Delhi High Court
Yash vs New Delhi Municipal Council & Anr. on 30 October, 2023
$~49 to 51
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of decision: 30.10.2023
+ W.P.(C) 7943/2021 & CM APPL. 24673/2021 & 30157/2023
DHARMENDER ..... Petitioner
+ W.P.(C) 8290/2021 & CM APPL. 25708/2021 & 30210/2023
YASH ..... Petitioner
+ W.P.(C) 8504/2021 & CM APPL. 26357/2021 & 30404/2023
AJAY PRATAP SINGH ..... Petitioner
Through: None.
versus
NEW DELHI MUNICIPAL COUNCIL & ANR. ..... Respondents
Through: Mr.Rishikesh Kumar, ASC (GNCTD)
with Ms.Sheenu Priya, Mr.Sudhir
Kumar Shukla, Mr.Sudhir &
Mr.Sumit Choudhary, Advs. for
GNCTD.
SI Ramkesh Meena PS Connaught
Place.
Mr.Vivek Narayan Sharma, ASC with
Ms.Arpan Wadhawan, Asst. SC for
NDMC in W.P.(C) 7943/2021.
Mr.Abhinav Bajaj, ASC with
Mr.Ashish Tiwari, Asst. SC with
Mr.Saksham Ojha & Ms.Geetashi
Chandra, Advs. for NDMC in
W.P.(C) 8290/2021 & 8504/2021.
Mr.Rachita Garg & Ms.Nishtha
Sinha, Advs. for Respondent
No.2/GNCTD/SHO.
Mr.Divyam Nandrajog, Panel
Counsel with Mr.Mayank Kamra,
W.P.(C) 7943/2021 & connected petitions
Signature Not Verified Page 1 of 3
Digitally Signed
By:ALKA BOBAL
Signing Date:01.11.2023
10:55
Adv. for GNCTD.
Mr.Tushar Sannu & Mr.Naveen
Bhati, Advs. for GNCTD.
CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT
HON'BLE MS. JUSTICE SHALINDER KAUR
J U D G M E N T (oral)
1. The above-captioned petitions have been filed by the petitioners
praying as under:
i. Direct the respondents not to dispossess or obstruct or
disturb the Petitioner in carrying on his trade from his site
at opposite shop No.E-4, E-Block, Inner Circle, Connaught
Place, New Delhi, in terms of section 3(3) of the street
vendors {Protection of Livelihood and Regulation of Street
Vending} Act 2014;
ii. to conduct the survey of the petitioner 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.
2. Since the subject-matter of all the captioned petitions is similar,
therefore, these petitions are heard together and are being disposed of by this
common judgment.
3. Learned counsel appearing on behalf of respondent no.1/NDMC
submits that since the area in question is a 'No Vending Zone' and the
petitioners are unauthorized squatters/vendors who would not otherwise be
permitted to operate from the concerned area, therefore, various challans
W.P.(C) 7943/2021 & connected petitions
Digitally Signed
By:ALKA BOBAL
Signing Date:01.11.2023
10:55
have been issued by respondent no.1 against the petitioners.
4. Learned counsel appearing on behalf of respondent no.2/GNCTD
/SHO submits that respondent no.2 at present has no role in the present
petitions as the petitioners have not been operating from the concerned
squatting site.
5. None appears on behalf of the petitioners today. It seems that
petitioners are no more interested to pursue the present petitions.
6. Since neither petitioners appears nor represents through counsel
physically or virtually, present petitions are dismissed in default and for
non-prosecution as well.
(SURESH KUMAR KAIT)
JUDGE
(SHALINDER KAUR)
JUDGE
OCTOBER 30, 2023/ab
W.P.(C) 7943/2021 & connected petitions
Digitally Signed
By:ALKA BOBAL
Signing Date:01.11.2023
10:55
