ABDUL SHUKKOOR Vs. THE DISTRICT COLLECTOR

JUDGEMENT

(1.) The petitioner has approached this Court seeking the following reliefs:-

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

(3.) It is submitted by the learned counsel for the petitioner that the petitioner's request for licence for sale of manufactured fire crackers is pending before the respondents without orders being passed thereon.