MOMINA QURESHI Vs. NCT OF DELHI

JUDGEMENT

(1.) Petitioner Momina Qureshi, house-wife, with he family had been running a Dhaba, i.e. a small eating place at F-218, Lado Sarai, Mehrauli, New Delhi, since 1994. Petitioner was duly registered with the Municipal Corporation of Delhi, for running the trade of dhaba since 1994. The said registration was renewed on 17th May, 2000, upto 31.3.2001.

(2.) Petitioner was served with a show cause notice-cum-order bearing No. DHO/HZ/2000/485 dated 30.6.2000, issued by respondent No. 2. The notice- cum-order purported to reject the ad hoc registration granted to the petitioner for running the dhaba, on the following ground:

(3.) Notice to show cause as to why rule nisi be not issued, was issued on 5.7.2000, returnable on 18.7.2000. While the writ petition was pending, the respondents proceeded further in the matter and issued an order dated 7.7.2000, for sealing of premises, under Section 423 of the Delhi Municipal Corporation Act, 1957. The above order attempts to add and improve on grounds stated in the show cause notice-cum- order by the following additional detail: