Joymalya Bagchi, J. - (1.) AFFIDAVIT -of -service filed today is kept with the record.
(2.) AFTER having heard the learned counsel for the parties, both the matters are taken up together and are disposed of by a common judgment and order. In W.P. No. 12970 (W) of 2014, the petitioner had applied for grant of stage carriage permit in respect of the following route: Sankarpur to Kiyagaria via Ramnagar, Thikramore, Alankerpur, Digha, New Digha.
(3.) MR . Bera, learned counsel, appearing for the petitioner submitted that the termini in respect of the proposed route are common in respect of termini in formulated route no. T/129 (Sankarpur to Ramnagar) and route no. T/101 (Pratapdighi to Keyageria via Argol, Kalibazar, Pausi, Kaliaagar, Nachinda, Contai, Pichaboni, Digha & back). Accordingly he submitted that his application for stage carriage permit for the proposed route was valid in law and ought to have been considered on merits after receipt of requisite fees.;