USHA PAUL Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The prayer in this writ petition filed under Article 226 of the Constitution of India is for quashing the action of the respondents whereby there has been illegal closure/shutting down of petitioner's shop which is in violation of principles of natural justice.

(2.) The petitioner claims that her deceased father had opened a pharmacy several years ago and she has been operating it since then. It is the case of the petitioner that on 12-06-2019, petitioner's shop was closed by the Khasi Hills Autonomous District Council due to non-renewal/non-transfer of Trading License.

(3.) Learned counsel for the petitioner stated that a request to allow reopening of the shop and for granting renewal/transfer of Trading License had been made to respondent No.2. However, the same was not entertained for want of No Objection Certificate (NOC) from respondent No.7. Accordingly, it was pointed out that on 22-06-2019, a representation had been submitted to respondent No.6, however, he refused to entertain the same.