MURADKHAN REHMANKHAN PATHAN Vs. SUB DIVISIONAL MAGISTRATE

JUDGEMENT

(1.) BY way of this petition under Article 226 /227 of the Constitution of India, the petitioner who is running Delhi Darbar Guest House at Valsad has prayed for an appropriate Writ, direction and or order for quashing and setting aside the order of respondent i.e. Sub Divisional Magistrate, Valsad date 29.10.1998 in not renewing the license to run the Guest House which came to be confirmed by the Collector, Valsad by order dated 30.04.1999 in Hotel License Appeal No. 1 of 1998.

(2.) IT appears from the record that the license in favour of the petitioner came to be cancelled and the matter was remanded to the Sub Divisional Magistrate for considering the dispute whether the license in favour of the petitioner should be renewed or not and thereafter, the impugned order came to be passed by the Sub Divisional Magistrate, Valsad at Annexure -D to the petition which ultimately came to be confirmed by the Collector, Valsad dated 30.04.1999.

(3.) PRESENT petition came up for hearing before the learned Single Judge of this Court and the learned Single Judge (Coram : M.S.Shah,J.) of this Court by his interim order dated 28.03.2000 passed the following order :