REGENT COMPUTRONICS PVT. LTD.

Kanchan Choudhary Appellant

V/S

STATE OF WEST BENGAL Respondents

Referred Judgements :-

MANI SUBRAT JAIN VS. STATE OF HARYANA [REFERRED TO]
SITARAM SUGAR COMPANY LIMITED U P STATE SUGAR CORPORATION LIMITED VS. UNION OF INDIA [REFERRED TO]
TATA CELLULAR VS. UNION OF INDIA [REFERRED TO]
BALCO EMPLOYEES UNION REGD VS. UNION OF INDIA [REFERRED TO]
NARMADA BACHAO ANDOLAN VS. STATE OF MADHYA PRADESH [REFERRED TO]
NAND KISHOR SONKAR VS. HOWRAH MUNI CORPO [REFERRED TO]
JHARNA SARKAR VS. STATE OF WEST BENGAL [REFERRED TO]
JAL MAHAL RESORTS P. LTD. VS. K.P. SHARMA [REFERRED TO]
CENSUS COMMISSIONER VS. R KRISHNAMURTHY [REFERRED TO]

JUDGEMENT

(1.) The petitioners are ration card holders of different districts in the State of West Bengal. They get supply of Superior Kerosene Oil ( 'SKO ' in short) under Public Distribution System according to their entitlement under the West Bengal Kerosene Control Order, 1968.

(2.) The petitioners claim to file the present writ petition for the benefit of the ration card holders of different districts in the State in a representative capacity.

(3.) The petitioners are aggrieved by the notification dtd. 11/7/2017 published by the Principal Secretary and Commissioner, Food and Supplies Department wherein the policy of distribution of SKO has been published.

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KANCHAN CHOUDHARY Vs. STATE OF WEST BENGAL

Referred Judgements :-

JUDGEMENT

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