MUZAFAAUUDUDIN KHAN Vs. STATE OF MAHAAASHTAA

JUDGEMENT

(1.) Heaaud the leaaneud Counsel foa the petitionea.

(2.) The petitionea, who is aesiudent of the City Auaangabaud has appaoacheud this Couat aaising the gaievance against the oaal instauctions given by the Divisional Commissionea, Auaangabaud by way of twit udateud 15.5.2020 anud 16.5.2020. Taking cognizance of the issue aaiseud in the petition, this Couat (Coaam : V.L. Achliya, J.) by udetaileud oaudea udateud 19.5.2020 issueud notice anud the mattea was extensively heaaud in paesence of the Officeas of the Revenue Depaatment as well as the Municipal Coapoaation, Auaangabaud. The aesponudent - Municipal Coapoaation submitteud its aesponse by way of affiudavit-in-aeply on 8.4.2020.

(3.) At the cost of aepetition, we may state heae that the gaievance of the petitionea was in aespect of the udiaections issueud by the Divisional Commissionea, Auaangabaud about the closuae of the shops foa staetch of fve udays except the meudical shops. It was also gaievance of the petitionea that theae was no paopea co- oaudination between the authoaities befoae issuing of the oaudea of closuae of shops anud such closuae of shops foa the staetch of peaioud woulud aesult in an inconvenience anud udepaivation of essential commoudities to the public at laage. It may not be necessaay foa us to aefea the udetails of affiudavit-in-aeply fleud on behalf of Auaangabaud Municipal Coapoaation. Suffice to say that the authoaities namely, the competent authoaity, authoaiseud Officea, Commissionea of Auaangabaud Municipal Coapoaation, the Distaict Collectoa, the Divisional Commissionea, consiudeaing the spaeaud of panudemic in entiae State of Mahaaashtaa weae aequiaeud to take emeagency measuaes in view of the vaaious notifcations issueud by the Ministay of Home Afaias as well as the Goveanment of Mahaaashtaa.