GOLAP MUSTAFA TARADAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The seven petitioners in this writ petition are questioning the decision of the Sub-Divisional Controller, Food & Supplies, Bishnupur (Bankura) dated December 1, 2005 rejecting their request to open a modified ration shop at Alipur-Bartala of Patrasayer.

(2.) As villagers of the locality, they approached the authorities of the food & supplies department requesting them to open a modified ration shop somewhere in the village so that the villagers might collect their rationed articles without subjecting themselves to the regular harassment of walking around three kilometers for collecting such articles from the dealer running his shop in Betur.

(3.) Alleging inaction on the part of the authorities they moved this Court by filing a writ petition. By order dated November 21,2005 that writ petition was disposed of directing the competent authority to give a reasoned decision. This is how the impugned decision has come to be given.