ALL GUWAHATI EDUCATED UNEMPLOYED HOWKERS ASSOCIATION, S.S. ROAD, FANCY BAZAR, GUWAHATI Vs. THE GAUHATI MUNICIPAL CORPORATION AND OTHERS

JUDGEMENT

(1.) All the writ petitions based on same set of facts and raising the same issue, have been heard together and are being disposed of by this common judgement and order.

(2.) The petitioners and their members, claiming themselves to be engaged in business of hawking in the Paltanbazar and Fancybazar area, filed these writ petitions challenging their threatened eviction, collection of fine by Guwahati Municipality for their unauthorized occupation of public places and the tender notice dated 26.2.2007, by which the Guwahati Municipal Corporation (for short GMC) invited tenders for engaging successful tenderers as Collector of fine from such unauthorized occupiers of public places in the aforesaid Paltanbazar and Fancybazar area.

(3.) We have heard Mr. J. I. Borbhuiya and Mr. R. Dubey, learned counsels for the petitioners as well as Mr. H. Sharma, learned Standing Counsel, GMC.