Biswanath Somadder, J. - (1.) Let the affidavit of service filed in Court today be kept on record.
(2.) The subject matter of challenge in the instant writ proceeding is a decision rendered by the District Controller (Food & Supplies), Nadia, on 3rd June, 2016. It appears that such decision has been rendered consequent upon an order passed by this Court on 11th December, 2015, in W. P. 4782 (W) of 2014.
(3.) Perusing the impugned decision dated 3rd June, 2016, it appears that the petitioner's plea for grant of licence for MR Distributorship on compassionate ground, upon death of her husband, was considered and rejected by the District Controller (Food & Supplies), Nadia, primarily based on two reasons, which are as follows:- (1) The Godown premises is changed and four proposed different Godowns are situated at different places having distance between 01km to 04km (approx) from the previous ones in place of 500 meters, in consistent with departmental order under No. 1994(19)FMR/11S-15/2013 Dated 18/05/2015. At the same time the Godown capacity is not 1000MT in consistent with G.O. No. 1707-FS Dated 21.07.2014. (2) Financial capacity of yourself is Rs.21,00,000/- (Rs. Twenty one lac) only in place of Rs.50,00,000/- (Rs. Fifty lac) only as working capital against G.O. No. 1706-FS Dated 21.07.2014. ;