JAYANTA KUMAR BISWAS,J. - (1.) The petitioners in this WP under Article 226 of the Constitution of India dated December 17, 2012 are seeking the following principal relief:- "a) A writ/order/direction in the nature of Mandamus commanding the respondents particularly the respondent Nos.2,3 and 4 to consider and dispose of the representations of the petitioners dated 12.12.2012 and not to take any decision in the Board's meeting of the Regional Transport Authority, Murshidabad for issuing permits or offer letters to the other aspirants for plying new Trakkers and Magic Auto on the route from Sarbangapur to Beldanga via Kashipur, Rejinagar in the district of Murshidabad forthwith;"
(2.) The petitioners' claim that they are some of the holders of contract carriage permits issued by the Regional Transport Authority, Murshidabad authorising them to ply their respective contract carriages on the route Sarbangapur - Beldanga via Rejinagar in Murshidabad. Their allegation is that the persons to whom they submitted the representation dated December 12,2012 have not taken any step for stopping issuing offer letters and granting permits to persons applying for the grant of contract carriage permits for plying their respective vehicles on the route on which they are authorized to ply their respective vehicles.
(3.) A copy of the representation dated December 12,2012 is at p.49 of the WP and it was addressed to the District Magistrate, and the Chairman and the Secretary of the Regional Transport Authority, Murshidabad.;