BRIJ BHUSHAN GUPTA Vs. COMMISSIONER, JALANDHAR DIVISION

JUDGEMENT

(1.) THE above noted petitions are being disposed of by one order because common issues of fact and questions of law arise for determination by the Court.

(2.) FOR the sake of convenience, the facts are being noticed from C.W.P. No. 4416 of 1994.

(3.) THE petitioner filed detailed reply, Annexure P-2 dated 4.11.1992 in which he denied all the allegations. Thereafter, Additional Deputy Commissioner-cum-Collector, Jalandhar (respondent No. 2) passed order dated 18.2.1993 for cancellation of the petitioner's licence. Appeal filed by him was dismissed by Commissioner, Jalandhar Division, Jalandhar (respondent No. 1) vide order, Annexure P-5 dated 7.12.1993.