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Kanchan vs Government Of Nct Of Delhi & Ors.
2023 Latest Caselaw 2429 Del

Citation : 2023 Latest Caselaw 2429 Del
Judgement Date : 31 May, 2023

Delhi High Court
Kanchan vs Government Of Nct Of Delhi & Ors. on 31 May, 2023
                          #S-54

                                   IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                                   Judgment Delivered On: 31.05.2023
                          W.P.(C) 7911/2023& CM APPL. 30526/2023 (for direction)

                          KANCHAN                                                         ....Petitioner
                                                       Versus

                          GOVERNMENT OF NCT OF DELHI & ORS.
                                                                                       ....Respondents
                          Advocates who appeared in this case:

                          For the Petitioner      :    Mr. Ram Narayan Singh, Mr. Anand C. Shailani,
                                                       Mr. Rajinder Kumar, Advocates.

                          For the Respondents :        Mr. Sri Harsha Peechara, ASC with Mr. Ashish Tiwari,
                                                       Assistant Standing Counsel with Ms. Harshita Gupta,
                                                       Mr. Sahib Patel & Mr. Shubham Kumar Mishra,
                                                       Advocates for R-2/NDMC.
                                                       Ms. Rachita Garg, Advocate for R-1 & 3/SHO.
                          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:-

"It is, therefore, most respectfully prayed that this Hon'ble Court may graciously be pleased to issue a writ of mandamus or any other appropriate writ, or direction:-

A. Direct the Respondents not to dispossess or obstruct or disturb the Petitioners in carrying on her trade from Signature Not Verified

Digitally Signed By:DURGESH NANDAN Signing Date:02.06.2023 17:26:21 her site i.e. Gujrati Market, Janpath, New Delhi-1 10001, 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. Issue notice.

3. Ms. Rachita Garg, learned counsel accepts notice on behalf of the

respondent No. 1 and 3/GNCTD. Mr. Sri Harsha Peechara, learned

Standing Counsel accepts notice on behalf of the NDMC/ Respondent

no. 2.

4. Mr. Ram Narayan Singh, learned counsel appearing on behalf of

the petitioner, limits the relief to a direction to the Town Vending

Committee (TVC), to consider the petitioner's representation dated

25.05.2023, annexed as Annexure P-5 to the present writ petition, in

accordance with law, expeditiously.

5. Learned counsel appearing on behalf of the GNCTD states that the

survey to be conducted by the duly constituted Town Vending

Committee, shall commence forthwith, in accordance with the provisions Signature Not Verified

Digitally Signed By:DURGESH NANDAN Signing Date:02.06.2023 17:26:21 of the Street Vendors (Protection of Livelihood and Regulation of Street

Vending) Act 2014, as well as, the Delhi Street Vendors (Protection of

Livelihood and Regulation of Street Vending) Rules, 2017 and The

Government of National Capital Territory of Delhi Street Vendors

(Protection of Livelihood and Regulation of Street Vending) Scheme,

2019.

6. Learned counsel appearing on behalf of the NDMC states, that

they shall render assistance, as may be required by the GNCTD, in this

behalf.

7. Directed accordingly.

8. No further relief is prayed for.

9. In view of the foregoing, the present writ petition is partly

allowed, and disposed of with a direction to the Town Vending

Committee, to consider the petitioner's representation dated 25.05.2023,

in accordance with law, during the conduct of the current survey.

10. The pending application also stands disposed of.

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

SIDDHARTH MRIDUL (JUDGE)

TALWANT SINGH Signature Not Verified

Digitally Signed By:DURGESH NANDAN Signing Date:02.06.2023 17:26:21 (JUDGE) MAY 31, 2023 Aanchal Click here to check corrigendum, if any

Signature Not Verified

Digitally Signed By:DURGESH NANDAN Signing Date:02.06.2023 17:26:21

 
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