- (1.) The petitioner in this WP under art.226 dated April 4, 2012 is questioning a decision of the District Magistrate & Chairman, RTA, Jalpaiguri dated August 4, 2011 (at p.22).
(2.) Relevant part of the decision is quoted below: In compliance to the order of Hon ble High Court, an opportunity of hearing was given to Mr Dipak Roy Vs- State of west Bengal, vide W.P.No.1320(W) .11 considered the prayer of the petitioner and decided to reject the same on the ground that the route prayed for is already overcongested, the road condition and traffic movement are not conducive for further load, thus in the interest of the public safety and case of movement, it is decided that further permit cannot be granted at this stage.
(3.) Mr Deb Roy appearing for the State submits that he is unable to justify the decision. He has said that the decision may be set aside giving the RTA an opportunity of deciding the matter in compliance with the order of this Court dated February 14, 2011 (at p.21).;