JAYANTA KUMAR BISWAS,J. - (1.) The petitioners in this WP under Article 226 dated January 13, 2012 are questioning an undated order (at page 58) of the Sub-divisional Controller, Food and Supplies, Burdwan. A copy of the order was forwarded to the first petitioner by a memo dated January 9, 2012.
(2.) By the order M.R. distributorship of the first petitioner has been temporarily tagged with one M/s. A.N. Dutta and Brothers, another M.R. Distributor in the district. It was mentioned that the distributorship was tagged in the interest of smooth functioning of the public distribution system.
(3.) There is no allegation that the first petitioner was not running the distributorship smoothly or that anything done by it affected the smooth running of the public distribution system. The order tagging the distributorship has been issued on the grounds that the licence expired on December 31, 2011.;