DAULATRAM KHANCHAND Vs. DELHI ADMINISTRATION

JUDGEMENT

(1.) The petitioner firm M/s. Daulat Ram Khan Chand applied for renewal of its licence on 26.7.82 under the Delhi Where it (Licensing & Control) Order 1975 (the licensing order). This application for renewal was refused by the Deputy Commissioner, Food & Supplies Department, Delhi Administration, on 28.8.82. An appeal from his order was dismissed on 15.10.82 by the Commissioner, Food and Supplies. The appellate order was affirmed inrevisiononl5.12.82by the Lt. Governor. The firm has brought this writ petition against the refusal to renew the licence and other reliefs.

(2.) The firm has made an application for an interim relief that the respondents be directed to renew its licence till the decision of the petition,

(3.) The dates are important in this case. The petitioner firm was granted a licence under the licensing Order which expired on 25.2.81. Under the licensing Order the firm should have applied for renewal of licence at least one month in advance, that is, on 25.2.81. It was not so done. On 30.4.82 the enforcement staff raided the premises of the firm and found various contraventions of the licensing Order, apart from the fact that it had no valid licence to carry on business under the licensing Order. On 26.7.82 the firm made an application for renewal of licence on the ground that inadvertently it did not apply for renewal of the licence during the period from 25.2.81 till July, 82.