DEBASISH KAR GUPTA,J. - (1.) This writ application is filed by the petitioner for direction upon the respondent authorities for granting a permanent stage carriage permit in his favour to ply his vehicle (bus) in the route from Kolkata to Bihar Sharif.
(2.) Having heard the learned Counsel appearing for the respective parties as also after considering the materials on record, I find that a temporary stage carriage permit bearing no. P. Tem 37/2011 (I/S) has already been issued to the petitioner to ply his vehicle (bus) in the route under reference. I direct the respondent no.2 to take a decision in accordance with law in the matter of granting permanent stage carriage permit on the route under reference within a period of two months from the date of communication of this order.
(3.) The respondent no.4 is directed to communicate the above decision to the petitioner within a week from the date of taking such decision.;