MD NOMAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Shri N.K. Agrawal, learned Senior Counsel for the appellant.

(2.) The challenge raised is to the refusal of discretion by the learned Single Judge vide judgement dated 8th February, 2018 declining to interfere in the matter on the finding that, admittedly, the appellant had not deposited the renewal fee within the stipulated period as per Clause 2.8(b) of the Public Distribution System Control Order, 2001.

(3.) Learned counsel submits that the delay was only of a few days and, therefore, this Court may grant indulgence to that effect, inasmuch as, the license had been granted to the appellant on compassionate basis. Learned counsel has also relied on an order passed on 28th June, 2016 in C.W.J.C. No. 1361 of 2014 which, in turn, relies on an order dated 2nd March, 2007 passed in C.W.J.C. No. 13734 of 2004.