J.K. Biswas, J. - (1.) The petitioner in this writ petition dated February 20th, 2007 is aggrieved by the decision of the RTA, Kolkata dated May 25th, 2006 rejecting her prayer for grant of a special stage carriage permit for route No. S-158 on the ground of her inadequate financial capability. The decision was communicated by the secretary of the RTA by his letter dated January 5th, 2007.
(2.) In para 7 the petitioner has stated that sometime in December, 2005 the RTA put up a notice inviting applications for permit for the route, a route covered by a notification issued under section 71(3)(a) of the Motor Vehicles Act, 1988. In response to the notice she applied on January 12th, 2006. By a letter dated January 27th, 2006 the RTA asked her to appear for personal hearing on February 21st, 2006, and produce all relevant documents in original. She appeared, was heard, and produced the documents. However, by the impugned decision her prayer for permit was rejected.
(3.) In para 23 she has stated as follows:- "23. The petitioner submits that she has no alternative, suitable remedy and the remedy hereinafter prayed for would give the petitioner complete redress." Her this assertion is incorrect. In view of the provisions of section 89 of the Motor Vehicles Act, 1988, aggrieved by the refusal of the RTA to grant her permit, she was entitled to appeal to the State Transport Appellate Tribunal constituted under provisions of the Act.;