FRILLIOUS SYIEMIONG Vs. SHILLONG MUNICIPAL BOARD

JUDGEMENT

(1.) THIS instant writ petition is directed against the denial of issuance of licence/renewal of licence against the petitioners.

(2.) THE petitioner 's case in a nutshell is that:

(3.) BEING aggrieved by the arbitrary act of the respondent, the petitioners approached this court and pray that necessary direction may be given.