Bose, J. - (1.) This is an application under Article 226, of the Constitution for a writ in the nature of Mandamus directing the respondent to issue a License to the petitioner under the West Bengal Rice Mills Control Order, 1949, for running a Mill for the purpose of husking paddy.
(2.) The petitioner is the proprietor of a husking machine known as Bani Rice Mill situated at Village Gograash, P. O. Raghunath Bari, in the District of idnapore.
(3.) The petitioner had a license for the purpose of running his Mill being License No. 395 M.D.R., dated 19-3-1947 issued to him under the Bengal Rice Mills Control Order, 1943.;