BHARATI DAS Vs. JORHAT MUNICIPAL BOARD

JUDGEMENT

(1.) Heard Mr. A.K. Baruah, learned counsel for the petitioners. Also heard Mr. D. Nath, learned Additional Senior Govt. Advocate for the respondents No.3 and 4 and Mr. D. Thousan, learned counsel appearing for the Jorhat Municipal Board.

(2.) The petitioners claim themselves to be the people belonging to small scale street vendors selling tea, pithas, betel nuts, paan etc at Baruah Chariali near Jorhat District Court premises. The daily average income of the petitioners is stated to be Rs. 150/- to 250/- and they have no other alternative source of income and their only livelihood from the last few decades has been the income which they have been generating from their small shops.

(3.) The petitioner No.1 is claiming to be running her shop since 1979. Petitioner Nos. 2 and 3 are running their respective shops since 1996 and 1989 respectively. By an earlier notice dated 18.01.1991, the petitioners were directed to vacate the land which they are illegally occupied.