Arijit Banerjee, J. - (1.) The writ petitioner carries on business of manufacture and sale of packaged drinking water. Learned counsel for the petitioner/appellant submits that all requisite licences have been obtained by the petitioner and she only required licence from the Bureau of Indian Standards (BIS). Accordingly, she made an application to BIS.
(2.) In view of delay/inaction on the part of BIS, the petitioner approached this Court by way of a writ petition being W.P. 11512(W) of 2017. During pendency of the writ petition, BIS issued a notice dated 28th April, 2017 to the petitioner stating therein that for the reasons stated in the said notice, BIS proposed to reject the application of the petitioner. However, if the petitioner so wanted, she could make appropriate representation and BIS was also prepared to give personal hearing before passing the final order.
(3.) The learned Judge disposed of the writ petition by an order dated 12th May, 2017 recording that since the BIS had finally rejected the petitioner's application and since such rejection order is appealable, no interference was warranted in the writ petition. Being aggrieved, the petitioner is before us challenging the said order.;