SARDAR MARKET GIRDIKOT VYAPAR SANSTHA Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2021-8-77
HIGH COURT OF RAJASTHAN
Decided on August 04,2021

Sardar Market Girdikot Vyapar Sanstha Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

- (1.) The petitioner in Contempt Petition No.909/2019 i.e. The Sardar Market Girdikot Vyapar Sanstha, Jodhpur, which is an Association of Shopkeepers having shops in the Sardar Market, Ghantaghar, Jodhpur, and is represented by Shri Anirudh Purohit, Advocate.
(2.) The petitioner in Contempt Petition No.7/2020 is the Rajasthan Thela Aur Footpathi Vyapari Union, Jodhpur, which is a union of street vendors claiming to have been illegally dislodged from the Sardar Market under directions of this Court, and is represented by Shri Shree Dhar Purohit, Advocate.
(3.) The petitioners in Writ Petition No.881/2020 are/were the members of the Town Vending Committee and are represented by Shri Shree Dhar Purohit, Advocate.;


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