Sevaram vs State Of Uttarakhand & Others

Manoj k. Tiwari, J

By means of this writ petition, petitioner has sought following reliefs:-

(i) Issue a writ, order or direction in the nature of certiorari quashing the impugned undated order passed by the respondent no. 2, whereby weekly

lockdown in market of Nagar Panchayat Landhaura has been declared on each ‘Thursday’ [Annexure No. 6 to this writ petition].

(ii) Issue a writ, order or direction in the nature of mandamus commanding/directing the respondent no. 2 to declare the weekly lockdown in market of

Nagar Panchayat Landhaura on each ‘Friday’ as was declared vide order dated 01-10-2020 [Annexure No. 4 to this writ petition].

(iii) Issue any other relief, which this Hon’ble Court may deem fit and proper in the circumstances of the case be passed in favour of the

petitioner.

(iv) Cost of the petitioner be awarded in favour of the petitioner.

In sum and substance, petitioner wants shifting of weekly holiday from ‘Thursday’ to ‘Friday’.

Since the decision, as to whether the market has to be closed on a ‘Thursday’ or ‘Friday’, is basically a policy decision, which has to

be taken by the Local Administration, therefore, Court’s interference in such matter is not warranted.

Accordingly, writ petition fails and is dismissed.