SUJIT NARAYAN PRASAD,J. - (1.) The matter has been heard through video conferencing with the consent of the learned counsel for the parties.
(2.) The prayers have been made in this writ petition for direction in the nature of writ of mandamus to unseal/unlock the business premises of the petitioners' company at Nirsa, Chirkunda and Deoghar and not to interfere with in any manner in continuing the lawful business which had been sealed by the concerned authority without giving any opportunity to the petitioner to place their defence.
(3.) The brief facts of the case as per the pleading made in the writ petition are required to be enumerated, which reads as hereunder:- The petitioner company having registered under the Companies Act, doing different business of Packaged Drinking Water, Hotel & Resort, Travel & Tourism Entertainment, Alloy Steel, Sponge Iron, Flexible Hose, Real Estate, IT Outlets, Tea Estatye, Pharmaceuticals and the proposal for upcoming industry in relation to creation of Pharmacy Retail Chain, Hospital, Education, Retail Chain of FMCG, Power Plant and Beverage Plant etc. The petitioners after getting necessary licenses were carrying out the business throughout the country but without any complaint whatsoever and without providing opportunity of hearing to the petitioners, the authorities have taken restrainment measures by sealing the office and restraining the petitioners' units in carrying out their business and therefore, the writ petition has been filed.;