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Judgment
The present writ petition has been filed under Article 226 of the Constitution of I ndia with the following prayers: -
“(i) I ssue a writ, order or direction in the nature of certiorari to call for records and further to quash the order if any passed by respondent no.4 to the writ petition.
(ii) I ssue a writ, order or direction in the nature of m andam us com m anding and directing the respondents not to stop the petitioners for bring the live birds from outside the State or District Dehradun and also not interfere in the running of chicken shop for selling the chicken flash in the respective shops of the petitioners.
(iii) I ssue any other or further order or direction which this Hon'ble Court m ay deem fit and proper in the facts and circum stances of the case.
(iv) Award the cost of the petition to the petitioners.”
Heard Mr. S.K. Mandal, learned counsel for the petitioners, Mr. G.C. Kandpal, learned Deputy Advocate General for the respondent nos.1 to 4 and Mr. Ashish Joshi, learned counsel for the respondent no.5.
Mr. G.C. Kandpal, Advocate, on instruction, submitted that the respondent nos.1 to 4 are not restraining the petitioners to bring the live birds from outside the State or District Dehradun and also not interfering in the running of chicken shops for selling the chicken flesh in the respective shops of the petitioners.
After the said submission, Mr. S.K. Mandal, Advocate, has requested to decide the present writ petition.
The present writ petition is disposed of accordingly.