BOMBAY HAWKERS ASSOCIATION Vs. MUNICIPAL COMMISSIONER & ORS.

JUDGEMENT

(1.) Not on board. Taken on board.

(2.) A report dated 11th July 2018 is submitted by the Senior Inspector of Shivaji Park Police Station stating that the members of the Petitioner were carrying on business within 150 meters from Dadar railway station (West).

(3.) The learned Counsel appearing for the Petitioner submits that though the members of the Petitioner may be carrying on business within the distance of 150 meters from Dadar railway station (West), there are temples in the vicinity of the station and the members of the Petitioner are selling flowers and other material used for performing Pooja in temples.