Ajoy Nath Ray, J. - (1.) The writ petitioners are bus operators on route No. S-133 starting from Haridevpur to Dum Dum Park.
(2.) Their real grievance is that the route is not economically viable and one of the main reasons is the unauthorised occupation of B. L. Saha Road by Hawkers and Vendors.
(3.) Thereupon, two earlier writs were filed, one was filed by the Bus Owners and the other was filed by the Commuters' Association. The writs resulted is two orders, roughly separated by a gap of one year. Ia both the writs the Regional Transport Authority was directed to take a decision as to the re-alignment, curtailment, extension or otherwise change of the allegedly economically nonviable routes.;