Punjab-Haryana High Court
M/S A.G.S. & Co. And Anr vs State Of Haryana & Anr on 28 July, 2015
Author: Augustine George Masih
Bench: Augustine George Masih
{1}
CWP No.15221 of 2015
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No.15221 of 2015
Date of Decision: July 28, 2015
M/s A.G.S. & Co. & another
...Petitioners
Versus
State of Haryana & another
...Respondents
CORAM: HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
Present: Mr. R.K.Malik, Senior Advocate with
Mr. Anshul Mangla, Advocate
for the petitioners.
*****
AUGUSTINE GEORGE MASIH, J. (Oral):
It is the contention of the learned Senior Counsel for the petitioners that petitioners had applied for issuance of a licence for possession and sale of manufactured fireworks, vide application dated 04.09.2014 (Annexure P-1), submitted to the District Magistrate, Yamuna Nagar-respondent No.2, the Competent Authority, under the Explosive Act, 1884. Petitioner No.2 was called upon to get various no objection certificates from different departments which were submitted by him as have been appended as Annexure P-4 (colly), with the writ petition. Thereafter, respondent No.2 needed a no objection certificate from the Municipal Corporation, Yamuna Nagar, which was also received by the petitioner on 21.01.2015 (Annexure P-5) and submitted to respondent No.2 on 25.02.2015 (Annexure P-7) to the District Magistrate, Yamuna Nagar-respondent No.2. Despite that, till date, HARISH KUMAR 2015.07.31 09:55 I attest to the accuracy and authenticity of this document {2} CWP No.15221 of 2015 the application of the petitioner has not been finalized.
Learned Senior Counsel for the petitioners contends that the petitioners, at this stage, would be satisfied if a direction is issued to the District Magistrate, Yamuna Nagar-respondent No.2 to consider and decide the application dated 04.09.2014 (Annexure P-
1) of the petitioner, within some specified time.
In the light of the statement made by the learned Senior Counsel for the petitioner, the present writ petition is disposed of, without going into merits of the case or commenting thereon, with directions to the District Magistrate, Yamuna Nagar-respondent No.2 to consider and decide the application dated 04.09.2014 (Annexure P-1) within a period of six weeks from the date of receipt of certified copy of this order. The decision so taken be conveyed to the petitioner forthwith.
( AUGUSTINE GEORGE MASIH )
July 28, 2015 JUDGE
Harish
HARISH KUMAR
2015.07.31 09:55
I attest to the accuracy and
authenticity of this document