PACE TEL SYSTEMS PVT LTD Vs. CHIEF OFFICER MARGAO MUNICIPAL COUNCIL OFFICE OF MARGAO MUNICIPAL COUNCIL MARGAO-GOA

JUDGEMENT

(1.) Rule made returnable forthwith. Mr. C. A. Coutinho, learned Counsel for the respondent waives service on behalf of the respondent. Heard finally with consent of the parties.

(2.) The petitioner is challenging the Order dated 29.09.2017 by which the Trade licence issued to the petitioner bearing no. T/O/6884 has been revoked. The said Order shows that it is based on the Council Resolution No. 4624 dated 31.08.2017.

(3.) It is contended by the learned Counsel for the petitioner that under the Trade and Occupation Licensing Bye-Laws, 1989 ('bye-laws' for short), it is the Chief Officer who is the competent authority to grant and or to cancel the licence. Learned Counsel submits that under bye-law no. 33 the licence is liable to be suspended or revoked, if the licenced premises are so kept, or any process or operation connected with it, is so carried on, as to be in the opinion of the Chief Officer, a source of nuisance or danger to life, health or property.