Bombay High Court
Mohd.Sehmad Hussain vs Chief Controller Of Explosives And 4 Ors ... on 13 February, 2019
Author: N.M. Jamdar
Bench: Naresh H. Patil, N.M. Jamdar
1 906. NMW 47.19.doc
JPP
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
NOTICE OF MOTION NO. 47 OF 2019
in
PUBLIC INTEREST LITIGATION (L) NO. 127 OF 2015
Hitendra Goyal ... Applicant
(Intervener)
In the matter between
Mohd. Sehmad Hussain ... Petitioner
V/s.
Chief Controller of Explosives & Ors. ... Respondents.
Mr. Dinesh Kadam for the Petitioner.
Mr. Shanay Shah I/b. Jaganathan V. for the Applicant.
Mr. Dushyant Kumar, AGP for the Respondents 3 & 5.
Mr. D.P. Singh for Respondents 1,2 and 4.
CORAM : NARESH H. PATIL,C.J. &
N.M. JAMDAR, J.
DATE : 13 FEBRUARY 2019.
P.C. :-
The learned Counsel for the Applicants submits that the Appellant will make a representation before the Authorities and the ::: Uploaded on - 16/02/2019 ::: Downloaded on - 17/03/2019 07:56:50 :::
2 906. NMW 47.19.doc Authorities should pass an order in respect of the Applicant's prayer regarding N.O.C.
2. We direct the concerned Authorities that on the receipt of such a representation appropriate decision be taken within a week's time and it be communicated to the Applicant.
3. The Writ Petition would be considered on its own merits on the next date i.e. on 27 February 2019.
4. The Notice of Motion stands disposed of accordingly.
N.M. JAMDAR, J. CHIEF JUSTICE
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