SAYED MOHAMMAD ARIF Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri V.M. Zaidi, learned senior counsel for the petitioner and the learned Standing Counsel for the respondents no.1 and 2 and Sri Rahul Sahai for the respondent no.5.

(2.) The petitioner contends that he is holding a cattle market on every Tuesday and Saturday over his bhumidhari plot in Village Asaladnagar Devbarampur, Pargana and Tehsil Chhibramau, District Kannauj. According to the petitioner it is a century old market and after the formation of local bodies the petitioner has also taken permission from the Nagar Palika Parishad, Chhibramau, permitting the petitioner to hold the said cattle market.

(3.) In the present case, the Zila Panchayat, Kannauj, granted a licence in favour of the respondent no.5 to hold a cattle market on the same days within the same vicinity. The petitioner felt aggrieved inasmuch as according to the petitioner the respondent no.5 could not have been permitted or granted licence by the Zila Panchayat for holding a cattle market on the same days as is being held by the petitioner under the permission of the Nagar Palika Parishad, Chhibramau.