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Judgment
4 paragraphs · 183 wordsHeard learned counsel for the parties and perused the record.
Petitioner is a resident of Vikas Nagar, District Dehradun. He is aggrieved by shifting of country made liquor shop from outside area to the main market. According to him, there is a temple within 50 meters where the country made liquor shop has been opened, and moreover, there is a hospital also in the near vicinity of the shop. According to the petitioner, due to country made liquor shop, public nuisance is created in the area. He has also submitted representation to the Competent Authority, but no decision has been taken by the concerned authority so far.
Learned counsel for the petitioner confines his prayer and submits that the Competent Authority be directed to take appropriate decision in his matter.
Accordingly, the writ petition is disposed of with liberty to the petitioner to make a fresh representation to the District Magistrate, Dehradun within ten days from today. If such a representation is made, District Magistrate shall consider and decide the same, in accordance with law, within four weeks thereafter.