BENIMADHAB CHATTERJEE Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioner is a licensed Fair Price Shop owner. He is aggrieved by the order dated 16th July, 2021 passed by the Director of Rationing, West Bengal whereby his license has been placed under suspension till disposal of the pending criminal case.

(2.) The brief facts of the case are as follows:

(3.) If the stock is found fit for distribution, the Licensing Authority shall arrange for distribution of the same through the Fair Price Shops and the damage stock, if any, to be disposed of as per the Government norms. The Licensing Authority was directed to impose fine upon the petitioner based on the recalculated shortfall and to direct the petitioner to replenish the amount of damage stock, if any, at his own cost. On deposit of the fine and replenishment of damage stock, if any, the Licensing Authority shall revoke the suspension of the license of the petitioner and restore the dealership business as it existed prior to 25th April, 2020.