- (1.) THE petitioner in this WP under art.226 dated July 26, 2012 is questioning a decision of the Regional Transport Authority, Kolkata Region dated March 28, 2012. The decision was intimated by the Secretary of the RTA by a letter dated April 12, 2012 (WP p.35).
(2.) THE petitioner applied for change of route 212 to 3C, 3C/1, 3C/2. The request for change has been rejected citing absence of vacancy for any permit for route 3C, 3C/1, 3C/2 � a notified route. I do not find any reason to interfere with the decision. In the absence of vacancy no permit can be granted to anyone for the notified route. Permission to change the route will amount to granting a new permit. Nothing prevents the petitioner from applying for a new permit for the route in question, if vacancy occurs. For these reasons, the WP is dismissed. No costs. Certified xerox.;