TAPEN SEN,J. - (1.) Heard the parties. The Petitioner Puspa Shaw prays inter alia for an Order for setting aside the Memo. dated 23rd March, 2009 as contained in Annexure 'P-17' whereby and whereunder, the Joint Director of Consumer Goods informed her that her prayer for grant of licence for CKS 836 on compassionate grounds cannot be considered as the original licence which was in the name of her husband, late Ramlalit Shaw, had been cancelled for malpractices and adopting fraudulent means.
(2.) The Petitioner also prays that the Order dated 27.1.2009 as contained in Annexure 'P-14' whereby and whereunder the Director of Consumer Goods proceeded to cancel the aforesaid licence for CKS 836 and communicated the same to the Petitioner by Order dated 27.1.2009, be declared to be illegal.
(3.) Upon a perusal of both the Orders, it is evident to this Court, that the Director of Consumer Goods concluded that the Petitioner's husband was avoiding the enquiry and came to the conclusion that he was doing so to hide his misdeeds and therefore, proceeded to cancel the licence. The other impugned order, was a mere communication that for reasons stated therein, the Application of the Petitioner for grant of licence on compassionate considerations cannot be granted.;