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Judgment
10 paragraphs · 170 wordsManoj Kumar Tiwari, J
Petitioner was granted a license for running stone crusher, which was valid till 28.02.2021. According to the petitioner, he applied for renewal of the
said license on 05.01.2021, but no decision has been taken thereon till date.
Learned counsel for the petitioner submits that on 07.04.2021, petitioner’s stone crusher was sealed. However, this submission is disputed by
learned Deputy Advocate General. She submits that the District Magistrate, by order dated 07.04.2021, has merely asked the petitioner not to operate
the stone crusher.
Be that as it may, the fact remains that the petitioner had applied for renewal of the license well within time. In such view of the matter, writ
petition is disposed of with the direction to the Competent Authority to take decision on petitioner’s application for renewal of license, as per the
existing policy of the State, as early as possible, but not later than six weeks from today. Till decision is taken on petitioner’s application, status quo
shall be maintained.