A.K.Dutta, J. - (1.) This Appeal is directed against the Order dated 20th January, 1994 passed by a learned Single Judge of this Court in C.O. No. 12381 (W) of 1993 before him on the grounds made out therein.
(2.) By filing the relevant Writ Application, the Writ Petitioner Asis Kumar Roy (hereinafter referred to as the Petitioner) had prayed the Court for, amongst other reliefs, a Writ in the nature of Mandamus Commanding the Respondents to issue and grant one permanent stage carriage permit for the route Siliguri to Calcutta on the basis of the application for permanent stage carriage permit (Annexure 'A' to the Petition) forthwith for the reasons stated and on the grounds made out therein.
(3.) The learned Trial Judge by his aforesaid impugned Order dated 20th January, 1994 has been pleased to dispose of the matter by directing the State Transport Authority, West Bengal (hereinafter referred to as S.T.A.) to issue offer letter to the Petitioner for permanent stage carriage permit for the route in question in terms thereof for the reasons recorded therein.;