JUDGEMENT
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(1.) By way of this writ petition, the petitioner has assailed the action of respondent-Municipal Corporation in closing her meat shop situated at U1T Shopping Center, Jodhpur, and not permitting her to sell pork. It is further prayed that the respondents may be directed not to interfere with petitioner's business in unlawful manner.
(2.) With the consent of learned counsel appearing for the parties, the matter is finally heard at this stage.
(3.) The petitioner was granted a license in the year 1977 by then Municipal Council, Jodhpur to operate a meat shop at UIT Shopping Center Near Railway Hospital, Jodhpur, which was renewed from time to time. Under the licence initially issued, the petitioner was specifically permitted to operate Piggery Meat Shop.;
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