CHIEF OFFICER Vs. ANVARHUSEIN GULAMNABI BULEKHA

JUDGEMENT

(1.) As a pure question of law as to interpretation of a Notification is the subject matter of Appeal, instead of hearing the application for stay, we have decided to hear the Appeal itself.

(2.) This Appeal is at the instance of Vapi Nagarpalika - Respondent No.3 in the Original Writ Application and is directed against the interim order passed by the learned Single Judge dated September 18, 2012 by which His Lordship stayed the operation, implementation and execution of the impugned notices dated 5/9/2012 and 6/9/2012 respectively issued by the Appellant Nagarpalika to the extent that the notice shall not be enforced in so far as sale of chicken and fish is concerned. The learned Single Judge, however, clarified that the petitioners shall not slaughter or cut chicken or fish but are permitted to only sell chicken and fish.

(3.) The present appeal arises in the backdrop of the following factual situation.