RAY STONE & CO REPRESENTED THROUGH ITS PROPRIETRESS MINATI RAY Vs. EXECUTIVE ENGINEER, KHURDA ELECTRICAL DIVISION

JUDGEMENT

(1.) This writ petition has been filed seeking following directions to the opposite parties:-

(2.) The brief fact of the case is that M/s. Ray Stone Company, a proprietorship concern was registered as a Small Scale Industry Unit for crushing of Granite Boulders under the District Industries Centre, Puri having installed the Crusher Machine on 8.11.1979 through its proprietor Ashok Kumar Ray, who dies on 9.10.2010, leaving behind his widow, the present proprietress, who is looking after the Unit from 23.3.201

(3.) Learned counsel appearing for the Licensee, while on the other hand, has vehemently opposed the ground and submission of the learned counsel for the petitioner by submitting that the material facts have been suppressed by the petitioner, since District Forum has passed an order in the miscellaneous application arising out of C.D. Case No.174 of 2012, against which, the Licensee has approached to the State Commission but the petitioner has not made payment in terms of the order passed by the District Forum/State Commission.