ZAFAR ALI Vs. STATE OF U P AND 2 OTHERS
LAWS(ALL)-2019-3-56
HIGH COURT OF ALLAHABAD
Decided on March 07,2019

ZAFAR ALI Appellant
VERSUS
State Of U P And 2 Others Respondents

JUDGEMENT

- (1.) Heard learned counsel for the petitioner and learned standing counsel for the State.
(2.) The petitioner has filed the present writ petition seeking a writ of mandamus commanding the respondent no.2 to grant Saw Mill license in terms of the online application submitted by the petitioner.
(3.) The counsel for the respondents on the other hand states that the applications for grant of saw mill license have already been decided.;


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