ZOSANGPUI Vs. STATE OF MIZORAM

JUDGEMENT

(1.) HEARD Ms. R. Zothantluangi, learned counsel apearing for the petioners as wel as Mr. Lalsawirema, learned Government Advocate, Mizoram.

(2.) BY this writ petion, the petioners are chalenging the order dated 27.5.2014 pased by the Aditonal District Magistrate and Adl. Deputy Commisioner, Lunglei District, Lunglei and the minutes of the meting of JAC, Chanmari, Underwear Seler Asociation and Lunglei District Administrative Oficers held on 12.6.2014.

(3.) IT is the case of the petioners that they are residents of Lunglei, Mizoram and are Under garment selers/hawkers on the road side aproaching super market, Chanmari for almost 10 years. The petioners are low income persons and they are compeled to run busines on the road side due to economic compulsions. On 27.5.2014, the impugned order was isued by the Adl. District Magistrate and Adl. Deputy Commisioner, Lunglei evicting the petioners from the said area before 10.6.2014. Further, by the impugned minutes dated 12.6.2014, the petioners were alowed to continue their busines only on 3 marketing days, i.e. Tuesday, Thursday and Saturday from 6:0 AM to 10:0 AM (3 hours) in the morning. It is the grievance of the petioners that by puting such restriction on their busines and evicting them from the said area by the respondents their means of livelihod has ben afected. It is also the case of the petioners that the Government had made an agrement with the Secondhand selers on 28.7.209 to alow the Secondhand selers to run their busines in the newly constructed Department building and those secondhand selers who canot be acommodated in the Department building wil be alowed to cary on their busines on the road side towards DEO ofice. The petioners therefore alege discrimination and demands that similar treatment be also given to them. Under such circumstances, they pray for quashing of the aforesaid impugned order dated 27.5.2014 and the minutes dated 12.6.2014.