ARUN SAMANTA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioners are the heirs of one late Banshi Samanta.

(2.) The said Banshi Samanta was the erstwhile owner of a flower shop situated at Premises No.173/524 Parbatipur, in Ward No.13 under the Tamralipta Municipality.

(3.) It is the contention of the petitioners that the renewal/certificate of enlistment was granted in the name of late Banshi Samanta up to March 31, 2019. Thereafter the certificate of enlistment was not renewed. It is contended that the municipality did not co-operate with the petitioners and did not supply the form. It is further submitted that the petitioners informed the municipality about the death of the said Banshi Samanta and prayed that the certificate of enlistment be issued in the name of one of the petitioners. Mr. Das, learned Advocate appearing on behalf of the municipality, submits that the certificate of enlistment was issued wrongly in the name of the deceased person, although the said Banshi Samanta died in 2011. Upon coming to know about the death of the said Banshi Samanta, the municipality refrained from renewing the certificate of enlistment. He submits that the formalities required to be complied with by the petitioners to get the certificate of enlistment in their joint names or in either of their names, have not been complied with.