- (1.) The refusal to grant certificate of enlistment to the petitioner vide communication dated 15th July, 2005 issued by the Chairman, Garulia Municipality, is under challenge in this writ petition.
(2.) The petitioner applied for grant of certificate of enlistment before the concerned Municipal Authority on 22nd April 2005. The prayer for grant of such certificate of enlistment in favour of the petitioner was refused by the concerned Municipal Authority vide annexure "P-3" to the writ petition on the ground that without production of the consent letter of the landlord, the Municipal Authority is unable to issue the necessary certificate of enlistment (trade licence) to the petitioner.
(3.) The petitioner is a tenant in respect of one shop room at T. D. Banerjee Street, Garulia, P. S. Noapara, Dist. 24-Parganas (North) under the respondent No. 3. Petitioner wants to carry on a business in the said shop room and as such he applied for grant of certificate of enlistment before the Municipal Authority. Such prayer was refused by the Municipal Authority for the reason as aforesaid.;