IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.  4972   OF 2011 (@ SPECIAL LEAVE PETITION(C)NO.2309 OF 2006)

MUMBAI CATTLE TRADERS ASSOCIATION & ANR. ... APPELLANTS

VERSUS

STATE OF MAHARASHTRA & ANR. ... RESPONDENTS

O R D E R

Leave granted.  

Heard learned counsel for the parties.   

Mr.Arjun Nagarao Metkar, Cattle Controller, Goregaon,  

Mumbai has filed an affidavit on 16.03.2011 in which it is  

mentioned  that  as  per  the  Government  directions  dated  

10.03.2011, five acres of land at Palghar (East), near Railway  

Station will be given as permanent site for setting up the  

cattle market for the purpose of shifting from Goregaon and  

adequate infrastructure on the said site will be provided by  

the APMC on the government giving funds of Rs.50 lacs for which  

administrative approval has already been given by the State  

Government.   

It is also mentioned in the affidavit that till the  

five acres of land at Palghar Railway Station is provided with  

adequate infrastructure for being used as permanent site for  

the purpose of shifting of the cattle market from Goregaon, the  

Government  of  Maharashta  till  then  decided  to  permit  the  

members of the Mumbai Cattle Traders Association to use the  

Goregaon Cattle market.  

: 2 :

The  learned  counsel  appearing  for  the  State  of  

Maharashtra submits that within six months from today  five  

acres of land at Palghar (East) would be acquired and necessary  

infrastructure would be provided.  In view of this statement  

and  the  order  of  the  State  Government,  in  our  opinion,  no  

further directions are necessary.

The appeal and all the applications are disposed of  

accordingly. No costs.

...................J. (DALVEER BHANDARI)

...................J. (DEEPAK VERMA)

NEW DELHI; 4TH JULY, 2011