LACHMI NARAYAN BHOMROJ Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) In this writ application, the petitioner has inter alia challenged an order dated 8th March, 2010 of the Principal Secretary to the Food and Supplies Department and Commissioner, Food allowing an appeal filed by the respondent No. 8 against an order dated 6th October, 2009 passed by the District Magistrate, Purulia, pursuant to an order of the Division Bench of this Court in G.A. No. 2591 of 2009/APOT No. 367 of 2009 arising out of W.P. No. 899 of 2009.

(2.) The petitioner No. 1, hereinafter referred to as the petitioner firm, of which the petitioner Nos. 2 to 4 are partners, carries on business as agent of Super Kerosene Oil (SKO).

(3.) In 1969 a licence No. AGT/Puru/468 was issued to 'Purushottam Das Jhunjhunwala, since deceased, father of the petitioner Nos. 2 to 4. under the West Bengal Kerosene Control Order, 1968, hereinafter referred to as the Control Order, to carry on business as agent of SKO. The said Purushottam Das Jhunjhunwala carried on business under the name and style of M/s.Lachrni Naravan Bhomroj, as sole proprietor thereof.