BADIYANATH PANDIT Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr.AK.Maheswari, learned counsel for the petitioners and Mrs K.Kevi, learned Govt Advocate for the respondents.

(2.) On the consent of the parties, I proposed to dispose of this writ petition at this stage.

(3.) The petitioners, 46 in numbers were the licensed hawkers of the SK Oil in different wards in Dibrugarh Town The petitioners are to distribute the SK Oil to the respective areas to the needy family at the rate of 2 (two) litres per consumer and for each month. A fixed quota is given to the petitioners and the last quota to be given to the petitioners was fixed by the Deputy Commissioner, Food & Civil Supplies Branch, Dibrugarh vide order dated 28.1.02 was 1,700 litres per month. Since then the petitioners have been enjoying the quota. However, by impugned order dated 17.7.2002 issued by the Addl Deputy Commissioner, Dibrugarh, the quota of the petitioners was reduced to 200 litres per week, meaning thereby only 800 litres per month. Pursuant to the said order, the allotment of SK Oil to the petitioners was reduced to 800 litres per month by order dated 24.7.2002.