MARWAR FITNESS CENTER Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the respective parties.

(2.) Learned counsel for the appellants has sought to challenge judgment and order dated 12.09.2019 passed by the learned Single Judge in the present appeal.

(3.) After perusing the judgment and order, we find no reasons to interfere with the same. However, considering the fact that the petitioner had been granted a license to operate a fitness center under the FIJA-2011 scheme, he be granted two months' further time to upgrade his facility and to comply with the scheme FIJA-2018 and then to make necessary application to the appropriate authority. The appropriate authority shall do well to consider the same and grant license to the petitioner at the earliest.