G. M. VEDAVTHI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This writ petition is filed seeking for following relief:

(2.) Sri K.Ravishankar, learned counsel for petitioner submitted that petitioner filed application for grant of CL-7 licence before respondent authorities on 11/2/2022. It is further submitted that application was accompanied with all necessary documents for compliance with requirements and that respondents had also conducted spot mahazar etc. It is submitted that petitioner has paid necessary amounts as per Annexures-D and D1 and also furnished all necessary no objection certificates from appropriate authorities. Despite same, petitioner's application was kept pending and therefore, seeks for writ of mandamus.

(3.) Learned Additional Government Advocate would submit that if petitioner's application is complaint with all applicable Rules and not already considered and disposed of same would be considered within reasonable time, in accordance with law.