DAS TEA CO Vs. GUWAHATI MUNICIPAL CORPORATION

JUDGEMENT

(1.) By this common judgment C.R. No. 5290/98 and WP(C) No. 4586/2000 are being disposed of as they relate to the same subject matter.

(2.) I have heard Mr K.K. Mahanta and Mr G. Uzir, learned senior counsels for the petitioners. I have also heard Mrs M. Hazarika, learned counsel for the Gauhati Municipal Corporation and also Mr M. Bhagawati, learned State counsel.

(3.) C.R. No. 5290/98 has been filed by M/s. Das Tea Co., represented by its Managing Partner and W.P.(C) No. 4586/ 2000 has been filed by the Secretary, Fancy Bazar Municipal Market Dealers Association. For better appreciation, it would suffice if the facts mentioned in WP(C) No. 4586/2000 filed by the Association are referred to.