State Of Rajasthan And Ors vs Narendra Kumar

This special appeal is directed against the order dated 21.5.2010 passed by the learned Single Judge of this Court, whereby, pending disposal of the

writ petition, an interim order was passed in favour of the respondent herein in the following terms:-

“In the facts and circumstances of the case, the stay application is disposed of with the following directions:

(I) the respondents shall be at liberty to invite fresh auction for licenses for two shops in question i.e. Gadarkheda & Budhsinghwala, which they

intend to do after cancellation of said licenses by the impugned order dated 6/5/2010. However, such auction for fresh licenses would be notified to be

effective from 1/8/2010 only.

(ii) That upto 1/8/2010 i.e. 31/7/2010, the petitioner is allowed to carry on the business in these two shops and for that limited period upto 31/7/2010 the

operation of the impugned order dated 6/5/2010 shall remain stayed qua the petitioner.

The respondents shall be at liberty to place the proceedings of the fresh auction/result of the same to show as to how much more revenue they get

from these shops before the next date. The license fees due from the petitioner upto 31/7/2010, if not already paid, may be realised from him.â€​

The operation of the interim order passed in favour of the respondent was stayed by a Coordinate Bench vide order dated 16.7.2010 passed in the

present appeal.

It is brought to our notice that as a matter of fact, the writ petition wherein the interim order was passed by this Court as aforesaid, stands disposed of

vide order dated 27.8.10 passed by the learned Single Judge.

In this view of the matter, the present special appeal has rendered infructuous.

Dismissed accordingly.