MASHA Vs. SOUTH DELHI MUNICIPAL CORPORATION

JUDGEMENT

(1.) ISSUE notice. Counsel for the respondent accepts notice.

(2.) THE Health Trade License was issued by the respondent on 27 th 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: i) Photocopy of the complaint dated 19.10.2012 filed by Mr.Sanjay Saraswat (3 pages, numbered as 78/c, 79/c and 80/c) ii) Photocopy of the complaint dated 10.04.2013 filed by Sh.Iqbal Chauhan (1 page, numbered as 102/c). iii) Photocopy of the reminder dated 11.07.2013 filed by Sh. Iqbal Chauhan (2 pages numbered as 15/c and 16/c) iv) Photocopy of your Revocation letter dated 31.07.2013 (which now stands quashed) v) Photocopy of the Report from Town Planning Department (1 page numbered as 4/N).