DEEPAK KANDA Vs. COLLECTOR

JUDGEMENT

(1.) SINCE in the present petition the direction sought is to respondent Nos. 1 and 2 and there is no grievance raised by the petitioner against respondent No. 3, no notice has been issued to the respondent No. 3 and the matter is heard with the consent of the parties.

(2.) PETITIONER, an entrepreneur, organizes fair and mela, named and styled as Art and Craft fair, facilitating entertainment with trade and other commercial activities at one place under a common umbrella, which the petitioner claims not only give an opportunity to small traders, folk painters, metal workers, stone and wood carvers, embroiders, lac bangle/utensil makers and others in cottage and craft industries to display their stall, but also the appropriate value of their goods.

(3.) THE petitioner contends that as in the past the petitioner applied for No Objection Certificate and permission from City Administration to organize the fair from April 2012 to 30th June 2012. THE City Administration, it is urged, has not responded whereas the Corporation has refused to grant permission on the ground that the lease of respondent No. 3 having expired and not extended, it has no right to grant permission to the petitioner to organize trade fair over the land which belongs to the Corporation.