SAVITRI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) This appeal is preferred with leave, against the order dated 31.03.2014 passed by the learned Single Judge in CWJC No.5709 of 2014.

(2.) Briefly stated, the facts are that the 7 th respondent took the land of the appellant on lease and established a Petroleum Outlet at Ghorasahan of East Chamapran District. The lease expired in the year 1997. Thereafter the authorisation for running the Petroleum Outlet was being renewed, despite the objection of the appellant or her husband.

(3.) The 7th respondent filed the writ petition challenging the action of the District Transport Officer, East Champaran-the 4th respondent herein, stating that he is refusing to counter sign the challan for payment of renewal fee. The appellant herein, was not impleaded as a party in the writ petition. The 4th respondent stated that on account of objection raised by the appellant herein, the renewal application is not being considered. The learned Single Judge allowed the writ petition directing the 4th respondent to counter sign the challan and to take steps for renewal of the licence.