SANJIB KUMAR JAIN Vs. STATE OF WEST BENGAL AND ORS.
LAWS(CAL)-2012-1-419
HIGH COURT OF CALCUTTA
Decided on January 18,2012

Sanjib Kumar Jain Appellant
VERSUS
STATE OF WEST BENGAL AND ORS. Respondents

JUDGEMENT

DEBASISH KAR GUPTA,J. - (1.) Let affidavit-of-service be kept on record.
(2.) This writ application is filed by the petitioner on the ground of inaction on the part of the respondent No. 2 in disposing of the prayer of the respondent No. 4 to transfer her permanent stage carriage permit bearing P.St.P. No. 6065 together with the vehicle (Bus) bearing WB-25/9626 in favour of the petitioner as also replacement of the aforesaid vehicle by a new vehicle.
(3.) It appears from the materials on record that the above application was submitted on May 14, 2010. A notice was issued by the respondent No. 3 to the petitioner as also the respondent No. 4 for attending hearing.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.