SUNA BHANU Vs. ALI AKBAR

JUDGEMENT

(1.) HEARD Mr. S. Ali, learned counsel appearing for the petitioner as well as Mr. H. Rahman, learned Government Advocate appearing for the respondents.

(2.) AS agreed to by both the parties, this writ petition is taken up for disposal at the motion stage.

(3.) THE facts of the petitioners' case are short and simple. The petitioners applied for issuance of Hawker and Fair Price Shop License for the sale of blue dyed kerosene for Gaon Panchayat under No. 92, uttar Howli, No. 106, Dabaliapara, No. 106, Dabaliapara, No. 105, kumulipara, No. 104 Hazipara and No. 5 Bhella respectively. It is also stated that the petitioners six in numbers were also duly selected for the said license. The concerned MLA i. e. 43 numbering Barpeta assembly Constituency also recommended the case of the petitioners for the said license as per Government Notification issued by the Joint secretary vide Memo No. F. S. A. 76/98/6 dated 13. 4. 1998. Even if the petitioners are selected, the concerned authority had not issued the license and as such they filed the joint representation dated 15. 1. 2008 to the Deputy Commissioner, Barpeta for issuing the license. The only grievance in the present writ petition is that the said joint application dated 15. 1. 2008 is still lying with the Deputy Commissioner, Barpeta.