M. Katju, J. - (1.) The grievance of the petitioner is that he applied for renewal of the licence as back as on 20-6-1989 to the Nazul Adhikari, Allahabad but his application has not been considered so far and is still pending.
(2.) The respondent authorities are directed to decide the application of the petitioner within a month from the date of presentation of this order.
(3.) Regarding other relief, liberty is granted to the petitioner to approach this Court as and when the necessity arises.;