Vimlesh Kumar Shukla, J. - (1.) Petitioners, who are six in number, are engaged in business of setting of advertisement in form of roof top hoardings, ground hoardings, and pole kiosks etc. within the municipal limits of Jhansi.
(2.) Petitioners are before this Court, praying for following reliefs: - (i) issue a writ, order or direction in the nature of certiorari quashing the impugned notices dated 20.08.2015, 26.05.2015, 06.08.2015, 26.05.2015. (ii) issue a writ, order or direction in the nature of mandamus, restraining the respondents from enforcing of Jhansi Municipal Corporation, Rules, 2015 after declaring the same to be ultra vires of Article 14, 19(1)(a)(g) of Constitution of India and not saved by the provisions of sub -clauses (2) and (6) of Article 19 of Constitution of India.
(3.) To consider such request, constitutional provisions as well as statutory provisions are being looked into.;