ASHIS KUMAR CHAKRABORTY, J. - (1.) In this writ petition the petitioner has prayed for a writ of mandamus directing the respondents to grant permanent Bar License, for his restaurant namely, Nilanjana Multicuisine Restaurant situate at 24 Garia main Road, Tentultala, Kolkata - 700 084 (hereinafter referred to as "the said restaurant"). The petitioner has also prayed for a writ of mandamus directing the respondent nos. 1 and 2, being the State of West Bengal represented through the Principal Secretary, Department of Excise and Finance (Revenue) Department and the Commissioner of Excise, respectively to immediately issue temporary and permanent Bar License to him in respect of the said restaurant.
(2.) The facts of the case are that by a registered conveyance dated November 17, 2004 the petitioner, along with her mother purchased 1290 square feet super built up area, comprising a portion of the first floor of the four storied building situate at Premises No. 24, Garia Main Road, Kolkata -700084 for the purpose of setting up a restaurant -cum - bar . After purchasing a portion of the said of the first floor of the said building, he opened the said restaurant thereat.
(3.) On May 16, 2005 the petitioner filed an application before the respondent no. 4, the Superintendent of Excise, Government of West Bengal for obtaining permanent Bar License to his said restaurant.;