STATE OF UTTARAKHAND Vs. DEEP UPADHYAY

JUDGEMENT

(1.) Heard Mr. S.S. Chauhan, learned Deputy Advocate General for appearing on behalf of the State and Mr. Aditya Singh, learned counsel for the respondent-writ petitioner.

(2.) These appeals are preferred by the State Government against the common order passed by the learned Single Judge in Writ Petition (M/S) No.504 of 2019 and Writ Petition (M/S) No.3868 of 2015 dtd. 18/3/2019.

(3.) The respondent-writ petitioner filed Writ Petition (M/S) No.3868 of 2018 seeking a writ of mandamus directing the third respondent to grant the bar license FL-7 in his favour for establishing a restaurant by name "City Club" at Rampur Road, Haldwani, as it had already been approved by the State Government, vide its order dtd. 16/12/2016, on the recommendation of the third respondent. Writ Petition (M/S) No.504 of 2019 was filed seeing a writ of certiorari to quash the order dtd. 9/1/2019 issued by the respondents to the extent it contained the name of the restaurant of the petitioner namely "City Club", Rampur Road, Haldwani; a writ of certiorari to quash the order dtd. 9/2/2018; and a writ of mandamus directing the third respondent to grant the bar license FL-7 in his favour for the restaurant namely "City Club" at Rampur Road, Haldwani, as it had already been approved by the State Government vide order dtd. 16/12/2016.