EKNATH PANDURANG DIGHOLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Admit. Taken up for final hearing by consent of the parties.

(2.) This appeal is filed by a Kerosene dealer against the order of suspension of Kerosene license granted to him under the provisions of the Maharashtra Kerosene Dealers' Licensing Order, 1966, framed under the powers conferred by clauses (c), (d), (i), (ii) and (j) of sub-section (2) of section 3 of the Essential Commodities Act, 1955.

(3.) It was questioned before the learned Single Judge, that the District Supply Officer, Buldhana suspended the license of the appellant without specifying any period during which it would remain in force. In other words, the suspension is for an indefinite period. The power to suspend license has been conferred on the authority by clause (10) of the Maharashtra Kerosene Dealers' Licensing Order, which reads as follows.