SAMAPTI CHATTERJEE,J. - (1.) The petitioner filed the present writ petition assailing the impugned rejection letter dated 6th July, 2015 by the concerned public vehicles authority.
(2.) Issues involved in this case (i) Whether the motor vehicles authority can allow the petitioner to retain his registration number being WBG1 to a brand new Honda Mobilio car proposed to be purchased in future by the petitioner and (ii) Whether non -allowing the petitioner to retain the registration number being WBG1 for the proposed vehicle to be purchased by the petitioner clearly hits principles of res -judicata.
(3.) Fact of the Case: The case of the petitioner in brief is as follows : - The father -in -law of the petitioner no.1 and father of the petitioner no. 2 Satyanarayan Bagla (since deceased) was the owner/proprietor of Bagla Motors and one Fiat car having Registration No. WBG1. After the demise of Satya Narayan Bagla Lalit Kumar Bagla being the heir of Satya Narayan Bagla became the owner of the said Fiat car. The said registration number WBG1 was assigned to the petitioner no. 1 to a newly purchased Honda City Car pursuant to the Hon 'ble Court 's order dated 4th September, 2006 only after the order passed on 22nd November, 2006 in contempt proceedings. The petitioner 's proposal to retain the said registration number WBG1 for his proposed Honda Mobilio Car booked with the authorised dealer for Honda vehicles namely Chandrani Enterprises was rejected by the respondent authorities. Hence, the presence writ petition. ;