SAROJINI NAGAR MARKET SHOP KEEPERS ASSN Vs. N D M C
LAWS(SC)-1999-8-19
SUPREME COURT OF INDIA
Decided on August 13,1999

SAROJINI NAGAR MARKET SHOP KEEPERS ASSN. Appellant
VERSUS
N.D.M.C Respondents

JUDGEMENT

- (1.) The shopkeepers in Sarojini Nagar area have made a grievance that some of the occupants of tehbazari near their respective shops have created a problem of congestion and disturbance to the pedestrians and, therefore, this grievance may be examined by us in connection with recommendations of the Chturvedi Committee for allotment of sites to these tehbazari holders. In response to this LA Mr. Chaturvedi has filed his detailed report contained in Letter No. 25.
(2.) We have gone through the letter alongwith the charts prepared therein especially the averments in paragraph 8 of the letter at page 37. We have also gone through the charts produced at pages 34 and 41.
(3.) In our view, the squatters who are occupying the sites leave sufficient space from the payment for the pedestrians and even for the customers of the applicant-shopkeepers to approach the market and even to approach the shops concerned.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.