- (1.) Heard. It is submitted by Shri Alok Sharma, learned Counsel that petitioners a Private Limited Company and applied for grant of loan licence vide application dated 29.12.90 alongwith documents as provided under Rule 69-A of the Rajasthan Irrigation and Drainage Act, 1954 (for brevity 'the Act, 1954'). The petitioner-company is incorporated under the Companies Act. It is further submitted that the application filed by the petitioner, specified all the requirements of Rule 69-A and the respondents were under statutory obligation to grant a loan licence, subject to such conditions as prescribed under the Rajasthan Drugs and Cosmetics Act, 1940 (for brevity 'the Act, 1940'). The petitioner met with respondent No. 2 several times, hut his application has not been considered/decided, hence this petition.
(2.) It is submitted by Miss. Deepa Ajwani, learned Assistant Government Advocate that the petitioner company is not incorporated under the Companies Act, since no incorporation certificate was filed alongwith the petition. The learned Counsel for the petitioner produced for perusal of this Court original certificate of incorporation, which was issued on January 8, 91. Obviously, this is subsequent to the application that has been filed. It is further submitted that the application was not in proper form as required in the proforma Form 24-A appended to the Rules, 1945. It is, therefore, submitted that the application could not be granted/considered. It is submitted that even Rs. 200/- were not deposited as required fee before the application is considered.
(3.) I have heard both the parties and also gone through the documents on record.;