PASHU SHAV UPYOG AUDYOGIK UTPADAN SAHKARI SAMITI LIMITED Vs. REGISTRAR CHIEF EXECUTIVE OFFICER U P KHADI AND VILL IND B

JUDGEMENT

(1.) HEARD Sri Rakesh Kumar, learned counsel for the petitioner, Sri Ashok Kumar Pandey, learned counsel for opposite parties no.1 and 2, Sri Sanjay Kumar, learned counsel for opposite party no.3 and Sri Balram Yadav, learned counsel for opposite party no.5. Issue notice to opposite party no.4. We have been informed by Sri Sanjay Kumar that licence for collection and disposal of carcass and dead animals for Nyay Panchayat Saraitha Block Rudauli has been granted to opposite party no.3-society. The Registrar has also included Nyay Panchayat Firozpur Magdoomi in the area of operation of the petitioner and the application of the petitioner for grant of licence for collection and disposal of the carcass and dead animals for Nyay Panchayat Firozpur Magdoomi Block Rudauli is pending before the Zila Panchayat, Faizabad. We, therefore, direct the opposite party no.5 to grant the licence to the petitioner for the Nyay Panchayat Firozpur Magdoomi Block Rudauli District Faizabad within two weeks from the date a certified copy of this order is produced. List this petition in the month of July 2009. Till then, the proceedings pending before the Minority Commission in pursuance of Annexure-3 to the writ petition shall remain stayed. The licence granted to the opposite party no.3 for the Nyay Panchayat Saraitha shall be subject to outcome of the appeal, which is pending before the State Government.