Calcutta High Court
Furkan Ali Mandal vs The State Of West Bengal & Ors on 31 January, 2019
Author: Arindam Sinha
Bench: Arindam Sinha
ORDER SHEET
WP NO.27 OF 2019
IN THE HIGH COURT AT CALCUTTA
CONSTITUTIONAL WRIT JURISDICTION
ORIGINAL SIDE
FURKAN ALI MANDAL
Versus
THE STATE OF WEST BENGAL & ORS.
BEFORE:
The Hon'ble JUSTICE ARINDAM SINHA
Date : 31st January, 2019.
MR.RAM ANAND AGARWALA, MS.BIBEDITA PAL, MR.RAKESH DHARA, MR.A.G.MUKHERJEE, ADVOCATES FOR
PETITIONER
MR.SIRSANYA BANDOPADHYAY, LEARNED ADVOCATE, JUNIOR STANDING COUNSEL,MRS.TAPATI SAMANTA,
ADVOCATE FOR STATE
The Court:- Mr.Agarwala, learned advocate appears on behalf of
petitioner who seeks issuance of licence on compassionate ground as
provided for by relevant provision in West Bengal Public Distribution
System (M&C) Order, 2013. Mr.Bandopadhyay, learned advocate, Junior
Standing Counsel, appears on behalf of State and submits, petitioner's
application has already been considered and if not, is due to be considered
shortly.
Respondent no.1 is directed to deal with and dispose of
petitioner's application for issuance of licence upon its approval, if not already considered, within period of three weeks from date of communication of this order. Decision should be made known as copied to petitioner.
Writ petition is disposed of.
(ARINDAM SINHA,J.) sb.