BABULAL J CHOTAI Vs. SENIOR DIVISIONAL COMMERCIAL MANAGER

JUDGEMENT

(1.) CHALLENGE in this petition is made to the action of the Railway Authorities of asking the petitioners to close the tea stall at Rajkot Railway Station.

(2.) HEARD learned advocates.

(3.) LEARNED advocate for the petitioner has submitted that, the action of the respondent Authorities is illegal, arbitrary and against the policy and the same be interfered with. Learned advocate has taken this Court through the averments made in the petition and subsequent pleadings, the reference to which is made hereinafter. It is submitted that, this petition be allowed and the petitioner be permitted to earn his livelihood by running the said tea stall.