- (1.) In this writ application, the Petitioner has inter alia sought orders restraining the Respondents from proceeding and/or further proceeding with Berhampore P.S. Case No. 450 of 2010 initiated pursuant to a First Information Report lodged on 30th June, 2010.
(2.) The Petitioner No. l, a company registered under the Companies Act, 1956, carries on business of running a rice mill in Murshidabad district.
(3.) The Petitioner claims to be a member of the West Bengal Rice Mills Association. West Bengal Rice Mills Association has filed a writ petition in this Court being W.P. No. 1271 of 2009 (West Bengal Rice Mills Association and Anr. v. State of West Bengal and Ors.) which is pending. On the said writ application being moved, His Lordship, the Hon'ble Justice Tapen Sen was pleased to pass an interim order restraining the Respondents from taking coercive action in connection with the sale of rice from the respective mills of the members of the West Bengal Rice Mills Association.;