DHARMENDRA CHOUDHURY Vs. GUWAHATI MUNICIPAL CORPORATION

JUDGEMENT

(1.) THE petitioner M/s. Machkhowa Vegetable Retailers Association, represented by its General Secretary, is aggrieved by the Annexure-D order dated 31.3.2012, issued by the Commissioner, Guwahati Municipal Corporation, in terms of which the members of the petitioner Association are required to shift their business within 24 hours to the newly developed whole sellers market belonging to the Agricultural Marketing Board at Garchuk, Pamohi. For a ready reference, the prayer made in the writ petition is quoted below :-

(2.) FOR convenience, the Annexure-D impugned order dated 31.3.2012 is also quoted below :-

(3.) ACCORDING to the petitioners, although the SLP filed by them against the final order of this Court dated 7.6.2010 has been dismissed but in view of the fact that such dismissal is without assigning any reason, the respondents are bound to carry out the directions contained in the order of this court dated 7.6.2010 and in case of any deviation from the said directions, they are entitled to invoke the writ jurisdiction of this Court. It will be appropriate at this stage to refer to the directions contained in the order dated 7.6.2010 passed by this Court in the aforementioned PIL, which are as follows :-