NAVEEN Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) THIS is a writ petition, which impugns order dated 2.7.2012 passed by respondent No.1, which in effect represents the Drug Control Department.

(2.) A perusal of the impugned order would show that the petitioner's application for grant of a fresh licence was rejected, primarily, on the ground that it had not submitted allotment letter from the Delhi Development Authority (in short DDA) in respect of the subject property, in issue, which is, located at F -6/25, Sultan Puri JJ Colony, Delhi (hereafter referred to as the subject property).

(3.) THE impugned order also makes a reference to the fact that prior to the said order, a memo dated 20.6.2012 was served on the petitioner, wherein a reference had been made to the shortcomings which the petitioner was required to fulfil within ten days, and that, the petitioner, had not replied to the said memo. The memo dated 20.6.2012, which has been appended at page 44 of the paper book, raises the same objection which is raised in the impugned order i.e., with regard to the proof ownership of the subject property.