- (1.) There is no representation on behalf of respondent Nos. 2 and 3. However, I proceed to dispose of the writ petition on merits for the petitioner limits himself to a limited prayer that his request for renewal of license from the Marketing Board should be considered by the Board for relaxation which is possible under Rule 21 (3) of the Punjab Agricultural Produce Market Rules, 1962. As per the rules any person who has a license must apply for renewal within one month prior to the date of expiry of the license. In this case, admittedly the petitioner has not made the renewal application before the prescribed period. The aforesaid rule however, allows for extension of time by a further period of 30 days, if adequate reasons were shown. Petitioner pleads that his mother was confined in hospital for a long time and died on 31.5.2010. The ground is sufficient, the authority ought to have considered the reasons given for relaxing the period and taking the appropriate decision.
(2.) The reasons given by the petitioner must be taken as sufficient for relaxing the period for consideration of a fresh renewal of license and the respondent shall take appropriate decision on his application without taking an issue of limitation any longer. The decision shall be taken within a period of four weeks from the date of receipt of copy of the order.
(3.) The writ petition is accordingly disposed of.;