- (1.)The Court: This writ petition has been moved upon notice to the respondents and Mr. Rameswar Bhattacharjee, ld. Advocate, appears for the respondents.
(2.)Having regard to the nature of the reliefs sought for and the facts and circumstances of the case, this application can be disposed of even at this stage without filing of affidavits.
(3.)According to the petitioner, in terms of the arrangement between the State of West Bengal and the State of Orissa regarding certain inter-state bus routes, including a routes from Paradip to Calcutta, the petitioner applied for a permit for the Calcutta-Paradip route, indicated in the Orissa Gazette on 1st May, 1986, being Annexure 'B' to the writ petition. It appears that there was only one vacancy on the said route and the petitioner applied for the said route but his application was not entertained by the State Transport Authority, West Bengal.
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