GOVIND SARAN AND SONS Vs. STATE OF BIHAR

JUDGEMENT

(1.) These two writ petitions C. W. J. C. No. 1028 of 1977, and C. W. J. C. No. 1014 of 1977, have been taken up together as the points involved in these writ petitions are common. This judgment, therefore, will govern both the cases.

(2.) In C. W. J. C. No. 1028 of 1977 the petitioner assails Annexures 1 and 2 and in C. W. J. C. No. 1014 of 1977 the prayer is for quashing Annexures 1 and 8. These Annexures relate to an order of suspension of the petitioner's registration certificate bearing No. 40/76/ 77 (in C. W. J. C. No. 1028 of 1977) and registration certificate No. 4F/72-73 (in C. W. J. C, No. 1014 of 1977) issued under Clause 7 of the Fertilizer Control Order, 1957 (hereinafter to be referred to as the 'Order') a Central Order issued under Section 3 of the Essential Commodities Act, 1955 (hereinafter to be referred to as 'the Act').

(3.) Mr. Rameshwar Prasad No. II, learned counsel appearing for the petitioners in both the cases drew my attentions to Clauses 6, 7 and 17 of the Order which read as follows :