SUBASH CHANDRA SAMAL Vs. STATE OF ORISSA

JUDGEMENT

(1.) W.P.(C)No. 11756 of 2006. Heard learned Counsel for the petitioner and the learned Counsel for the State.

(2.) IN this writ application the petitioner prays for quashing Annexures 11 and 14 in which renewal application of the petitioner has been rejected and the appeal preferred against such order of rejection has been dismissed.

(3.) ACCORDINGLY , I quash both the orders impugned before this Court and direct the Collector, Jajpur to reconsider the case of the petitioner in the light of the observations made above. If the cases of Amit Kumar Samal and Smt. Menaka Sundari Rout are same as that of the petitioner and licences of the aforesaid two persons have been renewed for the year 2005 -06, the petitioner shall hot be discriminated. With the above observation, the writ application is disposed of. A copy of the order be given to the learned Counsel for the State for compliance. Urgent certified copy of the order be granted on proper application.