AZMAN ZIAD Vs. ADDITIONAL DISTRICT MAGISTRATE CIVIL STATION

JUDGEMENT

(1.) This writ petition is filed seeking the following prayers:

(2.) Heard the learned counsel for the petitioner and the learned Government Pleader.

(3.) It is submitted by the learned counsel for the petitioner that the petitioner had submitted application for temporary LE-5 license in respect of the Christmas and New Year season for a period of 15 days commencing from 20/12/2021 to 3/1/2022. The said application has been dismissed stating that Ext.P14 Circular provides that the application ought to have been filed within 60 days prior to the festival season. The learned counsel for the petitioner submits that there is no interdiction in the Act or the Rules requiring submission of applications for grant of license 60 days prior to the festival season and that the embargo, if any, in Ext.P14 with regard to submission of an application within 60 days is therefore illegal and ultra virus.