JUDGEMENT
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(1.)Instead of taking up the stay petition we
heard out the appeal and disposed of the same. We have heard the learned
Counsel for the parties and it appears to us that an application was filed by the
writ petitioner praying for an interim order of filling up the vacancy of Modified
Rationing Distributor (hereinafter referred to as 'M. R. Distributor') of Sirkabad
under Arsha Block, District Purulia. The writ petition was filed by the writ petitioner challenging the
appointment of respondent No. 8 as the M. R. Distributor in respect of the said
distributorship. It appears to us that licence which was granted in favour of the
respondent No. 8 expired during the pendency of writ petition. The writ petitioner
filed the application in the said writ petition on an apprehension that the said
vacancy may be filled up by the State Authority permanently during the
pendency of the application.
(2.)It is stated on behalf of the respondent No. 8 that the licence of the said
distributor has already been surrendered to the State upon resolution of the
partnership firm.
(3.)After hearing the parties the Court passed an interim order restraining the
respondent authority from filling up the vacancy in respect of the said
distributorship without the leave of the Court.
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