HIMANI PATHAK Vs. STATE OF ASSAM

JUDGEMENT

(1.) IN this writ petition, the petitioner claims that he filed an application-dated 29. 6. 2007 to the Secretary, Food and Civil Supplies department, Government of Assam for issuance of license of Sub-Wholesale S. K. Oil for Pachim G. P. S. S. A copy of the said application dated 29. 6. 2007 is available at Annexure-1 to the present writ petition. The respondents filed the joint affidavit. In their affidavit, it is stated that they have not received the said representation dated 29. 6. 2007. As such, it appears that there is a dispute of fact as to whether the petitioner had really filed the said representation dated 29. 6. 2007 to the Secretary, Food and Civil Supplies Department, government of Assam.

(2.) BE that as it may, taking into consideration of the innocuous prayer sought for in the present writ petition, this writ petition is disposed of by directing the petitioner to submit a copy of the said representation dated 29. 6. 2007 to the Secretary, Food and Civil supplies Department, Government of Assam within one week from today and on receipt of the said representation, the Secretary, Food and Civil Supplies Department, Government of Assam shall consider and dispose of the representation by giving reasons within four (4)weeks from the date of receipt of the representation. With the above observations and directions, the writ petition is disposed of.