BY THE WAY Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S. J. Sharma, the learned counsel appearing on behalf of the petitioners and Mr. S. Bora, the learned Standing counsel appearing on behalf of the respondent Nos. 1, 2 and 3.

(2.) The petitioners herein are aggrieved by the action on the part of the respondent authorities in forcefully realising an amount of Rs.1,50,000.00 on the ground that the petitioners were running a business with an invalid trade license and serving hookah without trade license.

(3.) The materials on record show that the petitioners prior to the starting the business sought for a No Objection from the Commissioner, Guwahati Municipal Corporation to run the trade of hookah bar. The Commissioner, GMC issued a No Objection Certificate on 11/4/2019 in favour of the petitioners. One of the stipulations contained in the said No Objection Certificate is that the petitioners have to obtain a trade license.