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 add the Regional Transport Authority, Burdwan, as party respondent to this proceeding. Since Mr. Raihan Reja, the learned Advocate, enters appearance on behalf of the newly added respondent, the formality of serving a copy of this writ application upon the newly added respondent is dispensed with.
(3.) This writ application is filed by the petitioner on the ground of non-consideration of his application dated November 15, 2011 for granting contract carriage permit in his favour to ply his vehicle (Auto Rickshaw) on the route from Chandidas to City Centre, District-Burdwan.;