Sukhdev vs Govt. Of Nct Of Delhi & Ors.
2023 Latest Caselaw 2019 Del

                                              Neutral Citation Number 2023:DHC:3212-DB



                          #S-30

                                   IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                                  Judgment Delivered On: 08.05.2023


                          W.P.(C) 5950/2023 & CM APPL. 23361/2023 (for direction)

                          SUKHDEV


                                                     versus


                          GOVT. OF NCT OF DELHI & ORS.

                          Advocates who appeared in this case:
                          For the Petitioner  :       Mr. Ram Narayan Singh, Advocate.


                          For the Respondents :      Mr. Abhinav Garg, Panel Counsel, GNCTD along with
                                                     Mr. Mihir Gujjewar and Mr. Arjun Narang, Advocates
                                                     for R-1 & R-3.
                                                     Mr. Sri Harsha Peechara, ASC along with Ms. Harshita
                                                     Gupta, Advocate for R-2/NDMC.

                          CORAM:
                          HON'BLE MR. JUSTICE SIDDHARTH MRIDUL
                          HON'BLE MR. JUSTICE TALWANT SINGH
                                          JUDGMENT

SIDDHARTH MRIDUL, J. (OPEN COURT)

1. The present writ petition under Article 226 of the Constitution of

India, has been instituted on behalf of the petitioner, praying as follows:-

Signature Not Verified

By:DURGESH NANDAN Signing Date:10.05.2023 17:27:21 Neutral Citation Number 2023:DHC:3212-DB

"A. Direct the Respondents not to dispossess or obstruct or disturb the Petitioners in carrying on his trade from his site i.e. Near IOB, Janpath Bus Stand, Police Booth, Janpath Market, New Delhi, in terms of section 3(3) of the street vendors {Protection of Livelihood and Regulation of Street Vending} Act 2014 and;

B. Direct the Respondents/Town Vending Committee to conduct the survey of the Petitioner within time bound manner and to issue certificate of vending in favour of the Petitioner as per the provisions of the Street Vendors {protection of livelihood and regulation of street vending} Act 2014.

Any other relief which this Hon'ble Court may deem fit and proper, may be granted in favour of the Petitioner, keeping in view overall facts and circumstances and also in the interest of justice."

2. Learned counsel appearing on behalf of the petitioner, limits the

relief in the present writ petition, to approach the duly constituted Town

Vending Committee (TVC), at the first instance, in relation to the prayer

clause (b) of the present writ petition; and to consider the petitioner's

representation dated 10.04.2023, which is annexed as Annexure P-4, at

the time the TVC carry out the subject survey, in accordance with law.

3. Having regard to the facts and circumstances attendant in relation

to the present writ petition and having heard learned counsel appearing

on behalf of the parties; we dispose of the present writ petition, with a

direction to the Town Vending Committee, to determine the petitioner's

Signature Not Verified

By:DURGESH NANDAN Signing Date:10.05.2023 17:27:21 Neutral Citation Number 2023:DHC:3212-DB

representation dated 10.04.2023, in accordance with law, at an

appropriate stage.

4. No further relief is prayed for.

5. The writ petition is disposed of accordingly. The pending

application also stands disposed of.

6. A copy of this judgment be uploaded on the website of this Court.

SIDDHARTH MRIDUL (JUDGE)

TALWANT SINGH (JUDGE) MAY 08, 2023/rs

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Signature Not Verified

By:DURGESH NANDAN Signing Date:10.05.2023 17:27:21