Dipak Kumar Sen, J. - (1.) The undisputed facts, material to (Ins proceeding are as follows: Brij Mohan Gupta, the petitioner is an authorised Ration Dealer appointed by the Government of West Bengal under the West Bengal Rationing Order, 1964 (hereinafter referred to as the said Order) and ts the proprietor of authorised Ration Shop no 3437 at 166/4, Prince Anwar Shah Road Calcutta (hereinafter referred to as the said shop).
(2.) On the 19th December 1981, officers of the Food Department of the Government of West Bengal seized certain records of the said shop being registers, books of accounts and cash memos and removed the same. The petitioner immediately thereafter, and on the same day, filed a complaint before the Officer-in-Charge, Lake Police Station as also to the Director of Rationing, West Bengal, the respondent No. 2 herein in respect of the aforesaid seizure and asked for return of the records seized.
(3.) This application was moved on the 21st December 1981 against the Slate of West Bengal ; the Director of Rationing, West Bengal ; the Deputy Controller of Rationing, Food and Supplies Department, Government of West Bengal; the Rationing Officer, Ballygunge Rationing area, Calcutta and the joint Secretary, Special Cell, Government of West Bengal respectively, the respondents Nos. 1, 2, 3, 4 and 5 praying inter alia, for issue of appropriate was, directing the respondents to act in accordance with law; not to suspend the authorised ration shop of the petitioner or delink the ration cards therefrom or tag such ration cards to any other ration shop; to release the seized documents to the petitioner; to cancel or rescind the purported order of suspension of the said shop.;