CHANDRAKANTBHAI BHIKHABHAI GOHIL Vs. VERAVAL PATAN JOINT NAGARPALIKA

JUDGEMENT

(1.) By way of this petition, the petitioners have prayed for the following relief:

(2.) At the outset, Mr.Ratanpara, learned advocate for the petitioners, upon instructions, states that the petitioners are willing to make representation to Veraval-Paten Joint Nagarpalika for providing them alternative place or to extend their lease. He requests that some directions may be issued to the concerned municipality for considering the case of the petitioners sympathetically within some time bound schedule.

(3.) In view of the above, the petitioners are at liberty to make representation to the respondent municipality and the respondent municipality is directed to consider the representation of the petitioners strictly in accordance with law and preferably within three months of the receipt of the representation, keeping in mind the fact that the petitioners were carrying out their business at the place allegedly allotted to them by the municipality since last many years and earning their livelihood.