RAJU PAL Vs. STATE OF WEST BENGAL AND ORS.
LAWS(CAL)-2012-1-431
HIGH COURT OF CALCUTTA
Decided on January 18,2012

RAJU PAL Appellant
VERSUS
STATE OF WEST BENGAL AND ORS. Respondents

JUDGEMENT

DEBASISH KAR GUPTA,J. - (1.) Let affidavit-of-service be kept on record.
(2.) On the prayer made on behalf of the petitioner, leave is granted to him to correct the typographical error in the cause title.
(3.) This writ application is filed by the petitioner on the ground of non-acceptance of his application for granting stage carriage permit in his favour to ply his vehicle (Tata Magic) on the route from Bibirhat to Dakghar, District-South 24-Parganas.;


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