NASIMUDDIN Vs. SOUTH DELHI MUNICIPAL CORPORATION

JUDGEMENT

(1.) The hearing was conducted through video conferencing.

(2.) Petitioner seeks a direction to the respondent to take action against the illegal unlicensed meat shop.

(3.) It is the contention of the petitioner that respondent no. 4 is illegally carrying out the sale of meat from the said shop and is encroaching upon public area and has kept articles, chicken cages and dustbin etc. on public land and further has parked his private vehicle on the public street which is used for loading and unloading of meat and causes obstructions to the passage. He further submits that the shop was being run in a very unhygienic condition.