Udit Singh vs State Of Delhi & Others
2010 Latest Caselaw 1443 Del

2.
*IN THE HIGH COURT OF DELHI AT NEW DELHI

+      W.P.(C) 14219/2009

       UDIT SINGH                           ..... Petitioner
                            Through Mr.Aeltemesh Rein, Ms.Shashravish Rein,
                            advocates.
                 versus
       STATE OF DELHI AND OTHERS                ..... Respondents
                        Through Ms. Sana Ansari, Advocate for Ms. Zubeda
                        Begum, Advocate for respondent Nos. 1 and 3.
                        Mr. Sanjeev Sabharwal, Standing Counsel for
                        respondent No. 2.
       CORAM:
       HON'BLE MR. JUSTICE SANJIV KHANNA

               ORDER

% 15.03.2010

Petitioner claims tehbazari rights. In terms of the decision of the Supreme Court in Patri Vyapar Mandal Delhi versus MCD, Town Hall, 2009 (12) SCC 475 and further orders and the National Policy of Urban Street Vendors, 2004, the petitioner will approach the Zonal Vending Committee along with the papers in support of his claim. The claim of the petitioner will be considered in terms of the judgment of the Supreme Court and the National Policy of Urban Street Vendors, 2004. Interim order granted by this Court will continue for one month to enable the petitioner to approach the Zonal Vending Committee.

Writ Petition is accordingly disposed of.

SANJIV KHANNA, J.

MARCH 15, 2010.

P/VKR