- (1.) This order of mine shall dispose of CWP Nos. 11636 and 14056 of 1989.
(2.) The facts giving rise to the present writ petition are that the petitioner applied for the grant of permit under Section 5 of the Rice Milling Industry (Regulation) Act, 1958 (hereinafter referred to as the Act) on 13.4.1983. After the grant of the permit, the petitioner made an application for grant of licence under Section 6 of the Act which was granted to him on 18.11.1983 which was valid upto 31.3.1984. This licence was renewed from year to year basis upto 31.3.1987 and thereafter the licence was not renewed although according to the allegations contained in the writ petition, an application was filed. Since the petitioner did not get his licence renewed, the respondents declared the mill to be defunct under Section 2 of the Act and refused to grant the licence. Thereafter the petitioner challenged this action of the respondents by filing CWP No. 11636 of 1989.
(3.) Thereafter the petitioner instead of pursuing his remedy of renewal of the licence filed an application for renewal of his permit under Section 5 of the Act which has not been decided so far. The petitioner filed CWP No. 14056 of 1989 for issuance of a writ of mandamus directing the respondents to renew the permit and issue licence for the year 1989-90.;