MD. NASIM Vs. THE STATE OF WEST BENGAL AND ORS.
LAWS(CAL)-2012-1-305
HIGH COURT OF CALCUTTA
Decided on January 06,2012

Md. Nasim Appellant
VERSUS
The State of West Bengal and Ors. Respondents

JUDGEMENT

DEBASISH KAR GUPTA,J. - (1.) Let this affidavit of service be kept on record.
(2.) Since none appears on behalf of the State-Respondents when the matter is called on, Mr. Pantu Deb Roy, learned senior Government counsel is directed to enter appearance on behalf of the State-Respondents in this matter with a junior of his choice.
(3.) This writ application is filed by the petitioner on the ground of non-renewal of his driving licence no. WB-15-142808 dated December 15, 2003. By virtue of the above driving licence the petitioner was allowed to drive heavy passenger motor vehicle amongst other types of vehicles.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.