Madhya Pradesh High Court
Abdul Gafur vs Principal Secretary State Of M.P. And ... on 22 August, 2014
1
W.P.No.11179/2012
Date: 22/8/2014
Shri Vivek Phadke learned counsel for the petitioner.
Shri B. Deshmukh learned counsel for the respondents.
This writ petition was filed by the petitioner challenging the order cancelling the registration/license for selling the meat in the premises in question.
Counsel for petitioner has not disputed the fact that the registration/license of petitioner was for a period of one year and the said one years' period has already expired in the year 2013. There is no material to show that subsequently, the registration/license of petitioner has been renewed.
The petitioner's interest was protected during the license period by virtue of the interim order dated 30/11/12.
In view of the aforesaid nothing survives in the writ petition. However, if the petitioner is aggrieved with any subsequent action of the respondents, he would be at liberty to approach this court.
Writ petition is accordingly dismissed as infructuous. C.C. As per rules.
(Prakash Shrivastava) J U D G E BDJ