ANUSAYABAI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD . Rule. Rule made returnable forthwith and heard finally by consent of learned Counsel for respective parties.

(2.) INSTANT petition is presented by Sarpanch of Village Panchayat Walki, Tq. Hadgaon, District Nanded, on behalf of village panchayat, requesting for issuance of appropriate orders to the Respondents prohibiting holding of cattle bazar on every Thursday at Lyahari/Walki phata, Tq.Hadgaon, District Nanded, without issuance of prior license by Zilla Parishad, Nanded.

(3.) THE petitioner has tendered an application to the Chief Executive Officer, Zilla Parishad, in the year 2008, for passing prohibitory orders. A representation was also tendered to the Rural Development Minister, Union of India, on 28.03.2008. An inquiry was conducted at the instance of Zilla Parishad by the Block Development Officer, who has reported that cattle bazar is being conducted in illegal manner in the absence of any license issued by Zilla Parishad, in that behalf. It also does transpire that penal action was also taken, as contemplated by Section 213 of the Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961, and penalty of Rs. 100/ - was directed to be recovered from private traders on account of their participation in the illegal bazar.