SABINA YESMIN BEGUM Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This court has heard Mr. Chaturvedi, learned Senior Advocate appearing on behalf of the writ petitioner, Mr. Batabyal, learned advocate for the State duly led by Mr. Soumitra Bandyopadhyay, learned Senior Government Advocate for the State respondents and Mr. Mondal, duly led by Mr. Saha, learned advocate appearing for the respondent no.6, at length and in full.

(2.) By filing the instant writ petition, the writ petitioner has prayed for issuance of appropriate writ/writs against the respondent no.4 authority for quashing and/or cancelling and/or withdrawing the order dtd. 19/9/2023 whereby and whereunder the writ petitioner's application for grant of renewal of lease was not considered favourably by the said respondent no.4. However, liberty was given by the respondent no.4 to the writ petitioner to participate in the auction process for sand blocks as and when notified by the State authorities.

(3.) For effective adjudication of the instant lis, some undisputed facts are required to be dealt with which are discussed hereinbelow in seriatim :