- (1.) HEARD the learned Advocates appearing for the parties.
(2.) CHALLENGING the judgment and order dated 1st December, 2006 passed by the Learned Trial Judge in W. P. No. 1612 of 2006, this appeal has been preferred by the State respondents. By the impugned judgment under appeal, learned trial Judge extended the validity period of offer letter for a period of three months and thereby directed the respondent State to issue route permit in route No. 202. The factual matrix of the case for which the writ petitioner moved the writ application in short as follows: an offer letter was issued on 28th January, 2004 identifying the route No. 202, a route which is notified route under section 71 (3) of the Motor Vehicles act, 1988 fixing the maximum number of stage Carriage Permit as could be granted as 35 in terms of the gazette notification of such declaration dated 20th may, 2003. In the offer letter, time-limit was fixed by 30 days. Petitioner was required to place vehicle on complying with Bharat Stage II compliance. Petitioner did not place his vehicle within the period of offer letter nor prayed for extension of such time-limit of the offer letter. Rule 141 of the West Bengal motor Vehicles Rules is acting in the field of issuance of the offer letter which reads thus: "141. Every permit must contain the Registration Mark (s) of the vehicle (s)which shall ply by virtue of the permit granted and during the period prescribed by the Transport Authority granting the permit in the offer Letter which shall not normally exceed one month from the date on which the offer letter is issued, the grantee must produce the documents in respect of the vehicle (s) showing that he is in possession of the vehicle (s) as owner thereof and that the change of address of vehicle (s) concerned has been effected within this State, if previously registered outside this Stage and that the vehicle (s) is/are not covered by any kind of permit (s): provided that the Transport Authority granting the permit may allow time up to a limit of four months in respect of a grantee under the Addftional employment Programme or an Ex-serviceman: provided further that the Transport Authority granting the permit may for reasons to be recorded in writing relax the condition as to possession by ownership for such period as it might consider reasonable but in any case not beyond six months from the date on which the permit is granted. In such contingency, also, the condition as regards transfer or change of address shall not be relaxable. "
(3.) UNDER, the said provision, time-limit for placing the vehicle in terms of the offer letter could be extended following the contingency thereof. Admittedly, the writ petitioner did not avail, such. Accordingly his offer letter has become absolutely dead. After roughly three years the petitioner moved the Writ Court seeking the relief for grant of permit, within three years time, the scenario to grant permit was changed in view of judgment and order dated 27th September, 2005, passed by the Division Bench [coram: Dilip Kumar Seth, J. (as His lordship then was) and Soumitra Pal, J. ] being F. M. A. 604 of 2004 under cause title Sujata Ganguly and Ors. vs. State of West Bengal and Ors. By the judgment dated 27th September, 2005 the Division Bench confirmed the validity and legality of the prohibitory notification dated 6th August, 2004 whereby and whereunder a total ban was imposed regarding grant of any permit as would touch the Central Business District, Kolkata, Band Stand Road and approach area of Howrah Bridge. Furthermore in the said judgment it was held under clause 5. 2 that the permit could be granted in respect of the notified routes following the number of such vacancies in terms of notification dated 20th May, 2003. Clause 5. 2 reads thus: "5. 2 The Regional Transport Authority, Kolkata and Howrah may fill-up vacancies against the strength fixed in the notification dated 20th May, 2003 issued under section 71 (3) (a) of the Motor Vehicles Act, 1988. ";