- (1.) Affidavit of service filed in Court today be taken on record.
(2.) Having heard the learned advocates for the parties and upon perusing the instant application, it appears that the only issue which falls for consideration in the facts and circumstances of the instant case is whether the rejection of the timetable proposed by the petitioner for plying of his vehicle bearing No. WB-31-7581 on the route 'Solepatta to Garia' is in accordance with the provisions of section 2 sub-section (38) and section 72 of the Motor Vehicles Act, 1988, read with Rules 118 and 133 of the West Bengal Motor Vehicles Rules, 1989, or not.
(3.) It appears from the facts of the instant case that the petitioner was granted permit to ply his vehicle on the following route: Route - Solepatta to Garia Station via Egra, Contai, Henria, Nandakumar, NH 41, Mechada, NH 6, Santragachi, Howrah CDBT, Vidyasagar Setu, Rabindra Sadan, Tollygunj, N.S.C. Bose Road. ;