G.H. JAGANNATH SON OF SRI M. HANUMATH. S.A. AND SRI G.H. SHIVAKUMAR SON OF SRI M HANUMANTH. S.A Vs. THE COMMISSIONER THE BRUHATH BANGALORE MAHANAGARA PALIKE, N.P. SQUARE, BANGALORE - 560 002

JUDGEMENT

(1.) I have heard the learned counsel for the parties.

(2.) THE respondent had issued an endorsement, as per Annexure -K dated 16.9.2005 directing the petitioners to close down the Silk Twisting Industry using power looms. Feeling aggrieved by the said order. ' petitioners filed a writ petition before this Court" in W.P.No.26643/2005. This Court by order dated 08.07.2008 quashed the said endorsement and remitted the matter back to the respondent for fresh consideration in accordance with law and in the light of the observations made therein, which is as under:

(3.) IT is clear from the materials on record that this Court while quashing the endorsement doted 16.9.2005 has directed the respondent to consider the application of the petitioners for renewal of lience in tandem with the consideration of the representation of the residents of the locality and pass appropriate orders thereon. Despite the said order, the respondent: has not considered the application of the petitioners. Therefore, 1 direct the respondent or his delegates to consider the application of the petitioners seeking renewal of trade licence as directed by this Court in the order referred to above within eight weeks from the date of receipt of a copy of this order. Writ petitions are disposed of accordingly No costs.