R.K.BAG,J. - (1.) Six writ petitioners have filed W.P. No.13247(W) of 2016 praying for direction upon the respondents to consider the representations (Annexure P/2 and Annexure P/3 to the writ application) and other ancillary reliefs. On the other hand, the petitioner Swapan Kumar Samanta (hereinafter referred to as the private respondent) has filed the writ petition bearing no. W.P.14666(W) of 2016 praying for direction upon the respondents to cancel the permit granted in favour of the respondent nos.6 to 11 and other ancillary reliers. Both the writ petitions are interlinked and connected with the same route for which permit was granted to the petitioners and the private respondent and as such I would like to dispose of both the writ petitions by this common order.
(2.) Six petitioners claim that permanent stage carriage was granted in their favour for plying the vehicle in the route from Haldia to Kukrahati via Chaitanyapur, Balughata, B.C. Roy Medical College, Thirteen More, Makhanbabur Bazar. These petitioners submitted representation before the Secretary, Regional Transport Authority, Purba Medinipur at Tamluk and before the District Magistrate and Chairman, Regional Transport Authority, Purba Medinipur at Tamluk on April 5, 2016 and May 12, 2016 respectively praying for restraining the private respondent from operating the vehicle in the said route on the ground that the private respondent got the permit illegally and plying the vehicle without adhering to the schedule of timetable approved by the Regional Transport Authority, Purba Medinipur.
(3.) The private respondent has claimed in this writ petition that the six petitioners were granted permit illegally to ply the vehicle in the route in question and they have been plying the vehicle without adhering to the schedule of timetable approved by the Regional Transport Authority, Purba Medinipur.;