SHREE GOVINDA MEDICINE STORE Vs. STATE OF ODISHA

JUDGEMENT

(1.) Mr. Swain, learned advocate appears on behalf of petitioners and submits, impugned is memo dtd. 25/3/2022 issued by Deputy Drug Controller (Administration), the licensing authority saying, inter alia, that his clients' drug licence shall be deemed to have been cancelled. He submits, there was delay by his clients in applying to deposit retention charges. The delay was five days. He draws attention to order dtd. 21/3/2022 passed by this Bench in his clients' earlier writ petition W.P.(C) no.4760 of 2022, disposing of it, whereby there was direction upon the authority to consider and deal with representation dtd. 9/2/2022 regarding delay.

(2.) He relies on following in said order dtd. 21/3/2022 (supra), reproduced below.

(3.) He then draws attention to orders dtd. 23/3/2020 and 23/9/2021 passed by the Supreme Court in Suo Motu Writ Petition (civil) no.3 of 2020 and submits, they were not considered by the authority in issuing impugned memo. Hence, his client seeks interference.