SUMANBEN KHIMJIBHAI VALAND Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In the present writ petitions, the petitioners have prayed for the following prayers.

(2.) At the outset, learned advocate Mr.Majmudar has pointed out the averments made in the affidavit dtd. 2/12/2019 by the respondent No.2 - Corporation, more particularly paragraph No.6, and has submitted that in view of the said statement made on the affidavit, the petitioners may be granted an alternative hawking space. It is further submitted that the petitioners may be offered some options, which may be suitable to them to carry out their activity of street vending.

(3.) Learned advocate Ms.Thakkar, appearing on behalf of Nanavati & Co., for the respondent No.2 - Corporation has submitted that in case, the petitioners approach the respondent authorities by making an appropriate representation, the same will be considered and they will be allotted the hawking space or a place declared as hawking zone under the court approved scheme, subject to availability of space in the said area.