BILKEES HAMID Vs. STATE OF J&K AND ORS.

JUDGEMENT

(1.) In this petition the petitioner has called in question the No Objection Certificate (NOC) dated 28th Sept., 2015 issued by Additional District Magistrate, Pulwama, for setting-up of retail outlet. The No Objection Certificate has been issued in favour of respondent no. 7.

(2.) Reply affidavit has been filed by respondent no. 7.

(3.) Learned counsel for the petitioner submitted that the case on hand is squarely covered by the Judgment of this Court reported in Mirza Mohd. Iqbal Beg Vs. Union of India and Ors. 2011 (4) JKJ 106 [HC] : 2012 SLJ 922 and further submitted that the Court has at paragraph 15 and 17 of the said Judgment specifically ruled that no conditional NOC can be issued.