MADAN LAL Vs. LT GOVERNOR & ORS

JUDGEMENT

(1.) W.P.(C) 7316/2016 & CM No.30099/2016(stay)

(2.) The petitioner is the owner of shop No.2, Khasra No.5/19/1, Main 100 ft. Road, Nathu Pura, Burari, Delhi-84.

(3.) It is contended that the petitioner has a licence agreement with Delhi Tourism And Transportation Development Corporation Limited (DTTDC), respondent No.3, wherein the respondent No.3 was to obtain approval/sanction of the competent authority for opening of and running the retail liquor shop in the aforesaid property.