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 non-consideration of her applications dated April 19, 2011 (at page 32 of this writ application) and December 5, 2011 (at page 38 of this writ application) for replacement of her vehicles in respect of permit No. P.St.P.90/04 (I/R).
(3.) Having heard the learned Counsel for the respective parties as also after considering the facts and circumstances of this case I find that it is the allegation of the petitioner that the respondent No. 3 has not considered the applications of the petitioner due to non-production of BS-IV compliant vehicles for replacement of her existing vehicles. No material is produced before this Court by the State-respondents to show that the petitioner is under obligation to produce BS-IV compliant vehicle for plying the same on the route under reference from Kolkata to Silliguri.;