HEMLATA BHATNAGAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the record.

(2.) By means of this writ petition, the petitioner has sought a writ in the nature of certiorari quashing the order dated 21-8-2009 passed by Respondent no. 3 annexed as Annexure No. 5 to the writ petition. The petitioner has further sought a writ in the nature of mandamus directing the respondent authorities to restore the registration of the firm of the petitioner in Nagar Nigam Dehradun in view of the investigation report dated 5-6-2010 submitted by investigation officer in favour of the petitioner.

(3.) The grievance of the petitioner is that the registration of the firm of the petitioner has been wrongly cancelled by the respondent no. 3 and the petitioner firm has wrongly been blacklisted.