AHMED MONDAL Vs. STATE OF WEST BENGAL
LAWS(CAL)-2012-8-13
HIGH COURT OF CALCUTTA
Decided on August 06,2012

AHMED MONDAL Appellant
VERSUS
STATE OF WEST BENGAL Respondents

JUDGEMENT

- (1.) THE WP under art.226 is disposed of directing the State Transport Authority, West Bengal to extend the petitioner's provisional timetable (WP p.11) on the basis of the application (WP p.12) suitably within 48 hours from the moment this order is served and decide the question of permanent timetable giving all concerned reasonable opportunity of hearing,. No costs. Certified xerox.;


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