SATYA OIL TRADERS Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri P.N. Tripathi, Learned counsel appearing for the petitioner and Sri Vinay Malviya, learned Standing Counsel representing the respondents.

(2.) The petitioner is a licensee under the provisions of U.P. Kerosena Control Order, 1962. By the order dated 26th April , 1990, a copy whereof is Annexure-I to the petition, the licence of the petitioner has been suspended on the order of the District Magistrate dated 24th April, 1990.

(3.) In paragraph 3 of the petition it is asserted that the order of the District Magistrate dated 24th April, 1990 was never served on the petitioner despite repeated requests made to the authorities concerned. In paragraph 8 of the petition it is asserted that neither any charge-sheet nor any show cause notice was served on the petitioner before passing the order of suspension.