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Judgment
In both these writ petitions, the petitioners have prayed for similar reliefs, which read as hereunder:-
“a. For issuance of an appropriate writ(s), order(s) or direction(s) declaring that the impugned actions of the Respondent No.3, including Notice dated 30.12.2025, order dated 12.02.2026 and Memo No.75/Rev dated 21.02.2026 whereby the trade license of the Petitioner No.2 has been cancelled and the shop of the Petitioner is sealed on the pretext that it is not within the sanctioned map which is illegal, arbitrary, without jurisdiction and violative of the principles of natural justice as well as Articles 14, 19, (1) (g) and 300A of the Constitution of India;
AND
b. For issuance of an appropriate writ in the nature of Certiorari or any other appropriate writ(s), order(s) or direction(s) for quashing and setting aside the Notice dated 30.12.2025, order dated 12.02.2026 that cancelled the Municipal Trade License Nos.RAN610202023150774 and RAN605262025186864 of Petitioner No.2 of both the writ petition respectively, and Memo No.75/Rev dated 21.02.2026 that sealed the property of the petitioner;
AND
c. For issuance of an appropriate writ in the nature of Mandamus or any other appropriate writ(s), order(s) or direction(s) commanding the Respondents to forthwith restore the Municipal trade License Nos.RAN610202023150774 and RAN605262025186864 of petitioner No.2 of both the writ petition respectively.
AND
d. For issuance of an appropriate writ in the nature of Mandamus or any other appropriate writ(s), order(s) or direction(s) commanding the Respondents to forthwith de-seal the commercial premises situated at G-2, Ground Floor of Sant Tulsi Apartment, Booty More, Bariyatu, Ranchi and G-1, Shop No.1, Ground Floor of Sant Tulsi Apartment, Booty More, Bariyatu, Ranchi respectively that have been sealed in pursuance of order dated Memo No.75/Rev dated 21.02.2026 and restore the status quo ante, thereby permitting the Petitioners to peacefully use and enjoy the property and carry on business in accordance with law;
AND
e. For issuance of an appropriate writ(s), order(s) or direction(s) restraining the Respondents, their agents and authorities from taking any further coercive or punitive action against the Petitioners or the property in question except in accordance with law and after following due process;”
Heard learned counsel representing the petitioners and learned counsel representing the respondents.
Learned counsel representing the respondent – Ranchi Municipal Corporation (RMC), Ranchi, submits that as and when the petitioners apply for grant of trade license, appropriate order will be passed. She submits that so far as deviation in construction is concerned, that has been taken care of.
In view of what has been submitted by learned counsel representing the respondent – RMC, learned counsel representing the petitioners submits that his clients will file an appropriate application, for grant of trade license. He further submits that since the shops are being opened on the instructions of the respondent -RMC and the deviation so far as construction of the shops is concerned, has been taken care of, he does not want to press these writ petitions for the present.
Considering the aforesaid submission, these writ petitions are disposed of as having been rendered infructuous.
All pending interlocutory applications stand disposed of.