Ashok Bhushan, J. - (1.) HEARD learned Counsel for the petitioner, Sri S.K. Srivastava has put in appearance on behalf of respondents Nos. 3 and 4 as well as learned Standing Counsel for respondents Nos. 1,2 and 5.
(2.) SUPPLEMENTARY affidavit filed by the petitioner and short counter affidavit filed by Sri S.K. Srivastava, learned Counsel for the respondents Nos. 3 and 4 are taken on record. With the consent of the learned Counsel for the parties the petition is being heard and finally disposed of.
(3.) BY this writ petition, the petitioner has prayed that a writ or direction in the nature of mandamus commanding respondent Nos. 3 and 4 comply the order of District Magistrate Jaunpur dated 12.07.2010 and issue the new licence to the petitioner and butcher community (kasai) of Mohalla Kaziyana Kasav Qasba Mariyahun District Jaunpur for slaughtering the buffaloes and she buffaloes and sealing meat within the specific period fixed by the Court.;