THAKKAR TRAVELS BUREAU Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule D.B.

(2.) The matter is taken up for disposal straight-away.

(3.) By this petition under Article 226 of the Constitution of India, the petitioner has challenged order dated 21st of June 1989 refusing to renew its licence to act as Rail Travellers' Service Agent, as also the appellate order dated 6th of May 1991 confirming the same.