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Judgment
A. Guneshwar Sharma, J
Heard Mr. L. Shashibhushan, learned senior counsel appearing for the petitioners.
Issue notice.
Mr. Sukumar, learned GA accepts notice on behalf of the respondent No. 1.
Petitioners are to take steps upon the respondents No. 2 & 3 by Speed Post and file affidavit of proof of service.
Mr. Sukumar, learned GA prays for 3 (three) weeks’ time for filing counter affidavit.
Mr. L. Shashibhushan, learned senior counsel appearing for the petitioner prays for passing an interim relief against the impugned order dated 27.12.2024 whereby, respondents are trying to allot the management and operation of the Ima Keithel at Lilong Bazar and collection of taxes from vendors and parking fees in and around the Ima Market without issuing any notice. It is also submitted at the Bar that no one has been appointed in place of the petitioners.
Mr. Sukumar, learned GA submits that he has not able to make any statement as regards the impugned order issued by the Municipal Council and the interim prayer may be heard on the next date after appearance of the parties.
Taking note of submission of the learned counsel appearing the petitioner, as regards allotment of the management and operation of the Ima Keithel at Lilong Bazar and collection of taxes from vendors and parking fees in and around the Ima Market, the petitioners are permitted to continue in terms of the earlier licenses till next date.
List this case on 26.02.2025.
Furnish a copy of this order to the learned counsel appearing for the parties during the course of the day.