MINA KARMAKAR Vs. STATE OF WEST BENAGAL

JUDGEMENT

(1.) THE petitioner is a dealer of kerosene oil under the West bengal Kerosene Control Order, 1968. Though it is not pleaded so learned counsel for the petitioner on instructions submits that the license was granted in the year 1982. In this writ petition the petitioner challenger an order passed by the Sub-Divisional Controller (F and S) suspending her license temporarily. A copy of this order has been made Annexure P-10 to the writ petition.

(2.) THE petitioner had applied for inclusion of the names of her husband who appears to have retired from Government service and her eldest son as dealers and the application was made on 19th January, 2007. Prior to that, some complaints had been made about reduction of number of ration cards tagged to her business but for the purpose of adjudication of the present writ petition, these facts are not of much relevance.

(3.) AFTER such representation was made the petitioner on some occasions had been directed to produce various registers for verification of her transaction and obviously there is some dispute on that account which eventually resulted in issuance of a show-cause notice on 24th January, 2008. The charges against the petitioner as made out in the show-cause notice are reproduced below: