- (1.) THE petitioner in this WP under art.226 of the Constitution of India dated December 12, 2012 is seeking the following principal relief: - "a) A writ in the nature of Mandamus commanding the respondents to rescind, cancel, recall and withdraw the impugned illegal and arbitrary actions and directing the respondents to cancell the M.R. dealership of the respondent no.6 considering the representation for cancellation forthwith."
(2.) THE representation referred to in prayer (a) is at p.13 and it was addressed to the Block Development Officer, Gazole Block of the district Malda. The petitioner was one of the persons who sent the representation.
(3.) COPIES of several subsequent representations have also been produced. The persons making the representations called upon the authorities to whom the representations were addressed to cancel the sixth respondent's dealership on the grounds that he was not supplying them essential commodities to which they were entitled. Advocate for the petitioner submits that the petitioner is a person residing in the village the residents whereof are getting supply of their essential commodities from the sixth respondent. Her submission is that since the authorities did not take any action on the basis of the representations, the petitioner is entitled to approach the Writ Court.;