ASHOK SAHI Vs. K.H.A.D.C.

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 he had opened a small fast food shop at Nongmynsong for survival. 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-availability of Trading License.

(3.) Learned counsel for the petitioner stated that a request to allow reopening of the shop and for granting a regular Trading License had been made to respondent No.1. However, the same was not entertained for want of No Objection Certificate (NOC) from respondent No.3. Accordingly, it was pointed out that on 18.06.2019, a representation had been submitted to respondent No.3, however, he refused to entertain the same.