SK ABDUL SALIK Vs. COLLECTOR, BHADRAK AND ORS

JUDGEMENT

(1.) Heard learned Counsel for the petitioner, learned Counsel for the Bhadrak Municipality and learned Additional Government Advocate. This writ petition has been filed by the petitioner against an attempt made by the opposite party No. 1 for eviction of the petitioner from the premises where he runs a meat shop situated over a Pindi in the particular locality.

(2.) The petitioner's case in this writ petition is that he being a poor man is earning his livelihood by selling meat over the Pindi for so many years and this being the only course of the livelihood, the attempt for eviction should not have been made without accommodating him in a suitable place.

(3.) In entertaining this writ petition, by order dated 4.2.2000 this Court while issuing notice, granted an interim order thereby directing for no forcible eviction of the petitioner from his Pindi which order is continuing till today.