SHAREEF A. Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition is filed seeking the following prayers:-

(2.) Heard the learned counsel for the petitioners and the learned Government Pleader.

(3.) It is submitted by the learned counsel for the petitioners that petitioners are vendors of vegetables and fruits and that they do not conduct any mobile vending of any articles and that they do not intend to deal in fish or other perishables of a like nature. It is submitted that the ban imposed by Ext.P1 on the vending of perishable items including fruits and vegetables is causing untold hardship to the petitioners as also to the general public. It is submitted that though request had been preferred before the District Collector by one of the petitioners by Ext.P2, no action is being taken thereon.