BASISTHA NARAYAN MISRA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This writ petition was being moved on behalf of Basistha Narayan Misra, partner of M/s. Northern India Trading Agency, inter alia, praying for issue of a Writ in the nature of Mandamus commanding the Director of Consumer Goods to rescind, recall, withdraw and/or set aside the impugned Memo No. CG/FU/BC/6/89 (Part-II)/121 dated 18/02/1991, No. CG/FU/BC/6/90/169(8) dated 4/05/1991 and No. CG/FU/BC/6/90/158/1 (14) dated 9/04/1991 of the Director of Consumer Goods, West Bengal and also for issue of Writ in the nature of Mandamus commanding the Special Inspector General of Police (Enforcement Branch), West Bengal not to proceed with the investigation and/or to quash proceeding in the Case No. 17(12)90, 18(12)90, 19(12)90 and 20(12)90 dated 21/12/1990, pending before the Judge, Special Court, Alipore (Essential Commodities Act) and G.R.P. Case No. 5/91 dated 5/01/1991, in the Court of Judicial Magistrate, 1st Class, 6th Court, Sealdah, 24-Parganas, against the petitioner.

(2.) This writ petition was admitted by U.C. Bannerjee, J. on 10/10/1991, when His Lordship directed that the investigation shall continue, but no final order shall be passed.

(3.) Therefore, when the matter appeared before His Lordship on 16/01/1992, directions for Affidavits were passed and ultimately the writ petition was heard-in-part by me on 21/02/1992 in the presence of Mr. Nishit Nandan Adhikari, when it was adjourned till 26/02/1992.