LAWS(ALL)-2010-12-71

KANHAIYYA LAL Vs. STATE OF U P

Decided On December 23, 2010
KANHALYYA LAL Appellant
V/S
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

(1.) Heard Sri B.D. Mandhyan, learned Senior Advocate, assisted by Sri Satish Mandhyan for the Petitioners, Sri M.D. Singh Shekhar, learned Senior Advocate, assisted by Sri Jamwant Maurya and Sri M.C. Gupta for Respondent No. 4 and learned standing counsel representing the State Respondents.

(2.) Counter and rejoinder affidavits have been exchanged between the parties and with consent of learned Counsel for the parties, the writ petition is being finally decided.

(3.) By means of present writ petition, the Petitioners who are small businessmen/traders of Nagar Panchayat Raya, District Mathura have challenged the vires of bye-laws namely; "Nagar Panchayat Raya Ki Seemantargat Vanijya Niyantran Hetu License Niyamawali" dated 13.8.2001.