AKHTAR HUSSAIN Vs. MUNICIPALITY KHODALA

JUDGEMENT

(1.) THE petitioners have challenged in this petition the impugned orders dated 18. 1. 96 & 29. 1. 96 passed by learned S. D. M. , Bali in Criminal Misc. Case No. 6/96 whereby he has ordered the petitioners to close down their meat shops.

(2.) LEARNED counsel for the petitioner vehemently submitted that the learned trial Judge was wholly in error in passing the order under Section 133 Cr. P. C. without giving them any opportunity of hearing.

(3.) IN view of the above nothing more is required to be done in the matter. Even otherwise also after lapse of so many years, there is no question of interfering with the orders as no fault can be found with the orders.