MD TASLIM Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Inaction on the part of the authorities of the Kolkata Municipal Corporation for not considering the petitioner's prayer for grant of Certificate of enlistment for profession, trade and calling under section 199 of the Kolkata Municipal Corporation Act. 1980. has been complained of by the petitioner in this writ petition.

(2.) The petitioner wants to set up a medical shop under the name and style of M/s. Hussein Pharmacy at premises No. 1, N. Satgachi, Kolkata 39. for carrying on retail business of selling medicine from the said Shop. The petitioner applied for grant of certificate of enlistment for profession, trade and calling under section 199 of the said Act before the respondent No. 4 on 9th September 2005. The petitioner has also deposited a sum of Rs. 3,000/- towards the application fees in the Reserve Bank of India on 8th September, 2005.

(3.) The landlady of the proposed medicine shop has also granted 'no-objection' certificate to the petitioner for setting up the said business therein.