AMIRUN NISA Vs. SINGTAM NAGAR PANCHAYAT

JUDGEMENT

(1.) This petition under Article 226 of Constitution of India has been filed seeking numerous reliefs but the question involved in the present case to grant of license is in very narrow compass.

(2.) Md. Mansoor Alam, who was running a shop in the name of M/s Good Luck Tailors was having a valid license issued by the respondent no.1, who died on 07.03.2016. After his death, his wife submitted an application for renewal/transfer of license/grant of fresh license. It is not in dispute that on 30.03.2016 the license was renewed up to 31.03.2016 but later the respondent no.1 made a correspondence with the son of the deceased i.e. petitioner no.2 that the application dated 22.03.2016 was submitted in the name of deceased though he was not survived on that date, therefore, the license, so granted, be deemed to be cancelled. In any case the facts remain that the license which was in the name of Late Md. Mansoor Alam in the name of M/s Good Look Tailors was ceased to expire on 31.03.2016. Thereafter, there is no fresh license or renewal issued by the respondent no.1 on the applications submitted by the petitioner no.1. It is also not in dispute that the house owner made several recourses for taking the possession of the shop, with the deceased Md. Mansoor Alam that includes the proceedings under Section 145 and 146 and other recourses but the wife/son of the deceased late Md. Mansoor Alam is in possession of the said shop. In the said sequel of facts the issue as involved in the present case regarding grant of license is required to be looked into.

(3.) After hearing learned Counsel for the respective parties and on perusal of the Rules known as Sikkim Trade License and Miscellaneous Provision Rules 2011 it is clear that Rule 5 deals with the procedure eligibility for obtaining trade/hawker license. Rule 6 is for inspection of premises before issue of license and under Rule 7 trade license would be issued on an application submitted in Form No.1. Rule 12 deal with the conditions for renewal of license and Rule 10 A amended as on 25.07.2012, the license may be transferrable only in the case of death of the licensee having a valid trade license, if the legal heir submits a documentary proof, no objection certificate from the family members and other required documents within three months. In the aforesaid legal position the fact is required to be noticed that Md. Mansoor Alam who was a licensee died on 07.03.2016 but at the time of his death valid trade license was not in existence. An application was submitted on 22.03.2016 in the name of the deceased which was granted up to 31.03.2016. Later by a correspondence made by respondent no.1 it was observed that said license deemed to be cancelled because the application was submitted in the name of dead person on 22.03.2016 though he was died on 07.03.2016.