Ram Sewak Gupta vs Govt. Of Nct Of Delhi & Another
2009 Latest Caselaw 4548 Del

36
* IN THE HIGH COURT OF DELHI AT NEW DELHI

+ W.P.(C) 12982/2009

%                              Date of decision : 9th November, 2009


     RAM SEWAK GUPTA                               ..... Petitioner
                    Through           Mr. G.P Singh and Mr. V.K. Singh,
                                      Advs.

                 versus


     GOVT. OF NCT OF DELHI AND ANR              ..... Respondent
                      Through    Mr. Shoaib Haider, Adv. for Mr. N.
                                 Waziri, Standing Counsel.
     CORAM:
     HON'BLE MR. JUSTICE SANJIV KHANNA

                           ORDER

1. The petitioner was operating a fair price shop from

premises No.56/7, Bhalelpur, Sarai Kale Khan, New Delhi.

2. In October, 2006, the shop of the petitioner was

demolished by the Delhi Development Authority. The petitioner

thereafter filed an application with the respondents for

transfer/shifting of business premises to C-33, opposite Rajdoot

Hotel, Jangpura-B, Nizamuddin East, New Delhi. This application was

rejected vide order dated 23rd July, 2007, noticing that another fair

price shop was functioning from the same premises and two fair

WPC NO.12982/2009 Page 1 price shops cannot be allowed to function from the same premises. It

was also noticed that the petitioner had not deposited draft for issue

of supply of food grains since September, 2006. The petitioner did

not file any appeal to challenge and question the order dated 23rd

July, 2007.

3. By application dated 23rd May, 2009, the petitioner made a

request that he may be permitted to operate from premises No.40-A,

DDA Flats, Mata Sundri Road, New Delhi. The said request was

rejected vide letter dated 9th July, 2009. Thereafter, the petitioner

had filed an appeal before the Assistant Commissioner. As the said

appeal was not being heard; he preferred a writ petition before this

Court being W.P.(C)9753/2003 which was disposed of on 2nd July,

2009. It was noticed that the petitioner had been called for personal

hearing and as per the case of the petitioner, no order was passed.

The respondents were directed to dispose of the appeal filed by the

petitioner expeditiously in order of seniority and in case no seniority

list was maintained, within three months from the date of the order.

4. By the impugned order dated 30th September, 2009, the

application/appeal filed by the petitioner for shifting and re-start of

fair price shop at premises No.40-A, DDA Flats, Mata Sundri Road,

New Delhi, has been rejected.

WPC NO.12982/2009 Page 2

5. As noticed above, the petitioner was operating his fair price shop from premises No.56/7, Bhalelpur, Sarai Kale Khan, New Delhi till in September-October, 2006 when the said shop was demolished. The petitioner's application for transfer/shifting of the fair price shop license to another premises at C-33, opposite Rajdoot Hotel, Jangpura-B, Nizamuddin East, New Delhi was rejected on 23rd July, 2007. The said order records that the petitioner had tried to mislead the department and in fact another fair price shop was already operating from the said premises. The said order has attained finality and has not been questioned and challenged. After a gap to two years, the petitioner in May, 2009, filed another application for transfer and to restart a fair price shop at premises No.40-A, DDA Flats, Mata Sundri Road, New Delhi. It is noticed that in between, the respondents have taken out a circular dated 30th May, 2008, imposing ban on shifting of fair price shop license. Due to de- registration of cards and as rations are now supplied to specified category of persons, there is a freeze on opening of new ration shops. Many of the existing shops are economically unviable.

6. In these circumstances, I do not find any merit in the

present writ petition and the same is dismissed.

SANJIV KHANNA, J.

     NOVEMBER 09, 2009
     NA/P




     WPC NO.12982/2009                                                 Page 3