BRIJ MOHAN SHARMA Vs. CHD. ADMN. AND ORS.

JUDGEMENT

(1.) THE petitioner seeks quashing of the order dated 21.12.2006 (Annexure P -10), whereby his claim for allotment of a booth on the basis of Hawker's license of his deceased mother has been turn down. The petitioner also seeks quashing of the orders passed by the the Appellate and Revisional Authorities.

(2.) AFTER hearing learned Counsel for the parties at some length, this Court passed the following order on 02.02.2009:

(3.) LEARNED Counsel for the respondent states that in view of the fact that the petitioner has been found eligible, the consequential actions including transfer of Hawker's license or allotment of booth under the Scheme, shall be taken as early as possible.