JUDGEMENT
Saumitra Dayal Singh, J. -
(1.) Heard Sri Namit Srivastava, learned counsel for the petitioner, Sri Arvind Kumar Goswami, learned counsel for the respondent no. 4 and Sri Ajay Kumar Mishra, learned Standing Counsel for the State.
(2.) This writ petition has been filed seeking a writ of certiorari to quash the order dated 29.08.2012 passed by the District Magistrate, Allahabad - directing the petitioner to first obtain an order from the competent authority for extension of licence for the State of U.P. and thereafter to apply for registration thereof at Allahabad.
(3.) The petitioner has also sought a writ of mandamus directing the District Magistrate, Allahabad to extend an area/authority of his arm licence for the State of U.P.;
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.