KUMAR SANTU ROY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The writ petitioner is aggrieved by an order dated 8th June, 2021 passed by the Additional District Magistrate (G), Malda cancelling and revoking with immediate effect, licence dated 18th December, 2020, granted to the petitioner under the Sarais Act 1867.

(2.) The first paragraph on the second page of the said lease stipulated as follows:-

(3.) Learned counsel for the petitioner would argue that the disputes, if any, as regards violation of lease deed is between the writ petitioner and the B.L.&L.R.O/L and Reforms Department. Such disputes cannot be the subject matter of any proceedings under the Sarais Act, 1867.