Ashoke Kumar Dasadhikari, J. - (1.) The petitioner's grievance in this writ petition is against non-consideration of the renewal application, which was made within the period of limitation. Learned counsel for the petitioner submits that the application for renewal be considered and disposed of by the appropriate authority.
(2.) Mr. Ghosh, learned counsel appearing for the State submits that the matter may be disposed of by the appropriate authorities.
(3.) Having considered the submissions made by the parties, the concerned authorities are directed to consider and dispose of the renewal application made by the petitioner upon giving an opportunity of hearing by 6 weeks from the date of communication of this order.;