SUNITA GOEL Vs. GNCT OF DELHI AND ORS

JUDGEMENT

(1.) The petitioner has filed the present petition, inter alia, praying as under:-

(2.) The petitioner claims to have acquired the title to the shop bearing No. 1, A7 Milap Nagar, Uttam Nagar, New Delhi (hereafter referred to as the 'shop') by virtue of a sale deed executed on 01.02.2002. The Delhi Tourism and Transport Development Corporation Limited (DTTDC) has been operating a retail liquor vend from the shop since 1988. The purpose of the present petition is to seek directions for closure of business being conducted by DTTDC from the shop.

(3.) It is contended that the grant and renewal of L-2 License is not in accordance with the Rule 33(1A) of the Delhi Liquor License Rules, 1976, which according to the petitioner reads as under:-