- (1.) The petitioner in this WP under art.226 dated March 22, 2012 is alleging inaction on the part of the Regional Transport Authority, Kolkata in that the RTA has not decided his application dated July 27, 2011 (at p.19).
(2.) The application was for "surrender of permit/transfer of permit Rt.257 to 40, 40A, 40B." Relevant part of the application is quoted below: "I do hereby apply to transfer of route permit Rt.257 to 40, 40A, 40B in respect of above said vehicle due to non viability of plying in Rt.257, please do the needful, we ready to pay prescribe fee/revenue for that."
(3.) Routes 40, 40A and 40B have been combined to form one route. By a notification under s.71(3)(a) of the Motor Vehicles Act, 1988 the number of stage carriages operating on the route has been limited.;