SURAJ ALI MAZUMDAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) The Appellants herein are the Petitioners of W.P.(C) No. 854/2004, who have knocked the doors of this Constitutional Court to set aside the order as contained in Memo No. LFCS.2/92/PM/244-A issued by the Sub-Divisional Officer (Civil), Lakhimpur as contained in Annexure-6 to the writ petition with a further prayer to stay its operation.

(2.) A perusal of the impugned order shows as follows: The Executive Officer of Silchar Wholesale Co-operative Stores Limited, Silchair informed that as Silchar Co-operative has already deposited the value of P.D.S. items namely B.P.L. and Aptyodoya Rice for the months of December, 2003 and January 2004 in respect of Rupaibali Co-operative Society and Silchar Wholesale Co-operative Store was allowed to lift them for those months due to untimely submission of the petition by the Secretary of Rupaibali Cooperative Society but now the Secretary of Rupaibali Co-operative Society will lift the P.D.S. items from February, 2004 onwards,

(3.) The learned Single Judge vide his order dated 10.2.2004 granted an interim stay otf the operation of this order.