Sri Niloy Kanti Ghosh vs The State Of West Bengal And Others
2026 Latest Caselaw 1560 Cal/2

Calcutta High Court

Sri Niloy Kanti Ghosh vs The State Of West Bengal And Others on 6 March, 2026

OD-2

                                  ORDER SHEET

                      IN THE HIGH COURT AT CALCUTTA
                     CONSTITUTIONAL WRIT JURISDICTION
                               ORIGINAL SIDE

                                  WPO/68/2026

                          SRI NILOY KANTI GHOSH
                                    VS
                  THE STATE OF WEST BENGAL AND OTHERS

   BEFORE:
  The Hon'ble JUSTICE SMITA DAS DE
  Date: March 6, 2026.
                                                                           Appearance:
                                                       Mr. Sanjib Bandhapadhyay, Adv.
                                                             Mr. Manoj Kr. Mondal, Adv.
                                                                     ...for the petitioner

                                                               Mr. Pantu Deb Roy, Adv.
                                                                 Mr. Bipin Ghosh, Adv.
                                                                        ... for the State



       The Court:- Affidavit of service filed today is taken on record.

       None appears on behalf of the State/respondents despite service. Mr.

Deb Roy, Learned A.G.P who usually appears on behalf of the State is present

in Court. Upon being requested to Mr. Deb Roy he assists this Court along with

Mr. Bipin Ghosh, learned Advocate in this matter. The department of Legal

Remembrance is requested to regularize his appearance in this matter.

The petitioner in the instant case is a Stage Carriage Permit Holder who

applied for curtailment of the route of a passenger bus which is now existing

between Birpara to Islampore via Mai Bazar, P C Mittal Bus Terminus, Siliguri.

The main grievance of the petitioner is that the said route alignment as

mentioned in the permit is not financially viable since after Siliguri Bus stop

there are hardly any passengers to travel between Siliguri to Islampore. The

distance between the stoppage is 78 kms and as such, the 'to and fro' journey

of the bus results in a huge financial loss.

The petitioner already made an application dated 25.06.2025 before the

respondent no. 3 but the same remains pending for consideration.

After hearing the parties at length and upon perusing the materials

available on record, I am of the considered view that since the representation is

pending for a considerable period of time, the respondent no. 2 shall consider

the said representation within a period of 60 days after giving an opportunity of

hearing to the petitioner and the other stake holders, if any, and pass a

reasoned order in accordance with law. The said authority shall communicate

the reasoned order upon the petitioner within two weeks thereafter.

The writ petition is disposed of without going into the merits of the case.

(SMITA DAS DE, J.)

S.Mandi