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Judgment
Prashant Kumar Mishra, J
Petitioners' application for renewal of the drugs licence under the Drugs and Cosmetics Act, 1940 has been rejected on the ground that the
petitioners' landlord has moved an application for their eviction before the Rent Controlling Authority, Korba.
It is argued that since the petitioners' licence was valid till 31.12.2016 and the petitioners still occupy the tenanted premises, the renewal could not
have been refused on mere pendency of the eviction application.
Without entering into the dispute at this stage, ends of justice would be served if the Rent Control Authority, Korba is directed to decide the eviction
dispute between the petitioners and their landlord within a period of 3 months from today and thereafter, if the petitioners are found to be entitled to
occupy the premises, their application for renewal of licence shall be considered, as has been directed by the State Government in the impugned order
(Annexure-P-14). It is ordered accordingly.
Learned State counsel and the petitioner shall inform about this order to the Rent Controlling Authority, Korba.
The writ petition stands disposed of.