SANCHIT GAUTAM Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present writ petition has been filed under Articles 226 and 227 of the Constitution of India praying for issuance of a writ in the nature of certiorari quashing order dated 27.09.2019 (Annexure P-8) whereby the application for grant of license under the Punjab Travel Professionals Regulation Act, 2014 (in short '2014 Act') and the Rules framed thereafter had been rejected. The appeal filed against the order dated 27.09.2019 has been dismissed vide order dated 18.03.2020 (Annexure P-10) by the Additional Chief Secretary, Government of Punjab by upholding the order.

(2.) Counsel for the petitioner has submitted that the order passed by the Appellate Authority is non-speaking in as much as apart from the reproduction of the order under appeal and recording the fact that the appellant had been provided opportunity of hearing, the issue has not been legally redressed and, therefore, the said order is liable to be set aside on this ground itself.

(3.) Counsel for the State, on the other hand, has submitted that the rejection was on the ground that the appellant could not submit the registered rent deed while applying for the license and, therefore, the Deputy Commissioner, Jalandhar had rightly passed the order.