- (1.) These three revisional applications, being Nos. 1861 to 1863 of 1980 are for quashing the proceedings initiated against the petitioners in Cases Nos. C. 2063, C. 2064 and C.2362 of 1978 respectively.
(2.) On complaints made by the Inspector, Shops and Establishments, the petitioners have been prosecuted under S. 21(1) of the West Bengal Shops and Establishments Act, 1963 (for short the Act), and rule 51 of the Rules framed thereunder for alleged violation of the provisions of Ss. 16(1), 17(1) and 18(1) of the said Act and rules 13, 21, 30, 40, 48, 52 and 53 of the said Rules.
(3.) In the complaints, the petitioners of each of the three cases have been described as proprietor/directors of three establishments, namely, estate establishment, plywood establishment and biscuit establishment run respectively under the name and style of Koley Properties (Private), Ltd., Surma Valley Saw Mills (Private), Ltd., and Koley Biscuits Company (Private), Ltd.;