C ROHMINGLIANA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) IN this proceeding, the order dated 17th October, 2012 passed by respon - dent No. 3, the Controller & Director of Agriculture (Crop Husbandry), Mizoram, Aizawl is called into question.

(2.) HEARD Mr. C. T alrarnzauva, learned senior counsel assisted by Mr. T.J. Lalnuntluanga, appearing for the petitioners. Also heard Mr. Lalsawirema, learned Government Advocate appearing for the respondents.

(3.) THE brief facts necessary for disposal of this present proceeding are that petitioner No. 1 and petitioner No. 2 are the proprietors of 'C.R. Store', Champhai Bethel Veng and 'J.P. Business Centre', Champhai Vengthlang, Champhai respectively. It has been stated that in 2006, petitioners were granted certificates of registration for dealing in fertilisers in Champhai District in the State of Mizoram for a period of 3 years from the date of issue of such certificates.