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Judgment
Manoj Kumar Tiwari, J
This writ petition has been filed by Cooperative Society, which is engaged in the business of collection of bones, hides & skins of dead animals.
Zila Panchayat of the concerned District grants licence for collection of bones, hides & skins of dead animal and, according to the petitioner, he
was granted such licence for the Financial Year 2016-17.
It is the case of the petitioner that he had applied for grant of licence for the Financial Year 2021-22, but his application is not being considered.
By means of this writ petition, petitioner has sought a direction to the Competent Authority in Zila Panchayat, Udham Singh Nagar to take decision
on his representation dated 16.04.2021.
It is not known, as to whether Zila Panchayat proposes to invite bids for award of contract for collection of bones, hides & skins of dead animals
from within the Limits of Zila Panchayat, or it issues licences on first come first serve basis, based on the applications received from persons desirous
of obtaining such licence.
Without expressing any opinion on the merits of the case, this Court thinks that ends of justice would be met, if petitioner is permitted to make
representation to the Competent Authority for expediting the process of grant of licence/contract for collection of bones, hides & skins of dead
animals within the limits of Zila Panchayat Udham Singh, Nagar.
Accordingly, writ petition is disposed of with liberty to the petitioner to make fresh representation to the Competent Authority in the Zila Panchayat,
Udham Singh Nagar. If such representation is made within two weeks from today, the same shall be decided by the Competent Authority, in
accordance with law, within a period of four weeks from the date of receipt of such representation.