MD. SAMIM MOLLA Vs. STATE OF WEST BENGAL AND ORS.
LAWS(CAL)-2012-1-242
HIGH COURT OF CALCUTTA
Decided on January 04,2012

Md. Samim Molla Appellant
VERSUS
STATE OF WEST BENGAL AND ORS. Respondents

JUDGEMENT

DEBASISH KAR GUPTA,J. - (1.) Let the supplementary affidavit filed by the petitioner be kept on record.
(2.) This writ application is directed against an order dated August 31, 2010 passed by the respondent No. 4 revoking the offer letter of the petitioner for granting stage carriage permit to ply his vehicle (Bus) on route No. DN-47 (from Barasat to Karunamoyee).
(3.) On the basis of an application filed by the petitioner the offer letter dated February 25, 2009 was issued in his favour. The petitioner produced his vehicle bearing registration no. WB-25C-8607 along with requisite fees before the respondent authority for granting stage carriage permit. But the offer letter under reference was cancelled by virtue of the impugned order.;


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