Chhotey Lal vs Union Of India & Others
2010 Latest Caselaw 1471 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI

+      W.P.(C) 12862/2009

       CHHOTEY LAL                  ..... Petitioner
                              Through       Mr. R.K. Chauhan, Adv.

                     Versus

       UOI & ORS.                 ..... Respondent
                              Through       Mr. Mukul Tiwary, Adv. for R-1.
                                            Mr. Nawal Kishore Jha, Adv. for MCD.
                                            Mr. Anjum Javed, Adv. for Delhi Police.

       CORAM:
       HON'BLE MR. JUSTICE SANJIV KHANNA

                                    ORDER

% 16.03.2010

The petitioner, who is selling vegetables on Rehari from outside Chabutra

situated at the corner of Gali No.8, Subzi Wali Gali, Kailash Nagar, Delhi-110031

claims that he is entitled to Teh Bazari license/right to operate and do business

from the said location or from any other alternative site.

In view of the decision of the Supreme Court in Patri Vyapar Mandal Delhi

Vs. MCD, Town Hall (2009) 12 SCC 475 and subsequent orders and the National

Policy on urban street vendors ('NPSV' Scheme) 2004, the petitioner is required

to approach the Zonal Vending Committee along with necessary documents.

The writ petition is accordingly disposed of with liberty to the petitioner to

approach the Zonal Vending Committee with an application and necessary

documents. The petitioner will not be dispossessed from the present site for a

period of one month to enable the petitioner to approach the Zonal Vending Committee. The petitioner, however, will not construct any permanent structure

and will abide by Teh Bazari rules.

Dasti to the counsel for the petitioner.

SANJIV KHANNA, J.

MARCH 16, 2010 NA