Ashok Kumar vs State of Punjab

H.S. Bedi, J.—We have heard the learned counsel for the parties.

The primary grievance of the petitioner is that a no objection certificate from the Deputy Commissioner, which was a prerequisite 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 P1, 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 R3, 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 P1, that it pertains to the regularisation of existing marriage palaces whereas Annexure R3, 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 R3, 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.

Dismissed.