MUMBAI MISHTANNA VAYASAI Vs. UNION OF INDIA

JUDGEMENT

(1.) The Petitioner in this PIL petition is a registered co-operative society, the members whereof are sellers of sweets in Mumbai. The challenge in this PIL petition is to orders dated 24 th February, 2020, 25th September, 2020 and 30th September, 2020 issued by the respondent No.2.

(2.) For facility of appreciation, the said impugned orders are quoted below:-

(3.) The frst of the impugned orders dated February 24, 2020 was superseded by the subsequent order dated September 25, 2020; therefore, in view of such supersession, the said order dated February 24, 2020 has no independent existence. The challenge thereto is redundant.