Telangana High Court
M/S.Srinivasa Stone Metal Works vs The Chief Controller Of Explosives, And ... on 23 December, 2019
Author: M.S.Ramachandra Rao
Bench: M.S.Ramachandra Rao
THE HON'BLE SRI JUSTICE M.S.RAMACHANDRA RAO
WRIT PETITION No.28381 of 2019
ORDER:
Heard learned counsel for the petitioner and Sri A. Kranthi Kumar Reddy, learned counsel representing respondents 1 and 2.
Petitioner's grievance is that its application dt.11.02.2019 made to the 2nd respondent for renewal of its explosives licence has not been disposed of by the 2nd respondent till date.
Therefore, the 2nd respondent is directed to dispose of the said application made by the petitioner within two weeks from the date of receipt of a copy of this order and communicate his decision to the petitioner.
The writ petition is accordingly disposed of. Pending miscellaneous petitions, if any, shall stand closed in the light of this final order. No order as to costs.
______________________ M.S.RAMACHANDRA RAO, J Date:23.12.2019 GJ