SMTI MAMONI DEKA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Shri P. Deka, learned counsel for the petitioner. Also heard Shri H. Sarma, learned Standing Counsel, GMC, appearing on behalf of the respondent No. 3. The State respondents are represented by Shri G. Pegu, learned State Counsel. Though the respondent No. 4 had entered appearance, none has appeared during the hearing today.

(2.) The instant writ petition has been filed by the petitioner for a direction to the respondent Corporation to renew the trade licence which was prayed for vide an application dated 09.01.2014 and to set aside the earlier orders dated 27.10.2019 and 10.05.2010, passed by the Commissioner, GMC.

(3.) The case of the petitioner is that she had taken on rent a premises belonging to the respondent No. 4 in the year 1992 for opening a Hardware shop in the name and style M/s Deka Hardware. Though the said agreement was for a period of 3 (three) years, there was no subsequent renewal of the same but the petitioner continued to be a tenant.