RAFT INDIA ADVENTURE Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard the learned counsel for the petitioner, learned Brief Holder for the State and the learned counsel appearing for the second respondent.

(2.) Petitioner is before this Court being aggrieved by the impugned order dtd. 25/7/2024, whereby the ACEO (Adventure Wing) has been pleased to invoke the provisions of Rule 26(6) & (7) to cancel the license granted to the petitioner, who was carrying on the business of River Rafting.

(3.) The case of the petitioner is that it is a Proprietary Firm registered with the Uttarakhand Tourism Development Board, as per the Uttarakhand Tourism and Travel Trade Registration Rules, 2014 and that the Firm owns and operates two Rafts, having Raft No. UT-390 and UT-391 and has been conducting river rafting on the River Ganga at Rishikesh since the year of registration in 2018. The registration, operation and possession of the two Rafts is not disputed by the respondents; that under the Uttarakhand River Rafting/Kayaking Regulations of 2014, Rule (10)(10) was enacted and the same reads as under:-