Vijender Singh vs East Delhi Municipal Corporation

G.S.Sistani, J

This is a petition under Article 226 of Constitution of India filed by the petitioner seeking a direction to the respondent to allow the petitioner to operate and carry out his business by running a Dhaba at Gharoli Dairy Chowk, Gharoli Dairy Farm, in front of Kathuriya Dairy, Mayur Vihar Phase-III, Delhi.

The main thrust of argument of learned counsel for the petitioner is that the petitioner has a valid health trade license. It is also the case of the petitioner that he has an electricity connection since 26.07.2014.

Mr.Mishra, learned counsel for respondent no.1 had entered appearance on 02.01.2018.

Counsel for petitioner submits that petitioner cannot be removed nor his license can be cancelled without following the principles of natural justice.

Today, Mr. Mishra, on instructions, submits that the trade license of the petitioner has been cancelled and a show cause notice has been issued to the petitioner. A copy has been supplied to counsel for the petitioner.

Let reply to the show cause notice be filed within one week. The petitioner would be given a personal hearing and thereafter a reasoned order would be passed. Counsel for petitioner at this stage submits that he does not wish to press this petition and seeks leave to approach this Court again, in case, the petitioner is aggrieved by the final order.

The writ petition is dismissed as not pressed with leave as prayed for.