PALLAVI LAHKAR BORA Vs. STATE OF ASSAM

JUDGEMENT

(1.) THE petitioner who is a Liquefied Petroleum Gas (hereinafter referred as LPG) dealer has assailed the order dated 12. 08. 04 passed by the Sub-Divisional Officer (SDO), (Civil), Rangia and licensing authority, suspending the Trade License for alleged contravention of the provisions of Liquefied Petroleum Gas (Regulation of Supply and Distribution) Order, 2000 and terms and conditions of the licence as well as the clauses of the Assam Trade Articles (Licensing and Control) Order, 1982. Along with the order of suspension, the petitioner has also been issued with a show cause notice asking her to furnish her written reply.

(2.) THE petitioner was granted the LPG distributorship at Rangia by the Indian Oil Corporation Limited (Assam Oil Division ). She obtained a trade licence as required under the provisions of Assam Trade Articles (Licensing and Control) Order, 1982 for the purpose of running the LPG distributorship in the name and style of M/s. Binapani Randhan Gas. The trade licence is dated 29. 04. 02.

(3.) ACCORDING to the petitioner certain business adversaries of the petitioner have been making all out efforts to cause loss and injury to the petitioner by way of closure of her LPG distributorship. By the impugned order dated 12. 08. 04 (Annexure-4), aforesaid trade licence of the petitioner has been put under suspension. The order has been issued by the SDO (Civil), Rangia who is the licensing authority. The order reads as follows :