Om Prakash, J. - (1.) The petitioner seeks a direction from this Court that the respondent No. 1 be directed to issue a no objection certificate.
(2.) The petitioner owns a khandsari unit, molasses of which is a by-product. For the export of the molasses, the petitioner applied to the Excise Commissioner for obtaining no objection certificate vide application dated 20th August, 1987, Annexure 10 to the writ petition. The petitioner contends that he approached the Excise Commissioner time and again but he failed to dispose of the application dated 20th August, 1987. It is contended that the Excise Commissioner told the petitioner that he had no control over the export of the molasses and hence he cannot grant the no objection certificate.
(3.) The counter affidavit has been filed for the respondent No. 1.;