MUKUND Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard the learned counsel for the parties.

(2.) The petitioner has been granted license to run a book stall on Platform No.1 Ballarsha Railway Station pursuant to the Catering Policy of 2012. It is the case of the petitioner that in terms of said policy, the license can be renewed by the respondents subject to making an application in that regard. The petitioner is aggrieved by the notice dtd. 06/06/2023 calling upon him to vacate the said stall on or before 10/06/2023. According to the petitioner, his representation dtd. 02/02/2023 seeking renewal of the licence is pending with the respondent No.2. It is therefore, prayed that till a decision is taken on the said representation, the notice dtd. 06/06/2023 may not be implemented.

(3.) On hearing the learned counsel we find that the petitioner's representation dtd. 02/02/2023 is pending with the respondent No.2. Under the Catering Policy of 2012 and especially Clause-8 of the said Policy there is a provision for renewal of the license. Since the petitioner's representation in that regard is pending with the respondent No.2, the interests of justice would be served by passing the following order:-