DEVRAIJAN GANPATI DEVENDRAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) By this petition under Article 226 of the Constitution of India, the petitioner is challenging the Notice bearing No.8271/15/Legal/AM, dated 14th August, 2021 passed by respondent no.2 restraining the petitioner from doing business from Old Army Market, Colaba , Mumbai - 400 005. It is the case of the petitioner that the respondents by their letter dated 11th July, 1995 permitted the petitioner to open the shop and granted Pass No. 4079. He submits that respondents also entered into Consent Agreement dated 13th November, 1999 for that purpose. He submits that suddenly, the respondents issued a letter dated 14th August, 2021 preventing the petitioner from carrying out business from the said area. Hence, he filed the present writ petition.

(3.) It is to be noted that in the present proceedings, the petitioner filed S.C. Suit No. 725 of 2019 before the City Civil Court for similar relief with following prayer, which reads thus :-