P K SHAHEER BABU Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner submitted an application for a dealer's licence for dealing in sand. THE petitioner's grievance in this writ petition is that the 3rd respondent is insisting on a No Objection Certificate from the 5th respondent for considering the petitioner's application. THE petitioner seeks the following reliefs:

(2.) THE learned Government Pleader submits that there is wide spread misuse of dealers' licences and P-forms issued on the strength of such licences. THErefore, the District Level Committee of which respondents 3 and 5 are members have taken a decision that the applications for dealers' licences shall be accompanied by No Objection Certificate from the 5th respondent which only is being implemented.