Pradeep Kumar Yadav v. State of U.P. and Another

Neutral Citation No. - 2025:AHC:25494-DB

Court No. - 29

Case :- WRIT - C No. - 39464 of 2024

Petitioner :- Pradeep Kumar Yadav Respondent :- State of U.P. and Another Counsel for Petitioner :- Mir Sayed,Rahul Kumar Pandey Counsel for Respondent :- C.S.C.

Hon'ble Ashwani Kumar Mishra,J. Hon'ble Arun Kumar Singh Deshwal,J.

1. Petitioner claims to have applied for registration of a

hotel u/s 3 of the Sarais Act, 1867. It is alleged that such

application of the petitioner has remained pending. A

representation made on 18.11.2024 has also not been

considered and hence this writ petition.

2. Learned Standing Counsel states that grievance of the

petitioner would be got examined by the concerned

respondent i.e. respondent no.2.

3. In the facts of the case, we permit the petitioner to

approach respondent no.2 annexing all materials

including the previous application made for registration of

hotel, together with a copy of this order, before

respondent no.2. Such claim of the petitioner would be

accorded consideration, in accordance with law, within a

further period of two months.

4. With the aforesaid observation, the writ petition is

disposed of.

Order Date :- 21.2.2025 S.Chaurasia