DHARAMVIR KHERA Vs. COMMISSIONER OF POLICE AND ANR.

JUDGEMENT

(1.) THE petitioner claims directions to the respondents not to interfere in the plying of his trade i.e. operating refrigerated water trolleys from the 17 sites allotted by the Municipal Corporation of Delhi (MCD).

(2.) THE petitioner claims to have been operating water trolleys since 1975 in accordance with the policies of the MCD. He has filed copies of the trade licenses issued in that regard. It is claimed that in accordance with past practice, the MCD licensed him to operate at specified places, for the period 2008 -09. He, however, submits that the first respondent - Delhi Police is obstructing and not permitting the operation of such water trolleys, which is causing hindrance to his peaceful occupation. The MCD, in its counter affidavit states as follows:

(3.) THAT as per the record, initially, the Petitioner was granted licence for Water Cooling Plant together with licence for operating 17 Water Trolleys within 3 KM radius of his the cooling plant at Shop No.40, Nanakpura Market [R.K. Puram], New Delhi and the license in respect of the aforesaid Water Cooling Plant and Water Cooling Plant and Water Trolleys has been renewed accordingly.