KISHOR GHOSH Vs. CHANDERNAGORE MUNICIPAL CORPORATION

JUDGEMENT

(1.) The petitioner is carrying on business of selling sweets under the name and style of "M/s. Sweet Corner" at premises being holding no. 1 ward no. 18, Chandernagore Municipal Corporation, P.O. and P.S. - Chandernagore, District - Hooghly. The petitioner claims to be a lawful tenant of the said premises.

(2.) The Commissioner of the Chandernagore Municipal Corporation issued a notice on 28th August, 2020 directing the petitioner to show cause as to why his trade and calling shall not be shut down with immediate effect and/or appropriate action shall not be initiated under Section 385 of the West Bengal Municipal Corporation Act, 2006, as amended. The charge against the petitioner was that he was engaged in trade at the aforesaid holding for the last three years without obtaining a valid trade enlistment certificate.

(3.) The petitioner submitted his show cause on 14th September, 2020. A hearing was conducted by the Chandernagore Municipal Corporation on 15th October, 2020 and an order has been passed by the Commissioner. The said order is impugned herein.