PRADEEP KUMAR CHADDHA Vs. UNION OF INDIA

JUDGEMENT

(1.) SENIOR Advocate with Sri t. C. Pande, learned counsel for the petitioner and Sri Vikas Pande, learned counsel for the Union of India-respondents and perused the record.

(2.) THIS writ petition has been filed for issue a writ, order or direction in the nature of certiorari quashing the letters dated 19th march 2008 and 12th June 2008 (Annexure No. III and V respectively to the writ petition) issued by the respondents for shifting his shop to any other place.

(3.) ACCORDING to the petitioner, he is engaged in the business of fireworks since 1979 for which he hold a permanent licence for storage and sale of fireworks continuously since 1995 for the premises known as 108, Moti Bazar, Dehradun, issued by respondent no. 2. The licence was valid for the period 26th June 2007 to 31st March 2009 (Annexure No. 2 ).