- (1.) This writ petition prays for a direction to the Nagar Palika Parishad, Lakhimpur Kheri to allow the petitioner to let his retail meat shop run and to renew the petitioner's license for the said purpose for the year 2017-18 that has come to an end on 31.3.2017. The petitioner is earning his livelihood by selling goat meat catering to the food choice of the consumer public at large.
(2.) The petitioner was possessing a license already for the said purpose but it appears that in view of the recent Government Orders dated 22.3.2017, 24.3.2017, 27.3.2017 and 28.3.2017, the Nagar Palika Parishad is not taking any action as there is a drive to shut down unlawful slaughterhouses that were being operated throughout the State.
(3.) Learned Counsel submits that so far as the petitioner is concerned, he had a valid license in terms of the provisions of the Municipal Corporations Act, 1959 read with U.P. Municipalities Act, 1916 and consequently, the petitioner being the holder of a valid license for retailing meat, he cannot be restrained from carrying out his activities and the respondents cannot prohibit the running of his business under the garb of an inaction of non-renewal which is presumably a result of the recent drive undertaken. The petitioner's license is confined to the selling of goat meat only.;