AMAL KUMAR MAITY Vs. STATE OF WEST BENGAL
LAWS(CAL)-2013-1-147
HIGH COURT OF CALCUTTA
Decided on January 08,2013

Amal Kumar Maity Appellant
VERSUS
STATE OF WEST BENGAL Respondents

JUDGEMENT

- (1.) IT is submitted that the petitioner's application for temporary permit and also an application for permanent permit have not yet been decided by the transport authority.
(2.) COUNSEL for the State submits that since the route survey report has not yet been received, the applications could not be disposed of.
(3.) IT is not disputed that temporary permits were issued previously. Hence I am unable to understand why the request for temporary permit could not be disposed of.;


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