Bikash Sardar vs State Of West Bengal & Ors

Smita Das De, J

The petitioner in the instant case challenges inter alia, the inaction on the part of the respondent authorities in not considering the representation dated 28.1.2026.

The main grievance of the petitioner is with regard to the non-transfer of ownership in respect of the vehicle bearing Registration no. WB-19D-7357 plying on Route No. 141 (Sonarpur to Garia via Kamalgazi).

The petitioner submits that the vehicle has been purchased on 3.8.2013 from one Daudali Mondal but, to date the registered name of the vehicle has not been changed as the portal has remained non-functional due to certain unknown difficulties.

The State respondent does not raise any objection to the consideration of the representation dated 28.1.2026.

After careful consideration and upon perusal of the available records, I direct the respondent no. 3 to consider the representation dated 28.1.2026 within a period of 60 days. The authority shall pass a reasoned order in accordance with law, upon affording an opportunity of hearing to the petitioner and Mr. Daudali Mondal, the erstwhile owner of the vehicle and communicate such decision within a week thereafter.

However, it is made clear that, even if the vehicle registration remains non-functional, the respondent no. 3 shall take the necessary steps to effect the transfer of ownership and ensure that all other statutory formalities are complied with in accordance with law.

The writ petition stands disposed of accordingly without taking any exception to the merits of the case.

Urgent photostat certified copy of this order, if applied for, be given to the learned counsel for the parties on usual undertakings.