ASHOK SAHI Vs. DORBAR SHNONG NONGMYNSONG, SHILLONG

JUDGEMENT

(1.) In this writ petition filed under Article 226 of the Constitution of India, the petitioner has challenged the closure/shutting down of his shop vide order dated 12-06-2019 and has also impugned the order dated 04-09- 2019 passed by respondents No. 1 and 2.

(2.) The petitioner is aggrieved by the action of the respondents in closing down the shop of the petitioner on the ground that the petitioner is not holding a valid trading license under the provisions of the Khasi Hills District (Trading by Non-Tribal) Regulation, 1954 (in short "Regulation, 1954").

(3.) Mr. V.G.K.Kynta, learned Sr. counsel appeared for the respondent No. 3/Licensing Officer and submitted that the application of the petitioner for grant of No Objection Certificate (in short "NOC") by the headman has been rejected on the ground that the petitioner has violated the provisions of the Regulation 1954 as he has been running the shop without a valid trading license from the District Council and NOC from the headman.