GOPAL KRISHAN Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Aggrieved by the cancellation of permission granted to him for conducting a Trade Fair for promotion of awareness about environment conservation, the petitioner has come up with the above writ petition.

(2.) Heard Ms. Seema K. Guleria, learned Counsel for the petitioner, Mr. J.K. Verma, learned Additional Advocate General appearing for respondents No. 1 to 3 and Mr. Naveen Kumar Bhardwaj, learned Counsel appearing for the 4th respondent Municipal Council.

(3.) By the proceedings dated 15.06.2019, the petitioner was granted permission by the Municipal Council to use 15,000 square feet of land at Dhalpur ground for organizing a Trade Promotion and Awareness Campaign for Environment Conservation for a period of 20 days, commencing from 21.06.2019 to 10.07.2019. The permission was subject to payment of a sum of Rs. 7,20,360/-, which included GST and TCS.