S.B.Sinha, J. - (1.) This appeal is directed against a judgment and order dated 9th February, 2000 passed by a learned Single Judge of this Court whereby and whereunder the writ application filed by the petitioner was dismissed.
(2.) The petitioner No. 1 is said to be an Association of wholesale Dealers of Drugs and Pharmaceutical Products. They have been carrying on business upon obtaining trade licence from the respondent Corporation in terms of Section 199 of the Calcutta Muncipal Corporation Act, 1980 (hereinafter called and referred to for the sake of brevity as 'the said Act').
(3.) They were denied renewal of grant of such Trade Licence inter alia on the ground that they had not obtained any licence(s) in terms of Section 435 thereof for user of their respective shops for commercial purpose. A writ application was thereafter filed by the appellants herein praying, inter alia for the following reliefs:- "(a) Appropriate order declaring that the imposition of Licence fee for carrying on any trade/Licence either as whole saler/retailer of drugs in any premises by the respondents under Section 435, read with schedule V of the Calcutta Municipal Corporation Act, 1980 is illegal, null and void and the same be struck down:";