- (1.) Heard Mr. Jwala Kumar Dwivedi, learned counsel for the petitioners and Ms. Subhash Rathi, learned Standing Counsel representing the State respondents.
(2.) The petitioners have instituted these proceedings under Article 226 of the Constitution primarily seeking the following relief: "i. A writ order or direction in the nature of mandamus commanding the respondents not to interfere in the petty food business of the petitioner and allow them to carry their petty food business."
(3.) Their grievance is against the Nagar Palika Parishad (the second and third respondents herein) and is based upon an allegation that the Parishad is interfering with their carrying on business without any lawful authority. In the course of oral submissions, learned counsel for the petitioners contended that the businesses of the petitioners have also been shut down by the Nagar Palika Parishad. We however find no such assertion or evidence in the writ petition and in any view of the matter, no relief as such has been prayed for in respect of the said alleged closure.;