Allahabad High Court
Mohd. Yaqoob & Ors. vs State Of U.P.Thru.Prin.Secy. Home & ... on 22 October, 2019
Bench: Munishwar Nath Bhandari, Alok Mathur
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 4 Case :- MISC. BENCH No. - 27608 of 2019 Petitioner :- Mohd. Yaqoob & Ors. Respondent :- State Of U.P.Thru.Prin.Secy. Home & Ors. Counsel for Petitioner :- Pankaj Kumar Pandey Counsel for Respondent :- C.S.C. alongwith Case :- MISC. BENCH No. - 27606 of 2019 Petitioner :- Kamlesh Kumar Bajpai & Anr. Respondent :- State Of U.P.Thru.Prin.Secy. Home & Ors. Counsel for Petitioner :- Pankaj Kumar Pandey Counsel for Respondent :- C.S.C. Hon'ble Munishwar Nath Bhandari,J.
Hon'ble Alok Mathur,J.
These writ petitions have been filed challenging the order dated 28th August 2019, whereby the renewal of license has been denied, in view of the completion of ten years' period. The licensee has been directed to apply afresh.
The petitioner submits that an application for license was initially given prior to the Explosive Rule of 2008. It is precisely in the years 1989, 2001, 2002, and 2005 for the respective petitioners in the writ petitions.
To resolve the controversy at this stage, petitioner submits that let him file an application for temporary license for a period of thirty days, but the application aforesaid be considered within a day looking to the fact that Diwali is approaching.
In view of the prayer made above, this petition is disposed of at this stage without causing interference in the impugned order, but with liberty to the petitioner to make an application for grant of temporary license for a period of thirty days under rule 106 (4) of the Rules of 2008.
In case an application is submitted by 23.10.2019, it would be considered with a decision by 24.10.2019.
The authority would accept the application for his consideration, if it is submitted by the petitioner by 23.10.2019 before 1 O'Clock.
The learned Standing Counsel would convey this order to the Competent Authority. Accordingly, the compliance of the order would be made without default.
Order Date :- 22.10.2019 A.K. Singh