E.H.CEN Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard learned counsel for the petitioners, Mr. H.L.Shangreiso and Mr. K.Paul and also learned counsel for the respondents, Mrs. N.G.Shylla and Mr. K.Barua.

(2.) The brief facts of the petitioner s case in a nutshell is that:

(3.) Learned counsel, Mr. H.L.Shangreiso submits that there are two sets of hawkers, one sitting in the verandah of land owners and the other sitting on public footpath. So those who are sitting in verandah of the shops should not disturbed till an alternative place is arranged.