SAMBUDDHA CHAKRABARTI, J. - (1.) BY this writ petition the petitioners inter alia have prayed for a writ in the nature of Mandamus commanding the respondents to rescind and cancel the order, dated September 26, 2011, issued by the Sub-Divisional Controller (Food & Supplies), Berhampore and to incorporate the names of the petitioners nos. 2 and 3 in kerosene oil dealership license of the petitioner no. 1 and for other reliefs.
(2.) THE case of the petitioners inter alia is this that the petitioner no. 1 has been granted kerosene oil dealership and storage license which he has been running since then. The petitioner no. 2 is the wife and the petitioner no. 3 is the son of the petitioner no. 1. Due to heavy workload the petitioner no. 1 wanted to bring the petitioner no. 2 and the petitioner no. 3 in the said business and accordingly a partnership deed was executed in this regard on February 21, 2011. The petitioner no. 1 requested the Sub-Divisional Controller (Food & Supplies), Berhampore, i.e., the respondent no. 6 herein, to incorporate the names of the petitioners. nos. 2 and 3 in the said license of the petitioner no. 1. The other two petitioners also made separate applications to the same effect.
(3.) ON being instructed by the respondent no. 6 the Chief Inspector of Food and Supplies submitted a detailed report recommending the case of the petitioners. But as no step was taken the petitioner no. 1 sent reminders to the respondent no. 6 and ultimately the petitioners filed a writ petition in the year 2011. The said writ petition was disposed by a learned single judge of this court by an order dated July 21, 2011 inter alia directing the competent authority to dispose of the applications made by the petitioners by passing a reasoned order in accordance with law within a period of four weeks from the date of the communication of the said order after giving an opportunity of hearing to the petitioner no. 1.;