S.B. Sinha, J. - (1.) This application is directed against a Notification published in the Gazette on 12th September 1994, issued under Section 100 of the Motor Vehicles Act.
(2.) The fact of the matter lies in a very narrow compass.
(3.) The petitioner filed an application for grant of a permanent permit. In the meantime, a Notification was issued in Dainik Basumati, whereby and where under Government of West Bengal expressed its intention to notify the route Calcutta - Siliguri as a notified route in terms of Section 100 of the Motor Vehicles Act, in terms whereof objections were invited. The petitioner filed an objection on 20th May 1994. The petitioner was issued with a notice dated 20th June 1994, asking him to attend the chamber of Shri B. Bose, Joint Secretary, Transport Department for hearing of the said objection on 6th July, 1994. The said letter, however, was sent on 27th June 1994. According to the petitioner, he received the said notice on 9th July, 1.994 and, therefore, he could not attend the hearing.;