- (1.) Heard learned Counsel for the petitioner, Ms. Anupama Singh, learned Standing Counsel for the State-respondents and Sri Dheeraj Srivastava, learned Counsel representing respondent No.5/Executive Officer, Nagar Palika Parishad, Lakhimpur Kheri.
(2.) The case of the petitioner is that he was granted license by the Nagar Palika Parishad, Lakhimpur Kheri for setting up of 4-wheel trolley, and for which due fees was paid which was effective till 31.3.2018. Learned Counsel for the respondent No.5 does not dispute this fact.
(3.) The grievance of the petitioner is that despite the said license, the officials of the local police station are not permitting the petitioner to carry-on his business on the 4-wheel trolley. In this respect, the petitioner has preferred a representation to the Collector, Lakhimpur Kheri, Superintendent of Police, Lakhimpur Kheri and also to the Principal Secretary, Department of Urban Development on 8.1.2018 (Annexure - 2 to the petition) but till date his grievance has not been redressed.;