LAXMI LIVESTOCK FEEDS PRIVATE LIMITED A COMPANY INCORPORATED UNDER THE INDIAN Vs. COMMISSIONER THE HEALTH AND MEDICAL OFFICER SANJAYANAGAR DIVISION THE

JUDGEMENT

(1.) THE petitioner questioning the legality and the validity of the order dated 5-1-2006 passed by the 3rd respondent in appeal No. 2259/2005 vide Annexure- 'an' in subject No. (A. s. c. (H)11/2005/06) has presented the instant writ Petition.

(2.) THE grievance made out by the petitioner in the instant writ petition is that, he filed an application for issue of licence before respondents 1 and 2. The said application was filed by the petitioner to renew the licence to run the business in the suit schedule premises and after scrutinizing the application filed by the petitioner the 2nd respondent has issued an Endorsement dated 11-7-2005 vide Annexure-W stating that the petitioner has not produced the 'no Objection certificate' from the land owner. Assailing the correctness of the said Endorsement issued by the 2nd respondent the petitioner herein has filed an appeal on the file of the 3rd respondent. The said appeal filed by the petitioner came up for consideration before the 3" respondent in the meeting held on 5-1-2006 in Subject No. (A. S. C. (H) 11/2005-06.

(3.) THE 3rd respondent after considering the material available on record and after careful perusal of the Endorsement issued by the 2nd respondent has dismissed the appeal holding that the petitioner has failed to produce the 'no Objection Certificate' from the owner. Questioning the correctness of the impugned order vide Annaxure 'an' and sacking appropriate directions to consider the application filed by the petitioner without insisting on 'no Objection Certificate', the petitioner has filed the instant writ petition.