Delhi High Court - Orders
Amit Mittal vs Commissioner Of Police Delhi And Anr on 18 February, 2019
Author: Vibhu Bakhru
Bench: Vibhu Bakhru
$~25
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 1580/2019
AMIT MITTAL ..... Petitioner
Through: Mr Vivek Sood, Sr. Advocate with
Ms D. K. Yati, Advocate.
versus
COMMISSIONER OF POLICE DELHI
AND ANR. ..... Respondents
Through: Mr Sanjoy Ghose, ASC, GNCTD
with Mr Rhishabh Jetley, Advocate
for GNCTD.
CORAM:
HON'BLE MR. JUSTICE VIBHU BAKHRU
ORDER
% 18.02.2019 CM No.7308/2019
1. Allowed, subject to all just exceptions.
W.P.(C) 1580/2019 & CM No.7307/2019
1. The petitioner has filed the present petition, inter alia, impugning an order dated 04.02.2019 passed by respondent no.1, whereby the petitioner's appeal against the order dated 20.12.2018 passed by respondent no. 2, was rejected.
2. Respondent no.2 (Licensing Authority) had passed the impugned order dated 20.12.2018, cancelling the petitioner's licence to run an eating house/restaurant on the ground that the petitioner had violated the Regulations For Licensing and Controlling Places of Public Amusement (Other Than Cinemas) and Performance for Public Amusement, 1980 as well as the Delhi Eating Houses Registration Regulations, 1980. The allegation against the petitioner is that there was live singing and music being played at the petitioner's eating house/restaurant being run in the name and style of VIP Lounge and Bar, situated at 27, Ground Floor, First Floor, Second Floor and Third Floor, Panchkuian Road, New Delhi, without obtaining a performance licence.
3. It is apparent from the averments made in the petition as well as the orders passed by respondent nos.1 and 2 that there was material such as video clippings of the live performance, which was relied upon to substantiate the allegations made against the petitioner. However, the said material was not made available to the petitioner. It is the petitioner's case that he did not have a fair opportunity to meet the allegations made against him.
4. Mr Ghose, learned counsel appearing for the respondents fairly states that the in view of the grievance articulated by the petitioner, the impugned orders may be set aside and the matter be remanded to the Licensing Authority to consider afresh.
5. In view of the above, the impugned orders are set aside. The matter is remanded to the Licensing Authority (respondent no2.) to consider afresh. The Licensing Authority shall also ensure that all material relied upon by him for taking any proposed action, would also be made available to the petitioner.
2. It is clarified that this Court has not expressed any opinion on the merits of the allegations made against the petitioner and nothing stated therein should be construed as such.
VIBHU BAKHRU, J FEBRUARY 18, 2019/MK