M/S OCEAN SHELL CRAFT Vs. THE ANDAMAN AND NICOBAR ADMINISTRATION AND OTHERS
LAWS(CAL)-2012-3-170
HIGH COURT OF CALCUTTA
Decided on March 12,2012

M/S Ocean Shell Craft Appellant
VERSUS
The Andaman And Nicobar Administration And Others Respondents

JUDGEMENT

DIPANKAR DATTA,J. - (1.) The petitioner is a proprietorship concern represented by its proprietor, Shri Kurshid Alam. He has been carrying on business of shell craft.
(2.) It was reported in two news papers published in these islands that the Criminal Investigation Department has booked the proprietor of the petitioner for illegal possession/trading of banned species of wildlife and have seized large quantity of banned items from the factory premises located at Industrial Estate, Dolly Gunj.
(3.) On the basis of such newspaper reports, the Joint Secretary and General Manager, District Industries Centre, Andaman and Nicobar Administration vide notice dated 14th December, 2011 conveyed to the petitioner that the Registering Authority had decided to temporarily cancel the requisite licence issued to it, viz EM Part -II till completion of inquiry.;


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