RAMA RANJAN PRASAD SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner in this application has prayed for issuance of a writ of certiorari for quashing the orders passed by the respondent No. 2 as contained in Memo No. C/470/MFP/MPS/91 dated 9-6-1992; a Memo bearing No. C/470/MUZ dated 30-4-1992 and the consequential order dated 8-11-1992 passed by the respondent No. 5 as contained in Annexures 7, 8 and 9 respectively to the writ application.

(2.) The fact of the matter is not in dispute.

(3.) The petitioner's father (since deceased) was granted a vending licence for a period of three years. The said licence was further renewed for a period of three years. The original vendee died on 13-6-1982 and, thereafter, the licence was transferred in the name of his wife Pratap Kumari (mother of the petitioner) for the unexpired period.