Learned counsel appearing for the petitioner submitted that the market is still in operation in the prohibited area and that the distance of 25 km as mentioned in Rule 8 has not been adhered to. Though initially a report dated 15.09.2023 had been filed pursuant to the order of this Court dated 17.08.2023 yet another report dated 19.10.2023 has been filed. Even going by that report it can be visualized that the market is in existence. The petitioner submits that he will file an affidavit by giving all details along with photographs.
Post the matter on 13.03.2024.
