RAM KUMAR SHARMA Vs. SHILLONG MUNICIPAL BOARD

JUDGEMENT

(1.) Heard Mr. A.S. Siddiqui, learned Senior counsel assisted by Mr. D. Hynniewta, learned counsel for the petitioner and Mr. P.N. Nongbri, learned counsel for the respondent.

(2.) The writ petitioner is before this Court as he is apprehensive that he might be evicted from his allotted Stall by the respondent in view of the re-construction that is taking place, in Laitumkhrah Municipal Market.

(3.) Mr. P.N. Nongbri, learned counsel for the respondent submits that there is no such move and the apprehension of the writ petitioner is totally un-founded. An undertaking in this regard has also been recorded in an earlier order dtd. 27/10/2021 passed by this Court which is reproduced hereinbelow:-