AJAY GOEL Vs. COMMISSIONER OF DELHI POLICE

JUDGEMENT

(1.) YESTERDAY , the following order was passed by this Court:

(2.) MR . Saluja has returned with oral instructions. He submits that since time was short, no affidavit could be filed. This position is understandable. The only reason, Mr. Saluja was asked to take instructions, as the festival of Diwali is on the anvil, and the entire petition would become infructuous in case it is not dealt with today. It may be noted that, Mr. Saluja has come back with an oral instructions that, in none of the areas referred to above temporary licenses have been issued, as claimed by the petitioner. The counsel for the petitioner, however, continues to dispute the said position.

(3.) THE argument being that, the neighbouring shop, which has been granted a permanent license, has continued to exist, at least since 2002, for the same purpose, i.e., to sell fire crackers.