- (1.) The Court: The petitioner in this WP under art.226 dated January 17, 2012 is questioning an order of the District Magistrate and Collector, Birbhum dated December 27, 2011 (at p.79) permitting shifting of the private respondent s Country Spirit Shop from the place to the place mentioned in the order.
(2.) Mr Samanta appearing for the petitioner submits that on the specific Grounds II and III the petitioner is questioning the order straight before the Writ Court, though the relevant provisions of law provided for an appeal against the order.
(3.) I agree with Mr Majumder appearing for the State that the grounds taking which the WP has been filed could also be taken by the petitioner in the appeal before the Appellate Authority.;