DEBASISH KAR GUPTA,J. - (1.) This writ application is taken up for final disposal with the consent of the parties present before this Court today.
(2.) Initially, this writ application was filed challenging the action on the part of the respondent no.2 in granting a permanent stage carriage permit (Inter-State) to the respondent no.5 on the route from Chinsurah to BBSR. According to the petitioner, he was an applicant. But without giving any opportunity of hearing to him the permit was granted to the respondent no.5.
(3.) During the pendency of this writ application, the application bearing GA No. 1968 of 2011 was filed on the ground that the fleet strength was increased to four in respect of the route in question by virtue of Notification No. S.R.O. 167/2009 dated February 16, 2009 which was published in the Official Gazette of the State of Orissa on May 15, 2009. According to the petitioner, his application could be considered in respect of the vacancies existing on the route in question without disturbing the interest of the respondent no. 5.;