BHRIGU NATH Vs. STATE OF U P

JUDGEMENT

(1.) THE application of the petitioner for renewal of Saw Mill licence is pending before the respondent No. 4 without any orders. Because the renewal has not been totally prohibited by the orders of the Supreme Court, as stated by the Supreme Court in the case of Jawahar Lal Sharma & Anr. v. Divisional Forest Officer, U. P. & Anr. , JT 2002 (1) SC 413. THErefore, we direct the respondent No. 4 to consider the application for renewal and pass appropriate orders with reasons within six weeks of the date on which a certified copy of this order alongwith full particulars of the pending application is given to the said respondent. Petition is disposed of. Petition diposed of. .