Harish Tandon, J. - (1.) The instant writ petition is filed challenging the resolution of the Regional Transport Authority dated 16.11.2017 on the ground that the said authority lacks jurisdiction and powers to review its earlier decision dated 22nd February, 2017 in absence of power of review provided in Motor Vehicles Act, 1988.
(2.) The petitioners are the transport operators with valid permits issued by the Regional Transport Authority, Burdwan and plying their vehicle as per the time table issued therefore. There is no grievance so far as the issuance of permit by the competent authority nor on the time table / time schedule appended thereto.
(3.) The grievance of the petitioner in the instant writ petition is based upon a subsequent decision / resolution taken by the Regional Transport Authority superseding the earlier board resolution dated 22.02.2017. According to the petitioner, by a resolution dated 22nd February, 2017 no new permit should be issued to the vehicle which is registered two years prior to the date of an application. In other words, by such resolution / decision the applicants for new permit should possess the vehicle registered within two years from the date of the said application.;