Deependra Singh vs State Of U.P. Thru. Prin. Secy. Deptt. Of ... on 3 September, 2025

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Allahabad High Court

Deependra Singh vs State Of U.P. Thru. Prin. Secy. Deptt. Of ... on 3 September, 2025

Bench: Sangeeta Chandra





HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2025:AHC-LKO:52682-DB
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
WRIT - C No. - 8381 of 2025   
 
   Deependra Singh    
 
  .....Petitioner(s)   
 
 Versus  
 
   State Of U.P. Thru. Prin. Secy. Deptt. Of Agriculture Lko. And 2 Others    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Rudra Pratap Singh, Pankaj Kumar Srivastava   
 
  
 
Counsel for Respondent(s)   
 
:   
 
C.S.C.   
 
     
 
 Court No. - 2
 
   
 
 HON'BLE MRS. SANGEETA CHANDRA, J.

HON'BLE BRIJ RAJ SINGH, J.

1. Heard learned counsel for the petitioner and learned Standing Counsel appearing on behalf of the State Respondents.

2. This petition has been filed with the following main prayer:-

"To issue a writ order or direction in the nature of mandamus commanding the opp. party No.3 to renew the license of fertilizer & seeds of petitioner bearing license No.265/36487 and 142/15501 and of village Baldupur post Rahva Block Harchandpur District- Raebareli".

3. It has been submitted by learned counsel for the petitioner that the petitioner had been granted license to sell fertilizer and seeds and he was running a shop by the name of M/s Baisbara Fertilizers and Seeds in Block Harchandpur, Tehsil Sadar, District Raebareli since 2015. The license was valid till 25.10.2018. The petitioner prays that since he had fallen sick, he could not make an application for renewal of license and the respondents may be directed to consider his case for renewal of his license for selling fertilizer and seeds, for which he has already made a representation to the respondent no.3.

4. Learned Standing Counsel, on the basis of instructions, says that the license Rules provide that in case party wishes to get his license renewed, it should be applied before expiry of such license. Even after expiry of such license, one month's grace period is provided and the petitioner could have applied for renewal of his license within one month from the date of such expiry. However, the petitioner did not apply for reasons best known to him within the time prescribed under the Rules. Now the petitioner can apply for a fresh license which shall be considered in accordance with law but no renewal can be made in terms of the Fertilizer (Movement Control) Order, 1973.

5. Instructions are kept on record.

6. The writ petition stands disposed of with liberty to the petitioner to move a fresh application for issuance of license.

(Brij Raj Singh,J.) (Mrs. Sangeeta Chandra,J.) September 3, 2025 Rahul

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