R.S. Chauhan, J. - (1.) IT is the case of the petitioner that the foodgrain dealer shop was allotted to one Shri Habu Ram Meena of village Ranipura (Kondari), Tehsil & District, Karauli. He was granted a licence, licence No. 12/ 1973. Subsequently, Shri Habu Ram Meena expired on 30.07.2009. Smt. Halki is the only daughter of Shri Habu Ram Meena. She had granted a power of attorney to the present petitioner for seeking the transfer of the licence in her name as her father was running the foodgrain shop in the village. Despite the representations made by the petitioner on behalf of Smt. Halki, the respondents have not reacted to the representations. Hence, this petition before this Court.
(2.) VIDE order dated 06.01.2010, this Court had directed the learned Counsel for the petitioner to produce the relevant rules and regulations under which the petitioner would be entitled to claim the transfer of licence from Shri Habu Ram Meena to Smt. Halki. According to the regulations produced by the learned Counsel for the petitioner, a licence can be transferred to the widow of the licencee, to a son who is dependent on the licencee, to a unmarried daughter who is dependent on the licencee or to a widowed daughter. A bare perusal of the regulations clearly reveal that the case of the petitioner is not covered within the said regulations as Smt. Halki is neither an unmarried daughter, nor a widowed daughter. In fact, she is a married daughter. Therefore, the petitioner does not have the right to claim that the licence should be transferred in favour of Smt. Halki.
(3.) FOR the reason stated above, this petition is devoid of any merit. It is, hereby, dismissed.;