SARDAR SINGH KOD Vs. COMMISSIONER FOOD AND SUPPLY

JUDGEMENT

(1.) THE petitioner in the instant case was inducted as a partner with Smt. Bimla Devi who was holding a kerosene oil depot licence no. 3363/92. The respondents had accepted the induction of the petitioner as a partner and had permitted the partnership to run the oil depot. On a plea that Smt. Bimla Devi was unwell and was unable to carry on the kerosene oil depot, the petitioner made an application to the respondent setting out the dissolution of the partnership and change of constitution of the firm and made a prayer for transfer of the licence to him.

(2.) THIS request of the petitioner was rejected by the respondent by an order dated 1st August, 2007. The petitioner assailed this order before the appellate authority i. e. the Commissioner (Food and Supplies) of the Government of NCT of Delhi.

(3.) ON a consideration of the facts, the appellate authority held that change in the nature of firm from partnership to proprietorship, the change of constitution should be discouraged as role of vested interests behind such requests cannot be ruled out.