- (1.) The Court: The Learned Single Judge has referred this matter formulating the point for disposal of the writ petition by the Division Bench. As such the Hon'ble Chief Justice has assigned this matter before this Bench for hearing.
(2.) It appears that this writ petition has impugned an order suspending the petitioner being the customs house clearing agent. The said order was issued under the provision of Regulation 20(2) of the Custom House Agent Licensing Regulations, 2004 on 10-8-2009 in contemplation of initiation of proceedings for revocation of license. Therefore, this kind of order by way of interim measure pending decision of the regulation proceedings is permissible under the regulation. According to us this order of suspension cannot continue for an indefinite period. Mr. Ramesh Chowdhury, Learned Counsel appearing for the petitioner submits that as yet no steps have been taken to initiate the proceedings for revocation of license. The Learned Counsel for the respondent, however, unable to throw any light as to the development of this matter.
(3.) Under such circumstances, we are of the view that when such a long time has elapsed and no action has been taken the following order will subserve the interest of justice:;