AMIT MITTAL Vs. COMMISSIONER OF POLICE, DELHI

JUDGEMENT

(1.) The petitioner has filed the present petition, inter alia, impugning an order dated 31.05.2019 (hereafter 'the impugned order') passed by respondent no.1 (the Commissioner of Police) rejecting the petitioner's appeal against an order dated 24.04.2019 passed by the Licencing Authority, cancelling the Registration Certificate issued to the petitioner under the "Delhi Eating House Registration Regulation - 1980" to operate an Eating Houses at premises bearing No.27, Ground Floor to Third Floor, Panchkuian Road, New Delhi.

(2.) The petitioner was operating a restaurant-cum-bar by the name of 'M/s VIP Lounge and Bar' in terms of the aforesaid Registration Certificate granted under the provisions of the "Delhi Eating Houses Registration Regulation, 1980".

(3.) It is alleged that on 08.10.2018, at about 11:20 PM, the police authorities had found that dancing girls were performing at the said restaurant and a FIR (FIR No.298/2018 under Sec. 188 IPC) was registered against the petitioner.