DEEPAK KEJRIWAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioner has challenged a Circular dated August 18, 2022 and a communication dated January 31, 2023 made by the respondent no.1, fixing the rent payable for the first floor of the disputed property for renewal for a further period of fifteen years, at Rs.72.00 per Sq.ft. per month.

(2.) The petitioner is carrying on a sole proprietorship business of manufacturing wooden and steel furniture as well as assembling computer products in the name of M/s. Amit Industries at the disputed property, having office at Shilpa Bhawan, First Floor at 31, Black Burn Lane, Kolkata-700 012.

(3.) Respondent no.2, the West Bengal Small Industries Development Corporation Limited, acts for promotion and growth of Micro, Small and Medium Enterprises all over West Bengal by providing infrastructure on subsidized rates and extending marketing support to MSMEs.