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Judgment
11 paragraphs · 406 wordsSmita Das De, J
It appears from the writ petition there is a deficit in court fees. An undertaking is given to pay the amount by tomorrow i.e. on 08.04.2026. Failing which an order will remain effective in respect of petitioner no. 1.
The petitioner in the instant case prays, inter alia, the resolution dated 08.12.2025 wherein it has been decided that extension of the route 45B from its original terminating point as per permit at Sealdah Court to Salt Lake 12 No. Tank via Beliaghata cannot be accepted due to the objections raised by the Police authorities on the ground of congestion in the Sealdah Court area.
The petitioner submits that petitioners are plying their vehicles on route 45B from Canal West Road (Building More) as the police authorities have restricted them to operate at Sealdah Court due to congestion.
It is submitted that they have been permitted to operate their buses on the route in question, where there is a lack of infrastructural facilities for parking.
The petitioner made a representation on 14.11.2025 for extension of their Bye-Route 45B from its original terminating point as per the permit at Sealdah Court to Salt Lake 12 No. Tank via Beliaghata by covering only 7 kms. (approx.). However, the same remains pending for consideration,.
The petitioner submits that due to congestion raised by the Police authorities and the ongoing Metro Railway Project, the petitioners have been compelled to divert their route from their original route i.e. from Sealdah Court to Garia Railway Station.
It is submitted that the objection raised by the Police authority is not tenable since the petitioners are operating their vehicles without entering the Sealdah Court area.
The State authorities takes a fair stand without raising an objection for consideration of the representation dated 14.11.2025.
After careful consideration of the case, upon perusing the records I am of the considered view that the respondent no. 2 shall consider the representation dated 14.11.2025 within a period of 60 days and pass a reasoned order in accordance with law with the assistance of the Deputy Commissioner of Police Traffic and Bidhannagar Police Commissionerate, upon affording an opportunity of hearing to the petitioners and the other objectors if any, and communicate such decision within a week thereafter.
The writ petition being WPA 4985 of 2026 is disposed of without going into the merits of the case.