Gaffar & Others vs District Magistrate, Haridwar & Others

Manoj Kumar Tiwari, J

Heard learned counsel for the parties.

Petitioners are aggrieved by cancellation of the No Objection Certificate by Nagar Nigam, Haridwar. The impugned order indicates that during inspection, it was found that petitioners have violated the conditions of No Objection Certificate.

Learned counsel for the petitioners submits that the allegation leveled in the impugned order is without any substance, as petitioners are maintaining proper hygiene in and around their meat shops.

Learned counsel for the petitioners then submits that petitioners have repeatedly made representations to Competent Authority in the Nagar Nigam; but, no decision has been taken.

Learned counsel appearing for respondent nos. 2 & 3 submits that if petitioners make fresh representation(s) to Competent Authority in the Nagar Nigam, then the same shall be decided expeditiously.

Accordingly, writ petition is disposed of with liberty to petitioners to make fresh representation(s) to Competent Authority in the Nagar Nigam, within one week from today. If such representation(s) are made within the stipulated time, the same shall be decided by Competent Authority, in accordance with law, as early as possible but, not later than four weeks from the date of receipt of representation(s) along with certified copy of this order.

Let a certified copy of this order be issued today itself.