SARDAR AHMAD Vs. COMMISSIONER, EDMC AND ORS

JUDGEMENT

(1.) The present petition has been filed by the petitioner with the following prayers:-

(2.) The facts as noted from the writ petition are; the petitioner was the holder of a Meat Trade License from the Veterinary Department of the EDMC, granted in the year 2000. The said license expired on March 31, 2003. It is his case that the petitioner applied for renewal of the said license on May 16, 2014. The said application was rejected by the respondents on July 12, 2014 on the ground that the petitioner has failed to submit the required documents. It is his case that on August 14, 2017, the Veterinary Officer of the respondents sealed the shop of the petitioner without giving any prior information or notice to the petitioner.

(3.) On August 16, 2017, the petitioner filed another application before the Deputy Director of Veterinary Services Department of the respondents wherein he undertook that he will not carry or run the trade of meat without the renewal of a valid license from the respondents. It is his grievance, despite that, the seal of the shop has not been removed.