PARITOSH ROY PRADHAN Vs. THE STATE OF WEST BENGAL AND ORS.
LAWS(CAL)-2012-1-543
HIGH COURT OF CALCUTTA
Decided on January 25,2012

Paritosh Roy Pradhan Appellant
VERSUS
The State of West Bengal and Ors. Respondents

JUDGEMENT

DEBASISH KAR GUPTA,J. - (1.) Let affidavit-of-service be kept on record.
(2.) This writ application is filed by the petitioner on the ground of non-consideration of his application dated July 4, 2011 for granting contract carriage permit in his favour to ply his vehicle (Auto Rickshaw) on the route from Panchkolguri to Bagan Bari, District-Jalpaiguri.
(3.) I direct the respondent No. 2 to take a decision in respect of the above application of the petitioner in accordance with law within a period of two months from the date of communication of this order.;


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