SAMSER ALI GHARAMI Vs. MD ASLAM GHARAMI

JUDGEMENT

(1.) Leave is granted in terms of prayer (a) of the application for leave to appeal. The application for leave to appeal being CAN 1838/10, is allowed.

(2.) Instead of hearing the stay application, we have taken up the appeal itself for final disposal with the consent of the learned Counsel for the parties by treating the same as on day's list.

(3.) This appeal is directed against the judgment dated 17th February, 2010 of the learned Single Judge allowing the writ petition being W.P. No. 28535 (W) of 2008 of respondent No. 1 herein by which the learned Single Judge set aside the order dated 24th March, 1008 of the District Magistrate, South 24-Parganas. By the said order the District Magistrate had cancelled the kerosene oil dealership license and appointment letter dated 28th August, 2007 issued in favour of the writ petitioner.