CHIMAN LAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) CRL . Misc. No. 3681 of 2009 For the reasons mentioned in the application which is supported by an affidavit. This application is allowed. Civil Writ Petition is ordered to be restored to its original number.

(2.) .Civil Writ Petition No. 10024 of 2005 Through the instant writ petition filed under Articles 226/227 of the Constitution of India, petitioner has challenged order dated 31.5.2005 passed by Deputy Commissioner, Rewari (Annexure P -8) whereby the appeal filed by the petitioner seeking quashing of order dated 23.7.2004 passed by the Executive Officer, Municipal Committee, Rewari cancelling the licence granted in favour of the petitioner was dismissed and order dated 23.7.2004 (Annexure P -7).

(3.) AFTER hearing learned counsel for the petitioner, I am of the opinion that there is no merit in this petition. Vide order dated 23.7.2004 (Annexure P -7), Executive Officer, Municipal Committee, Rewari cancelled the licence of the petitioner and others for the year 2002 -2005 with immediate effect. Aggrieved by the same petitioner preferred an appeal. Learned Deputy Commissioner, Rewari while dismissing the appeal has observed as under: -