Chattisgarh High Court
Fataka Vyapari Sangh vs State Of Chhattisgarh on 5 September, 2017
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPC No. 2422 of 2017
Fataka Vyapari Sangh, An Association Registered under the Societies
Registration Act 1973, Having Registration No. C G State 5889 Office at Plot
No 1, Gulmohar Park, Laxman Nagar, Sardar Vallabh Bhai Patel Ward No.
18, Raipur, District Raipur, Chhattisgarh : Through its Secretary Vinod
Kumar Sahu S/o Late Babu Lal Sahu Aged about 56 years, R/o Banjari
Road, Mandir Ke Pass, Sadar Bazar Ward Raipur Chhattisgarh.
---- Petitioner
Versus
1. State of Chhattisgarh Through Secretary, Department of Home, Mantralaya
Mahanadi Bhawan, Naya Raipur, District Raipur, Chhattisgarh.
2. District Magistrate, Office of the Collector, Raipur, Chhattisgarh.
---- Respondents
For Petitioners : Ms. Fouzia Mirza, Advocate. For Respondent/State : Mr. Dhiraj Wankhede, G.A. for the State.
Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 05/09/17 Learned counsel for the petitioners would submit that the petitioners' application for renewal of licences is pending before the licensing authority / respondent No. 02 since 23.11.2016, even though the petitioners have deposited the requisite license fee. The petitioners' have made several representations before the respondent No. 02- District Magistrate, Raipur but it has not been considered and decided till date.
2. I have heard learned counsel for the petitioner.
3. Be that as it may, the State authority is directed to consider and decide the petitioners' application expeditiously preferably within a period of one month from the date of receipt of copy of this order. It is made clear that this 2 Court has not made any opinion on the merits of the case.
4. With the aforesaid directions, the writ petition is disposed of.
Sd/-
(Sanjay K. Agrawal) Judge Priyanka