SAURABH PURI Vs. DRUGS CONTROLLER DRUGS CONTROLLER DEPARTMENT

JUDGEMENT

(1.) The petitioner has filed the present petition impugning an order dated 26.07.2019 passed by the Appellate Authority (Lieutenant Governor of Delhi), rejecting the petitioner's appeal against an order dated 06.07.2017 passed by the Licensing Authority (the respondent).

(2.) By the said order dated 06.07.2017, the petitioner's license to operate a chemist shop was revoked on the ground that the premises, used by the petitioner for carrying on the said business, did not qualify for mixed land use under Clause 15.4 and 15.6.3 of the Master Plan for Delhi, 2021 (MPD-2021).

(3.) The controversy involved in the present case arises in the context of the following facts.