SAURASHTRA REKADI CABIN ASSOCIATION Vs. DHRAJI MUNICIPALITY

JUDGEMENT

(1.) THIS petition is filed by the Association of the Larry -Galla owners who were operating in Dhoraji Municipality area. In the petition, they have raised two fold grievances. The first grievance is that there was threat of imminent dislocation. The second grievance of the members of the petitioner association was that the Municipality has increased the licence fees from Rs.10/ - per month to Rs.60/ - per month. The list of the members of the Association is annexed at Annexure -A to the petition.

(2.) IT is the case of the petitioner that revision in the licence fees was six fold and at the relevant time, it was higher than the rate which was being charged in other bigger cities like Ahmedabad, Baroda, and Surat.

(3.) DESPITE issuance of notice, no one has appeared for Dhoraji Nagarpalika. During the pendency of the petition, this Court has granted order of status quo, by virtue of which, it is stated that the members of the petitioner association are protected against the recovery of the revised licence fees.