A.N.Varma, J. - (1.) By means of this petition, the petitioner, a partnership concern, has prayed for quashing of:- (i) A notice dated 17-5-78 issued to the petitioner on behalf of the Joint Director of Industries, Agra region, to show cause why the registration for the petitioner under Industries (Development and Regulation) Act, 1951 be not cancelled; (ii) Seizure of the stock of coal with the petitioner; and (iii) An order cancelling the petitioners quota/allocation of Railway wagons.
(2.) The material facts are as follows:- The petitioner concern carries on business of manufacturing glasswares. It owns and operates a Glass Factory at Tundla in the district of Agra. The petitioner is registered as an Industrial Undertaking under Section 10 of the Industries (Development and Regulation) Act, 1951 with the Director of Industries, Uttar Pradesh.
(3.) For the purpose of carrynig on its business, the petitioner concern and owners of other Industrial Undertakings engaged in the business of manufacture of glasswares procure coal from various places in West Bengal. Coal is brought in Railway wagons to the places where the factories of the Industrial Units engaged in the manufacture of glasswares are situate.;