JAYANTA KUMAR BISWAS, J. - (1.)
(2.) QUESTIONING two notices dated August 7, 2012 and August 31, 2012 (WP pp. 14 -15) this WP under art. 226 of the Constitution has been filed. It is not disputed that the petitioner applied in response to the notices. Pointing out this, Mr. Deb Roy appearing for the State has questioned the maintainability of the WP. The notices were issued by the District Magistrate, Cooch Behar inviting applications for the grant of permits for the routes mentioned in the documents enclosed with the notice. The enclosures have not been produced with the WP. Hence it is not known for which routes the applications were invited.
(3.) MR . Deb Roy has submitted that a large number of applications have been received in response to the notices, and that the petitioner has not been able to demonstrate how the notices have prejudiced him, especially when he himself applied in response to the notices.;