KURIAN,J. - (1.) Leave granted.
(2.) The appellants approached this Court, aggrieved by the cancellation of the allotment of a booth on the ground that the appellants had violated the conditions of allotment. When the matter came up before this Court on 05.12.2016, this Court passed the following order:- "Learned counsel appearing for the petitioners submits that Shri Mohan, who was running the boutique by the name Diana Boutique was an employee of the husband of Petitioner No.1. The husband of petitioner No.1 died in the year 2010 and thereafter the petitioner No.1 has been running the tailoring shop and that the Diana Boutique is the concern of the petitioner No.1 herself. In view of the above submissions, issue notice, returnable on 30.1.2017. The petitioners shall produce the licence to conduct the shop on the next date of hearing. Liberty is granted to file additional documents, if any. There shall be stay of dispossession, until further orders."
(3.) Thereafter, the counter affidavit and the rejoinder affidavit have been filed.;