SANTOSH RANI Vs. CHANDIGARH ADMINISTRATION

JUDGEMENT

(1.) The grievance of the petitioner is that she be given a licence to operate her small business at a Rehri site/shop no.23, Sector 23-C, Chandigarh which was initially allotted to her father Sh.Ram Chander in the year 1971. Initially this licence pertained to running of a handcart and subsequently by virtue of the policy of the Administration, a Rehri site was allotted to the father of the petitioner. According to the terms of the licence it expired on 31st March of each following year of the its issuance and was thus required to be renewed annually. It is the conceded case that the licence was got renewed by the father of the petitioner till 1996. On 19.12.2001 the father of the petitioner died.

(2.) The respondents, a week prior to his death, had initiated proceedings for cancellation of the licence on the ground that some other person other than the licensee had been found operating from the site. In the impugned order, a reference has been made to the notices which have been issued to the father of the petitioner on 13.2.2001, 23.1.2004, 4.2.2004, 16.2.2004 and 2.3.2004. An ex parte order was, thereafter, passed cancelling the licence of the father of the petitioner. Upon coming to know of this order, the petitioner preferred an appeal before the Chief Administrator on 16.8.2007 which was dismissed on 26.8.2008.

(3.) Revision against this order was also declined.