RANEE NARAH Vs. STATE OF ASSAM

JUDGEMENT

(1.) In this writ petition the petitioner has impugned the order dated 18.9.99 passed by the 2nd respondent thereby suspending temporarily the Bonded Warehouse owned by the petitioner purportedly in exercise of power under Section 29 of the Assam Excise Act, 1910 and Rule 24 of the Assam Bonded Warehouse Rules, 1965.

(2.) Basic facts giving rise to the filing of the present writ petition is summarily recited. Respondent No. 2 by an order dated 20th Jan '95 issued a Bonded Warehouse licence to the petitioner under the provisions of Assam Bonded Warehouse Rules, 1965. The said Bonded Warehouse is located at Abbash Market, K.B. Road. North Lakhimpur town. The licence was subjected to renewal every year on payment of renewal fees. Further, an agreement was executed with the conditions stipulated therein. One of such conditions was that the petitioner should execute Deed of Hypothecation and bond of Rs. 20 lakh for complying with the terms and conditions of the licence as well as the provision of the Act.

(3.) It is stated that the petitioner has been operating the said Warehouse without any compllaint and there was no allegation about any violation of the terms and conditions of the liosnce from any quarter.