(1.) The matter has been heard through video conferencing with the consent of the learned counsel for the parties.
(2.) The prayer has been made for direction in the nature of writ of mandamus to unseal the business premises of the petitioner situated at Nirsa, and not to interfere with in any manner in continuing the business which had been sealed by the concerned authority.
(3.) The brief fact of the case as per the pleading made in the writ petition which requires to be enumerated, reads as hereunder:- The petitioner company having registered under the Companies Act, doing different businesses of construction and inventors in real estate in particular of purchase, sale and trading of land and/or owing building and owing, buying selling, developing hiring, letting, sub-letting, maintaining, allotting, transferring, exchanging and mortgaging through its own agency or through contractors and purchase in holding stocks or selling materials or trading in construction materials etc.. The petitioner company after getting necessary license was carrying out the business but without any complaint whatsoever and without providing opportunity of hearing to the petitioner, the authorities have taken restrainment measures by sealing the office and restraining the petitioner's unit in carrying out their business and therefore, the writ petition has been filed.