- (1.) The writ petition having been restored vide order of date passed on Restoration Application, as requested by learned counsels for parties, I proceed to decide this matter finally at this stage.
(2.) Heard Sri Satya Prakash Shukla, counsel for petitioner and learned Standing Counsel for respondents.
(3.) Petitioner was granted licence for Tari shop on 26.3.2010. Thereafter some complaint appears to be made against petitioner that Criminal Case No. 31 of 1998 under Sections 323, 324, 504 and 506 I.P.C. Police Station Jaitpura, District Varanasi is pending in the Court of First Additional Chief Judicial Magistrate, Varanasi, whereupon a show cause notice was issued on 5.5.2010, which he replied stating that in terms of Para 4 of Proforma G-28, he is not a person convicted under the statutes stated therein and therefore, there is nothing wrong in grant of licence to him.;