DEBASISH KAR GUPTA,J. - (1.) Let supplementary affidavit filed by the petitioner be kept on record.
(2.) This writ application is filed by the petitioner for a direction upon the respondent No. 3 to issue permanent stage carriage permit in his favour on the basis of the resolution adopted in the meeting of the respondent No. 2 on July 18, 2010.
(3.) By virtue of the above resolution a stage carriage permit was granted in favour of the petitioner to ply his vehicle on the route from Kanchrapara Railway Station to Nagarukhra. The offer letter dated August 3, 2010 was issued by the respondent No. 3 in favour of the petitioner for complying with the formalities to issue permit in terms of the above resolution. The petitioner produced a BS-III pollution norms compliant vehicle before the respondent authority on or about August 31, 2010. But the permit in question was not issued in his favour.;