AJIT PAUL Vs. KHASI HILLS AUTONOMOUS DISTRICT COUNCIL

JUDGEMENT

(1.) These two instant writ petitions being similar in nature are being disposed of by this common judgment and order.

(2.) The grievances of the writ petitioners are that though they have applied for trading license under the United Khasi Jaintia Hills Autonomous District (Trading by Non-Tribals) Regulation, 1954, the same has not been granted for the reason that they have not obtained NOC from the authority concerned, in this case, the Syiem of Mylliem.

(3.) It has been submitted by Mr. H.L.Shangreiso, learned Sr. counsel assisted by Mr. T.Dkhar, learned counsel for the petitioners, that the writ petitioners were operating their businesses under the landlord who had assured them that necessary permissions and licenses would be facilitated by her to enable them to operate their businesses. He further submits that under this belief, their businesses had continued and the writ petitioners on earlier occasions had thus not applied for trading licenses.