MOHAMMAD SHAKIR Vs. LT GOVERNOR

JUDGEMENT

(1.) The petition has been filed seeking a writ of mandamus against the decision of the respondents in revoking the licence of the petitioner in terms of the order dated 12.7.2002. The licence was granted to the petitioner on 6.11.2001 under section 415 of the Delhi Municipal Corporation Act, 1957(hereinafter referred to as the said Act).

(2.) Initially a decision was taken to revoke the licence on 11.3.2002 and the same was challenged by the petitioner by filing writ petition No.1986/2002. The decision of the respondent was held not be in accordance with law since no opportunity of hearing had been granted to the petitioners.

(3.) As per the terms and conditions of the licence the petitioner made an application for renewal of the licence. The relevant clause is clause 10 of the terms and conditions which is as under:-