Amit Kumar & Anr vs Govt Of Nct Delhi & Ors
2019 Latest Caselaw 4700 Del

Citation : 2019 Latest Caselaw 4700 Del
Judgement Date : 30 September, 2019

Delhi High Court

Amit Kumar & Anr vs Govt Of Nct Delhi & Ors on 30 September, 2019

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*      IN THE HIGH COURT OF DELHI AT NEW DELHI
                                   Date of Decision: 30th September, 2019

+      LPA 641/2019
       AMIT KUMAR & ANR                       ..... Appellants
                    Through: Mr. A. Maitri & Ms. Radhika
                    Chander Sekhar, Advs.

                          versus

       GOVT OF NCT DELHI & ORS                     ..... Respondents
                    Through: Mr. Anjum Javed, ASC with
                    Mr.Faran Ahmed & Mr. Devendra Verma &
                    Mr.Ved Prakash, Advs. along with SHO PS
                    Mehrauli, Mr. Kushal Singh, Inspector Licensing
                    Branch for R-1 to R-4 & R-6
                    Mr. Ajay Digpaul, Standing Counsel for SDMC

       CORAM:
       HON'BLE THE CHIEF JUSTICE
       HON'BLE MR. JUSTICE C.HARI SHANKAR

                                    JUDGMENT

D.N. PATEL, Chief Justice (Oral)

CM APPL. 43722/2019 (Exemption) Allowed, subject to all just exceptions. Application stands disposed of.

LPA 641/2019 & CM APPL.43721/2019 (Stay)

1. Before the learned counsel appearing for the appellant (original petitioner in W.P.(C) 10439/2019) argues in detail, it is fairly submitted by counsel for respondents No.1 to 4 and 6 that the license issued to the

respondent No.7 is already cancelled because of the law and order problem as envisaged by these respondents for holding Ramleela and Dussehra functions between 29th September to 8th October, 2019 at the place mentioned in this appeal. Hence, the very purpose for which the writ petition and this LPA have been filed does not survive.

2. In future if any application is being preferred by this appellant to the respondents for grant of permission/license for holding Ramleela, the same will be considered in accordance with law on its own merits without being influenced by the order dated 25.09.2019 passed by the learned Single Judge in W.P.(C) 10439/2019 and the order passed today by this Court in this appeal.

3. With the aforesaid observations, this Letters Patent Appeal is disposed of.

CM APPL.43704/2019

4. In view of the final order passed in LPA 641/2019, this application stands disposed of.

CHIEF JUSTICE

C.HARI SHANKAR, J

SEPTEMBER 30, 2019 ns