JASKARAN SINGHI Vs. SUB

JUDGEMENT

(1.) This application is directed against two orders in annexures 'B' and 'C' dated Oct. 23, 1976 and dated Dec. 11, 1976, respectively.

(2.) The petitioner was a M. R. Distributor at Dinhata, Cooch Behar. Such appointment was made on Feb. 8, 1974 and subsequently an agreement to that effect was executed on Feb. 27, 1974. The clauses of the said agreement amongst others which would be relevant for our consideration are clauses 12, 13 and 14. The original of the said agreement, on being requested was produced by Mr. Moitra, the learned Advocate for the petitioner and the clauses of the same as mentioned hereinbefore are quoted hereinunder:-

(3.) On or about Oct. 23, 1976 there was an inspection of the petitioner's godown and shortages in respect of stocks of rice and wheat as mentioned in annexure 'B' were detected. On such detection there was a seizure of the books of accounts of the petitioner. Thereafter the impugned order in annexure 'C' as issued by the Sub-Divisional Controller of Food and Supplies, Cooch Behar was served on the petitioner.