- (1.) In this writ petition, the petitioner has prayed for direction on the respondent authority to pass appropriate order on the application, praying for replacement of vehicle on permit, filed by the petitioner on 31.5.2010.
(2.) It has been stated that the petitioner was granted and issued a permanent permit being Permit No. P.St.S.111/2006 for the route - Dumka to Asansol via Palajori and Mihijam for a distance of 138 kilometers and the total distance under operation was 276 Kelometers, up and down. The licence was valid from 1.12.2006 to 31.11.2011 for the bus being Registration No.JH-04B 6504, with the seating capacity of 53.
(3.) The petitioner intended to replace the motor vehicle by 2009 model which is permitted under Section 83 of the Motor Vehicle Act, read with Rule 83 thereof.;