LAWS(DLH)-2001-8-37

SUBHASH BINDRA Vs. GOVT OF NCT

Decided On August 30, 2001
SUBHASH BINDRA Appellant
V/S
GOVERNMENT OF THE NATIONAL CAPITAL TERRITORY OF DELHI Respondents

JUDGEMENT

(1.) CM.9040/01, filed by the petitioner under Order VI Rule 17 Civil Procedure Code seeks amendment in the writ petition. None of the parties have any objection to this application being allowed. Application is accordingly allowed. The petitioner is permitted to amend the writ petition as prayed for. CM stands disposed of. Rule.with the consent of the parties, the matter is taken up today for final hearing.

(2.) This writ petition challenges the cancellation of licence granted to respondent No.5-Delhi State Civil Supplies Corporation Ltd. for running the vend in Indian Made Foreign Liquor at the premises owned by the petitioner bearing No.WZ-33, Krishna Puri, Tilak Nagar, New Delhi as per the Letter dated 22/1/2001.

(3.) The petitioner's case in his own words is as follows: