BIJAY SAHA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The writ petitioner has prayed for issuance of a writ of Mandamus to command the respondent authorities to rescind and revoke the order of the Principal Secretary, Finance Department, Government of West Bengal dtd. 26/10/2021.

(2.) By the said order, it was directed that the license of the country spirit shop be settled jointly in favour of the petitioner and the 4th respondent herein.

(3.) Two brothers are fighting against each other over settlement of excise license in respect of Seoraphully Country Sprit Shop.