Allahabad High Court
Manoj Mittal vs District Magistrate, Saharanpur And 3 ... on 18 September, 2019
Bench: Sudhir Agarwal, Rajeev Misra
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 34 Case :- WRIT - C No. - 29654 of 2019 Petitioner :- Manoj Mittal Respondent :- District Magistrate, Saharanpur And 3 Others Counsel for Petitioner :- Varad Nath,Agarwal Archi Piyush Counsel for Respondent :- C.S.C.,A.S.G.I. Hon'ble Sudhir Agarwal,J.
Hon'ble Rajeev Misra,J.
1. This writ petition is directed against an order dated 24.8.2019, passed by District Magistrate, Saharanpur, who has withdrawn no objection certificate earlier granted to petitioner on the ground that premises in respect of which no objection certificate was granted to petitioner for running his fire cracker business is now situate in a densely populated and congested locality.
2. When questioned, learned counsel for petitioner could not dispute that order passed by District Magistrate is appealable under Rule 121 of Explosive Rules, 2008. Ms. Archi Agarwal, learned counsel for petitioner also could not advance any specific argument so as not to relegate petitioner to avail above statutory alternative remedy.
3. This writ petition is dismissed on the ground of alternative remedy.
Order Date :- 18.9.2019 Arshad