UNION OF INDIA Vs. CHANDRO DEVI

JUDGEMENT

(1.) CM No. 20589/2010 and 20590/2010

(2.) In this appeal, challenge is to the order dated 8th April, 2009 passed by the learned single Judge in Writ Petition (Civil) No. 3842/2007. On perusal of the order impugned, it is manifest that late Deep Chand was granted a licence by the Appellant to run two stalls and a trolley at Nangloi Railway Station. Deep Chand breath his last on 22nd November, 2001. Thereafter, the Respondent, wife of late Deep Chand approached the Appellants on 15th December, 2001 asking for transfer of the licence in her favour. Finally the Appellants in December, 2001 communicated to her. The communication reads as follows:

(3.) Thereafter, the Respondent-wife deposited the amount demanded.