GURUPADA DAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) In this Appeal Judgment dtd. 18/5/2022 passed by the Hon 'ble Single Judge in WPA No. 2774 of 2022 dismissing the Writ Petition filed by the present appellant is impugned.

(2.) Rasbihari Das who was a fair price shop dealer ( "FPS dealer " for short) under the control of Sub-Divisional Controller, Food and Supplies ( "SDC,F&S " for short), Contai died on 8/10/2019 leaving behind his sons named Gurupada Das (present Appellant), Haripada Das (present Respondent No. 6) and Kalipada Das including two married daughters named Lakshmipriya Das @ Jana and Sresweti Das @ Payra (since deceased). After the death of aforesaid Rasbihari Das, present Appellant being the son of late Rasbihari Das filed required application on 31/12/2019 in Form C of the West Bengal Public Distribution System (Maintenance and Control) Order 2013 ( "2013 Control Order " for short) along with the Annexure-I thereto with requisite fees etc. Subsequently, on 19/1/2021, the Appellant filed "No Objection " Affidavit from all the legal heirs of his late sister Sreswati Das @ Payra who had expired on 15/8/2020.

(3.) Such order vide P10 to the Writ Petition obliged the present Appellant to approach this Court in WPA No. 2774 of 2022.