Jayanta Kumar Biswas, J. - (1.) The petitioners in this writ petition dated August 10, 2007 are aggrieved by the decision of the District Magistrate and Chairman, Regional Transport Authority, Nadia dated July 16,2007 at and the timetable accompanying the decision.
(2.) By an order dated May 15, 2007 a Division Bench of this Court directed the Chairman of the Regional Transport Authority to decide the objections regarding the timetable. The impugned decision was given in purported compliance with the said Division Bench order.
(3.) In paras 34 and 44 of the writ petition it has been specifically alleged hat the impugned decision was given by one Ramapada Biswas who was working as the Additional District Magistrate (Gn.), Nadia, and not by the District Magistrate and Chairmar of the Regional Transport Authority, Nadia. In para 23 of the opposition dated October 4, 2007 the first to fourth respondents have said that the impugned decision was given by the Additional District Magistrate, who was in-charge of the district in the absence of the District Magistrate.;