Chattisgarh High Court
Surendra Kumar Maheshwari vs Chief Secretary, State Of Chhattisgarh ... on 31 July, 2018
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPC No. 2121 of 2018
Surendra Kumar Maheshwari, aged about 36 years, S/o Narsingh
Maheshwari, R/o Agroha Society, Raipura, Raipur, District Raipur
Chhattisgarh. ---- Petitioner
Versus
1. State Of Chhattisgarh Through Chief Secretary, Naya Raipur, Chhattisgarh -
492002
2. AIG, Guptwarta Branch, Chhattisgarh Police Headquarters Sector - 19,
Naya Raipur (C.G.) ---- Respondents
For Petitioner : Mr. Yadunandan Chandra, Advocate. For Respondent / State : Mr. Arun Sao, Dy. Advocate General.
Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 31/07/18
1. Learned counsel for the petitioner submits that petitioner has made an application under Section 7 of the Private Security Agency Regulation Act, 2005 for grant of license to a private security agency on 26.02.2016 which is still not being considered and decided by the respondent authorities.
2. I have heard learned counsel for the petitioner.
3. Be that as it may, the respondent No.2 is directed to consider and take decision on the petitioner's application, expeditiously, preferably within a period of six weeks from the date of receipt of copy of this order.
4. With the aforesaid observation, the writ petition stands finally disposed of. No order as to cost(s).
Sd/-
(Sanjay K. Agrawal) Judge Priyanka