KHAN MARKET TRADERS ASSOCIATION Vs. UOI

JUDGEMENT

(1.) ADMIT.

(2.) LEARNED counsel for Respondent Nos. 2 and 3 accepts notice. Respondent Nos. 1 and 4 are proforma parties and remain unrepresented before us.

(3.) IN the appeal before us an endevour was made to settle this dispute, which was actually not adversarial in nature as NDMC was interested in getting its license fee, while the petitioner association was desirous of maintaining free parking in the area in the interest of its customers.