismiss the WP. The petitioner is free to follow the way mentioned in the order dated August 7, 2012 in the WP No. 17430(W) of 2012. No costs. Certified xerox.;