Surya Kumar Tiwari, J. - (1.) This appeal arises out of an order passed by Mr. Justice G.R. Bhattacharjee dated 3-12-1993 with un-numbered writ application filed by respondent Tapan Manna against the appellant.
(2.) The petitioner had applied for the grant of stage carriage permit for plying between Howrah and Digha. The RTA communicated to the petitioner on 7-5-1993 that the route is well served and no fresh permit need be granted. The petitioner challenged he order of the RTA by another writ petition. The petition was allowed on 26-5-1993 (Annexure 'E' to the writ petition). The court directed the RTA to reconsider the application for grant of permit.
(3.) The petitioner again moved an application to RTA which was rejected by RTA, Howrah, on 3 grounds i.e. (i) the petitioner did not move any vehicle on the date of an application (ii) the application was based on mis-representation of facts and (iii) the existing terminal facility at Howrah are extremely congested.;