Calcutta High Court (Appellete Side)
Aditya Sarkar vs The State Of West Bengal & Others on 17 September, 2013
Author: I.P. Mukerji
Bench: I.P. Mukerji
17.09.13
11
sm
W.P. No. 10056 (W) of 2012
Aditya Sarkar
-vs-
The State of West Bengal & others
Ms. Papiya Chatterjee
.....for the petitioner
Mr. Neguive Ahmed
Mr. Benazir Ahmed
....for the State
The writ petitioner is keen on carrying
on business as an M.R. dealer. He resides
in Ratua sub-division in the district of
Malda. He says that in this sub-division,
comprising of 10 villages there are 9500
ration card holders and one dealer.
According to the government policy there
should be one dealer for not more than
5000 persons.
Therefore, for a population with 9500
ration cards there should be at least two
dealers.
If these facts are considered by the
government, according to the petitioner,
he has a chance to be considered to be
appointed as an M.R. dealer.
In these circumstances, I direct the
respondent no. 3 to consider the above
facts and come to a reasoned decision, regarding creation of a second dealership in the above area after giving hearing to the writ petitioner, within three months of communication of this order.
This writ application is accordingly disposed of.
Urgent certified photocopy of this order, if applied for, shall be given to the parties subject to compliance with all requisite formalities.
(I.P. Mukerji, J.)