DULAL CHANDRA DAS Vs. THE STATE OF WEST BENGAL AND ORS.
LAWS(CAL)-2012-1-453
HIGH COURT OF CALCUTTA
Decided on January 19,2012

DULAL CHANDRA DAS 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 for a direction upon the State Transport Authority, West Bengal, to allow him to ply his second vehicle replacing the existing vehicle bearing registration No. WB-23A/1858 on the strength of permanent stage carriage permit bearing P.St.P. No. 232/04 (I/R).
(3.) During the course of hearing, Mr. Pantu Deb Roy, the learned Senior Government Advocate, High Court, Calcutta, appears in the matter with Mrs. Debjani Ray. He has produced the death certificate bearing registration No. 1381 dated October 3, 2008 (date of registration) of the petitioner to submit that the petitioner breathed his last on September 28, 2008. He has further produced the voter's identity card bearing No. WB/20/135/252213 of Smt. Krishna Das, widow of the aforesaid late Dulal Chandra Das, to submit that she is perhaps the only legal heir of the petitioner. Let the true copies of the above death certificate and the voter's identity card be kept on record.;


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