Sabyasachi Bhattacharyya, J. - (1.) Petitioner No. 1, namely Sheoraphuli Kancha Sabzee Babsayee Samity, is a society registered under the West Bengal Societies Registration Act, 1961. Its members have been running wholesale business of vegetables at the Sheoraphuli market, situated beside the Sheoraphuli Railway Station, for quite a long time. Admittedly, some of them have valid trade licences and the others have applied for renewal, which is pending. Petitioner no. 2 is the Secretary of the petitioner no. 1-society.
(2.) Vide Memo No. 516/Con/Srp dated April 23, 2020, the Sub-Divisional Officer, Serampore, Hooghly (Respondent no. 5) intimated the Assistant Commissioner of Police-II, Chandannagar Police Commissionerate, Hooghly that, as per direction of Competent Authority, the Sheoraphuli market (beside railway station) would be shifted on and from April 24, 2020 to Sheoraphuli Regulated Market, situated at Sasmalpara, Baidyabati (beside Delhi Road) following containment strategy of spreading COVID-19. A request was also made to ensure shifting arrangement smoothly to avoid any untoward incident.
(3.) By Memo No. 818 dated May 22, 2020, respondent no. 5 requested the Secretary, Hooghly Zilla R.M.C. to take necessary action for the facilitation of the concerned trader/commission agents regarding clearing of due taxes as per existing law in force, regarding renewal of R.M.C. licence and operation of the Sheoraphuli 'Haat' (market).;