DEEP UPADHYAY Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) Writ petition no. 504 of 2019 has been filed seeking the following reliefs:-

(2.) Writ petition no. 3868 of 2018 has been filed seeking writ of mandamus directing respondent no. 3 to grant Bar License FL-7 in the favour of the petitioner for the Restaurant City Club Rampur Road, Haldwani as it is already approved by the State Government vide order dated 16.12.2016 on the recommendation of respondent no. 3

(3.) Learned counsel for the petitioner would contend that after decision of the Hon'ble Apex Court dated 11.07.2017 several representations were made by the petitioner, requesting the authority to grant the Bar License FL-7 in the favour of the petitioner in pursuance to the approval granted by the State Government vide order dated 16.12.2016 and 19.12.2016 but best reasons known to the respondent, license has not been granted in the favour of the petitioner. It would further contended that license have been granted to the similarly situated persons pursuant to the approval granted to the petitioner i.e. 22.12.2016 but despite the fact that approval has been granted in the favour of the petitoner, respondents have not considered the case of the petitioner and have not granted license to the petitioner .