JUBAIRIA YEASMIN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Petitioner applied for licence in terms of the vacancy notification dated May 15, 2024 being no.283/SCF(CH)/ 2024.

(2.) Petitioner shows the land, which he intends to use his godown and shop room under a deed of lease dated August 13, 2024. Petitioner filed online application on August 27, 2024. In the lease deed, the character of the land was described as "Danga to Bastu". The petitioner applied for conversion before the concerned BL & LRO vide an application dated September 10, 2024, which was allowed on September 12, 2024.

(3.) Petitioner's proposed shop cum godown was inspected on September 9, 2024. He was called in personal hearing by the concerned District Level Shop Selection Committee. However, she made an application before the Principal Secretary on 18/3/2026 contending inter alia, that at the time of application of individual FPS licnece dtd. 27/8/2024 her land conversion application was in progress till September 12, 2024.