Samaresh Banerjee, J. - (1.) - An association of Stage Carriage Operators of route No. 85 (Barrakpore to Kanchrapara) along with a number of existing operators in the aforesaid route have challenged the resolutions of the Regional Transport Authority, North 24-Parganas dated June 11, 1996 granting temporary permits in the said route as also in various other routes.
(2.) On 4th of June, 1996 a notification was published by the said Regional Transport Authority inviting applications for grant of temporary permit in respect of several routes including route No. 85.
(3.) The petitioners and the said association thereafter made a representation on 2nd August, 1996 to the said Regional Transport Authority raising objection to grant of such permit in the said route mainly complaining breach of the relevant provisions of the Motor Vehicles Act in the matter of grant of such permit. It is the grievance of the petitioner that despite of such objection the same was of no avail of the said Regional Transport Authority is granting temporary permits in respect of such routes without giving any hearing to the petitioner.;