JUDGEMENT
Prabuddha Sankar Banerjee, J. -
(1.)Three writ applications namely W.P. No. 17894 (W) of 2002, W.P. No. 16851 (W) of 2002 and W.P. No. 17895 (W) of 2002 were brought by three persons, namely, Sri Chiranjeeb Ghosh, Sri Kashi Nath Saha and Sri Nirmal Sarkar respectively.
(2.)The said three writ applications were taken up by the learned Single Judge as two of them, namely, Kashi Nath Saha and Chiranjeeb Ghosh challenged the selection of Sri Nirmal Sarkar whereas Sri Nirmal Sarkar prayed for issuance of license in his favour with respect to 'Off shop' excise license at new site.
(3.)On the basis of advertisement for grant of new Excise License "Off shop" at new site (Baguihati), the petitioner along with other submitted their applications in prescribed form for grant of license. The said advertisement was made on the basis of order as per West Bengal Excise (Selection of Person for Grant of License at New Site for Retail Sale of Spirit and certain other intoxicants other than Foreign Liquor on Category of Licenses and Licenses for Denatured Spirit) Order, 2000 (hereinafter referred to as "the 2000 Order").
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