DEBASISH KAR GUPTA,J. - (1.) Let the affidavit of service be kept on record.
(2.) This writ application is filed by the petitioner assailing a time table granted in favour of the respondent no. 11 by the respondent authority by virtue of a communication issued under Memo No. 2163/MV dated September 2, 2010 to enable the respondent no. 11 to ply his vehicle (bus) bearing registration no. WB-15A/0564 on the strength of permanent stage carriage permit no. 951/2011 on the route from Tarakeshwar to Fulkusma.
(3.) Having heard the learned counsel appearing for the respective parties as also after careful consideration of the facts and circumstances as appears from the materials on record I find that the writ petitioners are plying their respective vehicle on the routes mentioned in their stage carriage permits touching the route from Tarakeshwar to Fulkusma. According to the petitioners due to classing of time of plying vehicles (bus) of the petitioners with that of the respondent no. 11 the petitioners are aggrieved.;