RANJITA BALA BANIK Vs. AGARTALA MUNICIPAL CORPORATION

JUDGEMENT

(1.) The petitioner has challenged an order dated 12th December, 2019 under which the Municipal Commissioner of Agartala Municipal Corporation was pleased to cancel the provisional Municipal Trade license of the petitioner dated 02.12.2019.

(2.) Briefly stated the facts are as under:

(3.) Suddenly, the Municipal Commissioner, AMC passed the impugned order by which as noted, he cancelled the trade licence issued in favour of the petitioner. The order reads as under: "