BRIJBEHARI LAL Vs. A MUKHERJEE

JUDGEMENT

(1.) This application in revision is for the quashing of an order, dated the 23rd of August, 1965, passed by Sri A. Mukherji as Sub-Divisional Magistrate, Bhabua, in case No. 54(o) of 1965. The impugned order is to the following effect:

(2.) The petitioner, Shri Brijbehari Lal, is the proprietor of a firm styled as "Banshidhar Murlidhar," also known as

(3.) The petitioner, as a dealer in foodgrains' held a licence, which was valid up to the 31st December, 1964. On the 3rd August, 1964, the learned Sub-Divisional Magistrate cancelled the petitioner's licence, without having previously served any notice on him, and started a case under Sections 7 and 9 of the ESSENTIAL COMMODITIES ACT, 1955. The petitioner filed two writ applications in this Court. One was against the cancellation of his licence and the other was for the quashing of the aforesaid proceeding.