NEERMAHAL GAS AGENCY Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The petitioner is a sole proprietorship firm. The petitioner was holding a license for dealing in cooking gas under Tripura Cooking Gas [Licensing, Control and Maintenances of Supplies] Order 1985. According to the petitioner, on 4/6/2020, the petitioner was served a showcause [Annexure-3 to the writ petition] whereby the petitioner was asked to showcause as to why lawful action shall not be taken against her [the sole proprietor] for violation of provisions of the Tripura Cooking Gas [Licensing, Control and Maintenances of Supplies] Order 1985 and liquefied Petroleum Gas [Regulation of Supply and Distribution] Order 2000 including suspension/cancellation of the license.

(2.) For issuing the showcause notice, the licensing authority who issued the said showcause dtd. 4/6/2020 has laid down the background facts, which are in brief as follows:

(3.) The petitioner denied all the three major allegations by filing a reply to the said showcause notice dtd. 4/6/2020.The petitioner has asserted in the said reply that he has been running the business of cooking gas with due integrity, diligence and sincerity and without any blemish whatsoever. The petitioner had been maintaining adequate number of LPG cylinders for supply as per the requirement without causing any inconvenience to the registered customers. The petitioner has, however, partly admitted that for a short period there had been some difficulties in supplying the cylinders to the customers as per their requirement.