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Judgment
Md. Nizamuddin, J
Heard learned advocates appearing for the parties.It is the grievance of the petitioners that they havemade a representation on 13th September, 2019
before theRegional Transport Authority, Birhum as appears at page 61of the writ petition for resolution of a dispute relating to timetable in respect of
the route in question.Learned advocate appearing for the State-respondents submits that pursuant to an earlier orderpassed by this Court in W.P.
No.9733 (W) of 2019, RegionalTransport Officer, Birbhum has already passed an order on 19th September, 2019 and taken a decision on the issue
andthis Court should not grant any relief to the writ petitionersin this writ petition.
Learned advocate appearing for the Private Respondent No.4 submits that there is no scope for further review of the order dated 19th September,
2019.Considering the submission of the parties, I do not wish to grant any relief to the writ petitioners in this writ petition.
However, petitioners are at liberty to make a comprehensive representation to the Secretary, State Transport Authority, West Bengal for redressal of
the nature of grievance and the Secretary, State Transport Authority shall consider the said representation, if it appears to him that the action of the
two Regional Transport Authorities are involved in the matter and even in that event the said representation of the petitioners, if filed, shall be
considered strictly in accordance with law and after giving opportunity to the petitioners and the private respondents.W.P. No. 24171(W) of 2019 is
accordingly disposedof.There shall be no order as to costs.Urgent photostat certified copy of this order, if applied for, be supplied to the parties on
compliance of necessary formalities.