DEBASISH KAR GUPTA,J. - (1.) Let affidavits-of-service be kept on record.
(2.) This writ application is directed against a resolution dated November 16, 2011 adopted in the meeting of the respondent No. 2 rejecting the application of the petitioner dated February 21, 2011 for granting contract carriage permit to enable him to ply his vehicle (Auto Rickshaw) on the route from Haldipara Ghat to Purbasthali Station, District-Burdwan.
(3.) Having heard the learned Counsel appearing for the respective parties as also after considering the facts and circumstances of this case, I find that the application of the petitioner was rejected on the following grounds: i) the route is too long; ii) there already exists sufficient transport facility in the route.;