KALYAN SOCIETY Vs. STATE OF HARYANA

JUDGEMENT

(1.) In this writ petition filed under Articles 226/227 of the Constitution of India, the petitioner-Society has prayed for issuance of a direction to the respondent to take a final decision with regard to grant of 'No Objection Certificate' to the petitioner for establishing Lal Bahadur Shashtri Mahila Ayurvedic College and Hospital, Village Bhillchapper, Sadhura Road, Bilaspur, District Yamuna Nagar (Haryana). Notice of motion. Mr. Sukant Gupta, Additional Advocate General, Haryana, accepts notice.

(2.) After hearing the learned counsel for the parties and perusing the record, the instant writ petition is disposed of with a direction to the respondent to take a final decision with regard to grant of 'No Objection Certificate' to the petitioner for establishing Lal Bahadur Shashtri Mahila Ayurvedic College and Hospital, Village Bhillchapper, Sadhura Road, Bilaspur, District Yamuna Nagar (Haryana) within a period of one month from the date of receipt of a certified copy of this order.