Tarak Nath Halder And Others Vs State Of West Bengal & Ors

Calcutta High Court 27 Aug 2019 Writ Petitions (WP) No. 4298, 4299, 430, 4304, 4306, 4311, 4313, 4317, 4321, 4322, 4324 (W) Of 2019 (2019) 08 CAL CK 0290
Bench: Single Bench
Result Published

Judgement Snapshot

Case Number

Writ Petitions (WP) No. 4298, 4299, 430, 4304, 4306, 4311, 4313, 4317, 4321, 4322, 4324 (W) Of 2019

Hon'ble Bench

Subrata Talukdar, J

Advocates

Anjan Bhattacharya, Anita Shaw, Amal Kumar Sen, Lal Mohan

Final Decision

Disposed Of

Judgement Text

Translate:

Subrata Talukdar, J

Mr. Mondal, learned Counsel, appears for the South 24 Parganas Zilla Parishad and files a Report of the Additional Executive Officer, South 24

Parganas Zilla Parishad. The Report, inter alia, states as follows:-

“ That a present Writ Petition has been filed for implementation of the Jalodhara Scheme. According the said scheme the following steps were

taken by the South 24 Parganas Zilla Parishad:-

a. The present Writ petitioner has filed an application for providing financial assistance to convert semi-mechanized Boat/Steel Mechanized Boat to

the Regional Transport Authority, Alipore for operating at the Ferry Ghat at Gobindapur to Kakdwip.

b. Thereafter the Regional Transport Authority had forwarded the said application to the Office of the Zilla Parishad for verification.

c. That after the verification, the Additional District Magistrate and Additional Executive Officer, South 24 Parganas Zilla Parishad has recommended

for Jalodhara Scheme to the Regional Transport Officer, Alipore, South 24 Parganas vide letter Memo No. 955/ZP/Jalodhara/19 dated 30.05.2019.

Xerox copy of the said letter dated 30.05.2019 is annexed herewith and marked with letter R-1 collectively.â€​

On the attached broadsheet of the Report, it is found that out of all the applicants only one has not been recommended to the Regional Transport

Officer (RTO), South 24 Parganas, Alipore Motor Vehicles Section on the ground that bidding for such route for the year 2019-20 stands already

completed.

The attached Memo dated 30th May, 2019 also noted for further clarity on the subject as quoted below:

“ Memo No. 955/ZP/Jalodhara/19                  dated 30/05/19

To

The Regional Transport Officer

South 24 Parganas

Motor Vehicles Section

Alipore, Kolkata-700 027.

Sub: Clearance of the application received from your end under “Jaldhara Schemeâ€​.

Ref: Memo No. 9716/MV dated 07.12.2018.

In respect of your above mentioned reference no. this is to inform you that out of 12 no. of applications, 11 no. of applications have been

recommended for “Jaldhara Schemeâ€. Only one application namely “Kakdwip-Mudpoint-Kalijungle (Ghoramara)†has not been

recommended as it has already been bidded for 2019-20. A broadsheet summarizing of the applications is being sent to you for your next course of

action.

Further action will be taken from this end after submission of Jaldhara Certificate from the competent authority by the beneficiary.

Enclo: as stated

Additional District Magistrate

&

Additional Executive Officer

South 24-Parganas Zilla Parishad.â€​

Having heard the above facts, this Court does not detain the writ petitions further.

The concerned Respondent-authorities are permitted to take the subsequent steps in the light of the official stand as quoted above.

W.P. No. 4298 (W) of 2019, W.P. No. 4299(W) of 2019, W.P. No. 4301 (W) of 2019, W.P. No. 4304(W) of 2019, W.P. No. 4306(W) of 2019, W.P.

No. 4311(W) of 2019, W.P. No. 4313(W) of 2019, W.P. No. 4317(W) of 2019, W.P. No. 4321(W) of 2019, W.P. No. 4322(W) of 2019 and W.P.

No. 4324(W) of 2019 stand accordingly disposed of.

Urgent photostat certified copy of this order, if applied for, be supplied to the parties upon compliance of all necessary formalities.

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