ASHOK KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) WE have heard the learned counsel for the parties.

(2.) THE primary grievance of the petitioner is that a no objection certificate from the Deputy Commissioner, which was a pre-requisite for setting up a marriage place, had not been obtained. In this connection, primary reliance has been placed by the learned counsel on the guidelines, Annexure P-1, dated 23.6.1998 and the letter addressed by the Deputy Commissioner to the subordinate offices that a No Objection Certificate be obtained before the erection of a marriage palace. The learned Counsel for the private respondents has, however, placed reliance on the instructions, Annexure R-3, issued by the State Government, which clearly rule out any involvement of the Deputy Commissioner is such an exercise. We see from the guidelines, Annexure P-1, that it pertains to the regularisation of existing marriage palaces whereas Annexure R-3, referred to above, clearly deals with the erection of new marriage palace. We also find that as per the guidelines issued by the State Government, Annexure R-3, the Deputy Commissioner has no role to play in the erection of a new marriage palace. We accordingly find no merit in the writ petition.