JUDGEMENT
DEBASISH KAR GUPTA,J. -
(1.) This writ application is filed by the petitioner on the ground of non-consideration of his application in the resolution dated January 20, 2012 adopted in the meeting of the respondent no.2 for granting stage carriage permit in his favour on inter-State route from New Kolkata Station (Chitpur) to Bhagalpur.
(2.) Today, Mr. Pantu Deb Roy, learned Senior Government Advocate, High Court, Calcutta, has produced a true copy of the resolution dated January 20, 2012 adopted in the meeting of the respondent no.2. Let a copy of the above resolution be kept on record.
(3.) It appears from the above resolution that the above application of the petitioner was rejected on the ground of his absence in the aforesaid meeting dated January 20, 2012 of the respondent no.2.;
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