- (1.) The petitioner in this writ petition is aggrieved by the order of the Sub-Divisional Controller, Food and Supplies, Barrackpore, dated December 20th, 2004 cancelling her licence under West Bengal Kerosene Control Order, 1968.
(2.) After hearing Counsel for the parties, I find that only a short question of law is involved in the writ petition, and that it can be decided on the admitted facts. Hence I propose to finally decide it at the admission stage itself, and for this purpose on agreement of Counsel for the parties, I treat it as an adjourned motion and also on the day's list.
(3.) While the petitioner was working as a dealer within the meaning of West Bengal Kerosene Control Order, 1968, the Controller issued a suspension order against her on November 22nd, 2004. It was issued in exercise of powers conferred on him by para 9 of the Control Order. The petitioner suffered the suspension since certain allegations had been made regarding irregularities in the running of her dealership.;