M/S. KRISHNA PACKERS Vs. LT. GOVERNOR

JUDGEMENT

(1.) THERE is no representation on behalf of the petitioner. As a matter of fact, the writ petition was dismissed for non -prosecution on 20.08.2010 when interim order dated 05.11.2003 was also vacated. Thereafter, based on an application moved by the petitioner, by an order dated 14.03.2011, the writ petition was restored. It was directed by the very same order that the matter be listed in regular board. There is no order of restoring the interim order whereby the impugned demand letters dated 15.01.2013 and 01.07.2013 were stayed. In view of the fact that there is no representation today, as indicated above, the writ petition is dismissed for non -prosecution. No application for restoration will be entertained unless it is accompanied by a receipt of payment of costs of Rs. 7500/ - with the Delhi Legal Services Committee.

(2.) AT this stage, Ms. Avnish Ahlawat and Mr. N.K. Singh appears for the petitioner. Ms. Ahlawat makes an oral prayer for recall of order passed above. At her request, the order is recalled subject to Ms. Ahlawat continuing with the matter. She has agreed to address arguments in the matter. Accordingly, the order passed, dismissing the writ petition, is recalled. The writ petition is heard. In the present writ petition a challenge is laid to the orders dated 15.01.2003 and 01.07.2003. The challenge has been laid in the background of the following brief facts:

(3.) TO cut a long story short, it appears that the petitioner's protestation did not work with the respondents. The petitioner, in fact, received a copy of the order dated 02.02.1999, which was evidently issued by the Deputy Secretary, Industries informing the petitioner that its lease had been cancelled on the ground that the petitioner was running the business of fabricating readymade garments in the name of M/s. Mayank Fashions, without the consent of the lessor.