MALEK MAHIUDDIN RASULALLAL Vs. COLLECTOR BHARUCH

JUDGEMENT

(1.) THE petitioner has challenged the grant of licence in favour of respondent no. 2 by order dated 24th June 1999, a copy of which is produced at Annexure 'h'. On perusal of the papers, it is found that the said grant of licence was for a limited period which was to expire on 31. 12. 2003. That period having been expired the present petition has become infructuous.

(2.) AT the request of the learned advocate for the petitioner it is clarified that non grant of any order in favour of the petitioner in this petition, will not prejudice the claim of the petitioner in the event he claims grant of licence in response to an advertisement issued for the purpose by the State Government. With these observations the petition is disposed of. Rule is discharged. No order as cots.