DEBASISH KAR GUPTA,J. - (1.) Let affidavits-of-service be kept on record.
(2.) This writ application is directed against a resolution dated August 4, 2011 adopted in the meeting of the respondent No. 2 rejecting the application of the petitioner for granting contract carriage permit to enable him to ply his vehicle (Maxi-cab) on the route from Marakatha to Shankosh, District-Jalpaiguri.
(3.) After considering the impugned resolution, I find that the application of the petitioner rejected on the ground of congestion of the route in question.;