Subhro Kamal Mukherjee, J. - (1.) This is an application under Article 226 of the Constitution of India challenging an order dated July 25, 2003 passed by the Excise Commissioner, West Bengal, affirming an order dated December 9, 2002 passed by the District Magistrate and Collector, Bankura, granting licence for the retail vend of country spirit in favour of the respondent Nos. 7 and 8.
(2.) On January 18,2001 Government of West Bengal floated an advertisement inviting applications from companies, firms and societies formed by unemployed youths for issue of excise licences for country spirit shops at various locations including Chatramore in the district of Bankura.
(3.) The petitioner Nos. 2 and 3 are educated unemployed youths and they proposed to form a partnership firm in the name and style of Paul Enterprise, the petitioner No. 1.;