BHIM THAPA Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) LEARNED counsel appearing for the parties submit at the Bar that this writ petition could be disposed of at this stage. Accordingly, this writ petition is taken up for disposal at this stage.

(2.) IT is stated that the writ petitioner is a petty shopkeeper eking out his livelihood by running a small grocery shop in Nongmynsong locality of Shillong since the year 1988. In the year 1995, the Dorbar Shnong Nongmynsong, had issued a Certificate dated 21.03.1995, that the petitioner is an inhabitant of the locality for many years. It is also alleged that the writ petitioner has been running from pillar to post for the last many years for Non -Tribal Trading Licence. Ms. P.S. Nongbri, learned counsel appearing for the respondents No. 2 -4 submits at the Bar that as per record, the petitioner had not filed any application for issuing of Non -Tribal Trading Licence. This disputed question of fact is not going to be decided by this Court in the present writ petition.

(3.) TAKING into consideration of the submission of Mr. N. Mozika, learned counsel appearing for the petitioner that the petitioner should have a chance to file a fresh application to the concerned authority for Non -Tribal Trading Licence and also livelihood of the petitioner, this Court is of the considered view that at least a chance should be given to the petitioner to file a fresh application for Non -Tribal Trading Licence under the relevant Rules and Regulations to the concerned authority accompanied by the NOC from the concerned authority.