Biswanath Somadder, J. - (1.) The writ petition has been filed by two petitioners who have stated in paragraph 2 of the writ petition that they are operators in respect of Route No.56, i.e., from Howrah Station to Titagarh, as extended upto Ruiya via Bandhaghat, Ghusuri, Belur Math, Dakshineswar, Dunlop and Sodepur, etc. The reason for approaching this Court - according to the petitioners - is that the concerned authorities are on the verge of issuing permit in favour of the private respondents in respect of a non-formulated route from Howrah Fire Services Station to Sodepur in contravention to the provisions of the Motor Vehicles Act, 1988, as well as the Rules framed thereunder.
(2.) A report in the form of an affidavit was called for, which has since been filed by the Regional Transport Authority, Howrah.
(3.) Learned advocate appearing on behalf of the private respondents draws this Court's attention to the Inter-Region permit issued in favour of the petitioners by the Secretary, Regional Transport Authority, Howrah, which does not have any signature or endorsement of the other Regional Transport Authority, namely, North 24-Parganas, within whose jurisdiction Route No.56 terminates.;