MUMBAI CATTLE TRADERS ASSOCIATION Vs STATE OF MAHARASHTRA
Bench: DALVEER BHANDARI,DEEPAK VERMA, , ,
Case number: C.A. No.-004972-004972 / 2011
Diary number: 2287 / 2006
Advocates: Vs
ASHA GOPALAN NAIR
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