MAHESH PALOD Vs. ASSISTANT COMMISSIONER (LICENSE)

JUDGEMENT

(1.) Heard.

(2.) The petitioner has filed the present petition being aggrieved by order dated 26.4.2017, passed by the Asst. Commissioner (License) Municipal Corporation, Indore, (Respondent no.1) whereby the application submitted by him in order to obtain Money Lenders licence under section 11-B of the Madhya Pradesh Money-Lenders Act, 1934, has been rejected.

(3.) Facts of the case in short are as under :- The petitioner is permanent resident of Indore and the Municipal Corporation Indore is body incorporated under the provisions of Municipal Corporation Act, 1956, represented through Commissioner. According to the petitioner, in the year 2007-08 and 2008-09 he had a license to do the money lending business Thereafter, he submitted an application on 24.01.2014, before the respondents for obtaining the registration certificate of money lending license . Thereafter, he again submitted an application on 01.08.2015 in prescribed format along with the requisite fee. Thereafter, he visited the office of respondents and also served a legal notice. Despite of the aforesaid, when his application was not considered he filed a Writ Petition No.6259/2016 before this high court . By order dated 9.9.2016, the writ petition was disposed of with a direction to the respondents to consider the application in accordance with law. In compliance of the order of the High Court, the petitioner again submitted a representation and finally by impugned order dated 26.4.2017, the respondent No.1 has rejected the application due to registration of three criminal cases against him. Hence, the present petition before this court.