KALPANA BANERJEE Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This mandamus appeal is at the instance of the writ petitioners (seven in number) and is directed against the order dated August 9, 2006 passed by a learned Single Judge by which His Lordship disposed of the writ application by directing the Principal Secretary, Excise Department, Government of West Bengal to implement his order dated 15th December, 2004 and in the event the petitioners or any of them cannot be tagged with the nearest warehouse, he should indicate the reasons therefor.

(2.) Being dissatisfied, the writ petitioners have come up with the present mandamus appeal.

(3.) The writ petitioners are all carrying on business of retail sale of country spirit and for the purpose of running those shops, they have obtained respective licences from the appropriate authorities according to the provision of the Bengal Excise Act, 1909 and the rules framed thereunder.