- (1.) This writ application is filed by the petitioner for a direction upon the respondent authority to grant "All Bengal" Contract Carriage Permit in his favour on the basis of his application dated June 1, 2007.
(2.) The petitioner submitted the above application dated June 1, 2007 for granting of "All Bengal'' Contract Carriage Permit in his favour with approximate sitting capacity of 7+1 passengers. The respondent No. 5 informed the petitioner by a communication dated July 24, 2007 that in view of the restrictions imposed by virtue of Transport Department's Notification No.4081-WT dated August 30, 2006, no contract carriage permit for motor cabs/maxi cabs should be issued on any route/area falling under the municipal limits of the Siliguri Municipal Corporation.
(3.) The above communication further contained that the State Transport Authority had taken a decision not to issue permits of any type of vehicles in respect of the three districts namely Darjeeling, Jalpaiguri and Cooch Behar. Therefore, the petitioner was directed to furnish "No Objection Certificate" from the District Magistrate of the aforesaid three districts.;