D.S.Sinha, J. - (1.) Heard Sri Jai Kishan Tewari, holding brief of Sri Shashi Nandan, learned counsel of the petitioner and Sri Ashok Kumar Shukla, learned counsel representing the respondents.
(2.) By means of this petition under Article 226 of the Constitution of India, the petitioner prays that this Court may issue a writ, order or direction in the nature of mandamus directing the respondents not to enforce against him the provisions of the Uttar Pradesh Scheduled Commodities Dealers (Licensing and Restriction of Hoarding) Order, 1989, (hereinafter called the Order) and to restrain the respondents from interfering with hfs business of manufacturing the foodstuff known as DALMOT.
(3.) Indisputably, the petitioner purchases foodgrains, pulses and oilseeds and after mixing the same in specified quantities, manufactures DALMOT.;