MASHA Vs. SOUTH DELHI MUNICIPAL CORPORATION

JUDGEMENT

(1.) ISSUE notice. Counsel for the respondent accepts notice. The Health Trade License was issued by the respondent on 27 th

(2.) AUGUST , 2012 to the petitioner under Section 417/421 of the Delhi Municipal Act, 1957 for running eating house at 1st Floor of property No.9A, Village Hauz Khas, New Delhi. Thereafter the respondent issued show cause notice dated 6th December, 2012. The response was given by the petitioner to the said show cause notice on 17th December, 2012. The respondent even renewed the licence for further period till 31st March, 2014.

(3.) AFTER passing the order dated 3rd September, 2013 passed in LPA No.636/2013, the respondent by letter dated 5th September, 2013 had supplied the following documents: