SHAMPA SARKAR,J. - (1.) This writ application has been filed against the order dated August 19, 2016 passed by the Chairman, R.T.A., Burdwan.
(2.) By an earlier writ application, bearing W.P. No.22477(W) of 2015, the petitioner had challenged the denial on the part of the authority concerned in granting him permit on the proposed extended route - Simultala Basti to Rathuria. According to the petitioner, although in the same resolution dated May 11, 2013, the petitioner was denied grant of contract carriage permit on the extended route, the other applicants were granted that permission.
(3.) The aforesaid writ application was disposed of by an order dated November 17, 2015 with a direction upon the Regional Transport Authority, Burdwan to consider the prayer of the petitioner dated August 10, 2015, which was marked as Annexure P-6 of that writ application. The learned Court in the aforesaid order had observed as follows:- "Having heard the parties and considering the materials on record, this Court is satisfied that by the resolution dated 11th May, 2013, the RTA, Burdwan decided to grant contract carriage permits in respect of the other private individuals to and from Durgapur Railway Station on the basis of the enquiry reports submitted before the Authority. This Court is of the considered view that the petitioner also deserves a parity of treatment subject to the ground realities in accordance with law.";