Rajasthan High Court - Jodhpur
M/S. Parihar Biodiesel vs The State Of Rajasthan ... on 24 April, 2024
Author: Vinit Kumar Mathur
Bench: Vinit Kumar Mathur
[2024:RJ-JD:17906]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 6747/2024
M/s. Parihar Biodiesel, Maliyo Ka Bas, Palasani, Jodhpur Through
Proprietor Sampat Parihar S/o Jawari Lal Ji, Aged About 35
Years, R/o Village And Post Palasani Via Banar, District Jodhpur.
----Petitioner
Versus
1. The State Of Rajasthan, Through Additional Chief
Secretary, Rural Development And Panchayati Raj, Jaipur.
2. The Commissioner, Bid Fuel Authority, 3 rd Floor, D-Block,
Yojna Bhawan, C Scheme, Jaipur.
3. The Chief Executive Officer And Project Director, Bio Fuel
Authority 3rd Floor, D-Block, Yojna Bhawan, C Scheme,
Jaipur.
4. The District Collector, Jodhpur.
5. The District Collector, Pali.
6. District Supply Officer, District Jodhpur.
7. District Supply Officer, District Pali.
8. The Superintendent Of Police, District Jodhpur.
9. The Superintendent Of Police, District Pali.
----Respondents
For Petitioner(s) : Mr. Subhash Kumar Maru
Mr. Manish Dhebana
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
Order 24/04/2024
1. Heard learned counsel for the petitioner.
2. Learned counsel for the petitioner submits that the petitioner was having a license for transport of Bio-diesel (B-100) through vehicle bearing No.RJ19-GG-9963. He further submits that the currency of the license was for a period of one year w.e.f. (Downloaded on 24/04/2024 at 08:40:47 PM)
[2024:RJ-JD:17906] 29.10.2021 and the same has expired on 29.10.2022. Learned counsel also submits that the petitioner has continuously approached the respondents by way of filing appropriate applications for renewal of the license, however, the same have not been considered and decided by the respondents. Learned counsel for the petitioner, therefore, prays that the respondents may be directed to consider the application for renewal of the license issued to the petitioner.
3. Considering the limited prayed of the counsel for the petitioner, the present writ petition is disposed of with a direction to the respondents to consider and decide the application of the petitioner for renewal of the MRO license for transport of Bio- diesel (B-100) through mobile outlet vehicle No.RJ19-GG-9963 at the earliest, preferably within a period of six weeks from the date of receipt of certified copy of this order, strictly in accordance with law.
4. Stay petition as well as other pending applications, if any, shall also stand disposed of.
(VINIT KUMAR MATHUR),J 70-Arun P/-
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