HANCHINAL PRIMARY AGRICULTURAL CREDIT CO-OP BANK Vs. MINISTERY OF REVIEW AUTHORITY FOOD AND CIVIL SUPPLIES

JUDGEMENT

(1.) The Petitioner is before this Court seeking for the following relief:

(2.) This Court vide order dtd. 2/2/2024 in W.P.No.101231/2015, had observed that, the maximum extension that the petitioner could avail of the authorization granted in his favour under the Karnataka Essential Commodities Public Distribution System (Control) Order, 2016 (hereinafter referred to as 'Control Order, 2016'), is for a period of ten years which had lapsed in the year 2007 and disposed off the petition.

(3.) The above review petition has been filed by the petitioner on the ground that, there was a mistake on the part of the Advocate for the petitioner in not bringing to the notice of this Court that there is no maximum period of ten years which has been fixed. This being a case of renewal and not one for compassionate transfer of authorization.