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 April 7, 2011 (at page 22 of this writ application) for replacement of his vehicle in respect of permit No. P.St.P.131/2007 (I/R).
(3.) Having heard the learned Counsel for the respective parties as also after considering the facts and circumstances of this case I find that it is the allegation of the petitioner that the respondent No. 3 has not considered the application of the petitioner due to non-production of BS-IV compliant vehicle for replacement of his existing vehicle. No material is produced before this Court by the State-respondents to show that the petitioner is under obligation to produce BS-IV compliant vehicle for plying the same on the route under reference from Falta to Raghunathgunj.;