SRI NEMAI MAITY @ NEMAI CHAND MAITY Vs. THE DISTRICT CONTROLLER, FOOD & SUPPLY & EX-OFFICIO JOINT DIRECTOR PURBA MEDINIPUR & ORS.

JUDGEMENT

(1.) THE petitioner in this WP under art.226 is alleging inaction in the sense that his application for issue of ration card has not been considered by the respondents. A copy of the application is at p.21 of the WP. He was to apply according to the provisions of para.4 of the West Bengal Public Distribution System (Maintenance and Control) Order, 2003.

(2.) IT is evident from the document at p.21 of the WP that the application was not filed according to the provisions of para.4 of the order. Hence the allegation of inaction cannot be accepted. The petitioner could make allegation only if he made an application according to para.4 of the order. For these reasons, the WP is dismissed. Nothing herein shall prevent the petitioner from submitting proper application according to the provisions of para.4 of the order. No costs. Certified xerox.