DEBASISH KAR GUPTA,J. - (1.) Let affidavit-of-service be kept on record.
(2.) This writ application is directed against an order dated August 4, 2011 passed by the respondent No. 3 rejecting the application of the petitioner dated March 7, 2011 for granting a contract carriage permit in her favour for plying a vehicle.
(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 decision was taken by the respondent No. 3. In accordance with the provisions of Section 69 of the Motor Vehicles Act, 1988 the respondent No. 2 was under obligation to take a decision in respect of the application of the petitioner dated March 7, 2011. Therefore, the impugned order was passed by the respondent No. 3 without jurisdiction.;