SOKHINA BIBI Vs. SAHIDUR RAHAMAN

JUDGEMENT

(1.) The private respondent before Hon'ble Single Bench has impugned the Judgement dtd. 4/5/2022 passed in WPA 21347 of 2021. The petitioner therein is the respondent no.1 in the present appeal.

(2.) Facts relevant for disposal of this appeal are as follows:

(3.) It was contended before Hon'ble Single Bench by present appellant being the private respondent that as Isab Nabi, husband of the present appellant died when his application was under process, the authorities concerned thought it proper to issue license in favour of the appellant and there is no illegality in such action of the authority. It was further contended by the appellant before Hon'ble Single Judge that as the legal heirs had issued No Objection in favour of Isab Nabi, late husband of the appellant, relinquishing their rights for issuance of license in favour of any of them on compassionate ground, they cannot retrace back now to deny the benefit to the widow of Isab Nabi.