Calcutta High Court (Appellete Side)
Suparna Chakraborty & Anr vs State Of West Bengal & Ors on 18 July, 2016
Author: Joymalya Bagchi
Bench: Joymalya Bagchi
1
63 18.07.2016 W.P. 10848 (W) of 2016
Aloke
Ct. 28
Suparna Chakraborty & Anr.
Versus
State of West Bengal & Ors.
Mr. K. Sarkar
Mr. Bimal Sil
Mr. Abhijit Mondal
... for the petitioners
Mr. Abhijit Sarkar
... for the private respondent
nos. 6 to 11 Mr. Abhratosh Majumdar Mr. Soumitra Mukherjee ... for the State It is submitted on behalf of the petitioners that the order dated 03.02.2016 is an unreasoned one and suffers from gross non-application of mind. The factual issues relied upon to come to the purported conclusion that sale figures of concerned shops do not justify grant of licence is not spelt out in the said order. I am of the opinion the issues require to be decided upon exchange of affidavits.
Affidavit-in-opposition be filed within three weeks from date; reply, if any, be filed one week thereafter.
Let this matter appear under the heading "Final Disposal" four weeks hence.
(Joymalya Bagchi, J.)