AMAR LIMBU Vs. DORBAR SHNONG NONGMYNSONG, SHILLONG

JUDGEMENT

(1.) This order shall dispose of WP(C). No. 427/2019 to WP(C). No. 437/2019 as according to learned counsel for the parties the factual matrix and legal issues involved are identical. The facts are being extracted from WP(C). No.427/2019.

(2.) In petition No. WP(C). No. 427/2019 filed under Article 226 of the Constitution of India, the petitioner has challenged the closure/shutting down of his shop vide order dated 18-07-2019 and has also impugned the order dated 04-09-2019 passed by respondents No. 1 and 2.

(3.) 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").