ANIMESH GANTAIT Vs. STATE OF WEST BENGAL & ORS
LAWS(CAL)-2019-2-102
HIGH COURT OF CALCUTTA
Decided on February 25,2019

Animesh Gantait Appellant
VERSUS
State Of West Bengal And Ors Respondents

JUDGEMENT

Debangsu Basak, J. - (1.) The petitioner is aggrieved by a refusal to grant license by the Collector.
(2.) The respondents are represented by the Additional Advocate General.
(3.) The impugned order being appealable, and the petitioner having statutory alternative remedy available, I am not minded to interfere. All points raised by the parties are kept open.;


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