GUDDI DEVI Vs. STATE

JUDGEMENT

(1.) HEARD learned counsel for the petitioner as well as learned Standing counsel appears for the respondents.

(2.) LEARNED Standing counsel was granted time to obtain instructions which he states that he has received. He also states that the record in the case is also available with him.

(3.) THE petitioner is a Petty Diesel Oil Licensee. His license is for a particular area wherein he has to establish his business premises. Since the shop was in a rented accommodation, the petitioner was required to vacate the same. As such, he applied for change of business premises within the same area of his operation. However, the said application was rejected by the respondent no.2 on 14.9.2010. Hence the present petition.