I.P. Mukerji, J. - (1.) The appellant was operating as a kerosene oil agent in Howrah. On 12th September, 2008, he was issued a showcase notice by the Joint Director (Agent of Consumer Goods, Government of West Bengal). He was charged with having illegally removed 24 kilo litres of kerosene oil from the godown. On 1st August, 2008. This show cause notice was issued.
(2.) On 9th January, 2009, the Director of Consumer affairs suspended the licence of the appellant.
(3.) On 5th February, 2009, the Director of Consumer Goods adjudicating upon the show cause notice cancelled the Appellant's licence. He preferred an appeal before the appellate authority being the Principal Secretary, Food and Supplies Department and Commissioner of Food, which by its order dated 12th November, 2009 dismissed the appeal. Thereafter, the instant writ application was preferred in this court. One of the points taken by the appellant/writ petitioner was that only the District Magistrate, Howrah, had the jurisdiction to hear the case.;