Shabana Perween vs State Of West Bengal And Others
2021 Latest Caselaw 2104 Cal

   AD 31.
March 17, 2021
    SG




                                WPA 5574 of 2021


                               Shabana Perween
                                    -versus-
                       State of West Bengal and others


                 Mr. Biswapriya Samanta,
                              ... Advocate for the petitioner.

                 Mr. Pantu Deb Roy,
                 Mr. Pannalal Bandyopadhyay,
                               ... Advocates for the State.


                       The matter relates to counter-signature on
                 an inter-state permit for which the petitioner on
                 December 16, 2020 made one application to the
                 Secretary, State Transport Authority.


                      The grievance of the petitioner is that till
                 date it has not been done and not counter-
                 signed that is why he is suffering loss.         Today
                 his prayer is for consideration of this application
                 dated December 16, 2020 which is at page 14 of
                 the writ application.


                       I direct the Secretary, State Transport
                 Authority,   West       Bengal   to   consider    this
                 application along with other papers that may be
                 produced before him at the time of hearing of
                 this matter, as this matter is to be decided after
                 giving an opportunity of hearing to the petitioner
                 within a period of eight weeks from date.         The
                 decision thereon is to be communicated to the
                 petitioner by two weeks thereafter.
                 2




     Mr. Pantu Deb Roy, Counsel for the
respondents has placed before me one judgment

delivered by an Hon'ble Judge in WP 14167 (W) of 2016 which order was passed on August 23, 2016. According to him, the lessor's name should be in the registration book which stands in the way of the petitioner.

However, I direct the said Secretary to consider the matter including the judgement placed before me today and to decide the application of the petitioner.

With the above direction, this writ application is dismissed.

There will be no order as to costs.

(Abhijit Gangopadhyay, J.)