Mumbai Cattle Traders
Association & ANR. Vs. State of Maharashtra & ANR.
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.
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
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