BISHNUPADA KUNKRI Vs. DISTRICT CONTROLLER FOOD AND SUPPLY

JUDGEMENT

(1.) THIS is an appeal from the judgment of Mr. Justice Amiya Kumar Mookerji delivered on the 18th June, 1976 in an application under Article 226 of the Constitution. The appellant prayed for a Writ in the nature of Mandamus commanding the Licensing Authority to consider and dispose of his application for a licence under the Rice Milling Industry " (Regulation) Act, 1958 for carrying on rice milling operation.

(2.) THE parent Act in question is an Act of the Central Legislature. It was amended by West Bengal Act LIII of 1974. By this amending Act, a new section was inserted. This new section is section 6a which is as follows:-

(3.) IN the Statement of objects and Reasons for insertion of the above section 6a it is stated as follows : -