Sanjay Gupta & 9 Others vs State Of U.P. & 4 Others
2015 Latest Caselaw 2114 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 49377 of 2015
 

 
Petitioner :- Sanjay Gupta & 9 Others
 
Respondent :- State Of U.P. & 4 Others
 
Counsel for Petitioner :- Nand Lal Maurya
 
Counsel for Respondent :- C.S.C.,Anil Tiwari
 

 
Hon'ble Arun Tandon,J.

Hon'ble Shashi Kant,J.

Heard learned counsel for the petitioners and learned counsel for the respondents.

The grievance of the petitioners is that they are being removed from the place of business in violation of  Protection of Livelihood and Regulation of Street Vending Act, 2014.

In our opinion, the grievance of the petitioners can be more appropriately examined by respondent no.2 at the first instance.

Accordingly, this writ petition is disposed of with a liberty to the petitioners to file a representation for ventilating their grievances before respondent no.2 within two weeks along with a certified copy of this order. Respondent no.2 shall consider the same by means of a reasoned order preferably within eights weeks thereafter. All consequential actions shall be taken accordingly.

Order Date :- 2.9.2015

Ashish Pd.