Rabideb Mukherjee vs The State Of West Bengal And Others
2022 Latest Caselaw 1787 Cal

   182
05.04.2022
   TN



                           WPA No.5633 of 2022

                             Rabideb Mukherjee
                                     Vs.
                      The State of West Bengal and others


             Mr. Sakti Pada Jana
                                                 .... for the petitioner

             Mr. Pantu Deb Roy,
             Mr. Anand Farmaria
                                                     .... for the State



                   The grievance of the petitioner is that the

             respondent-authorities insisted upon the vehicle of the

petitioner being of BS-IV model or higher, for the grant

of permanent permit to ply. It is submitted that

temporary permits have been granted successively

from the year 2010 and there is no Regulation in force

to compel the petitioner to run a BS-IV model.

However, learned counsel appearing for the

respondent-authorities contends that as per the

judgment of the Supreme Court and the extant

Regulations, new vehicles, for the purpose of grant of

permanent permit, have to comply with BS-IV

standards.

The matter is adjourned till April 07, 2022 when

learned counsel for the respondents is requested to

produce copies of the said judgment of the Supreme

Court and the concerned Regulation.

(Sabyasachi Bhattacharyya, J.)