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Delhi High Court
Ramvresh vs Delhi Cantonment Board And Ord on 18 March, 2026
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
$~27
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Date of decision: 18th March, 2026
Uploaded on: 24th March, 2026
+ W.P.(C) 18992/2025 & CM APPL. 79055/2025
RAMVRESH .....Petitioner
Through: Mr. Kamlesh Kumar Mishra, Mr.
Sawagata, Mr. Akhil Rexwal and Ms.
Anisha, Advs.
versus
DELHI CANTONMENT BOARD AND ORS .....Respondents
Through: Mr. Tarveen Singh Nanda, SC with
Mr. Gaurav Aggarwal, Adv. for R1
Ms. Namrata Mukim, Standing
Counsel for MCD with Ms. Niharika
Singh and Ms. Sakshi Saxena, Advs.
Insp. Satbir Singh, P.S.- Delhi Cantt.
Ms. Vaishali Gupta and Ms Rashi
Aggarwal, Advs. for R5
CORAM:
JUSTICE PRATHIBA M. SINGH
JUSTICE MADHU JAIN
Prathiba M. Singh, J. (Oral)
1. This hearing has been done through hybrid mode.
2. The present petition has been filed, inter alia, seeking directions to the
Respondents to consider granting of Certificate of Vending in terms of his
representations dated 26th May, 2025 and 11th November, 2025.
3. The Petitioner claims to be a street vendor vending in the open space,
beyond the footpath, Pillar No. 82, Dhaula Kuan Metro Station, Delhi
Cantonment, New Delhi - 110021 for more than eighteen years.
4. In support of the fact that the Petitioner has been vending at the above
site, the Petitioner has relied upon various challans issued prior to 2023 by the
Municipal Corporation of Delhi and/or the Delhi Cantonment Board. The
Petitioner was aggrieved by the fact that the Petitioner was left out from the
initial and partial survey conducted by the Delhi Cantonment Board.
5. Accordingly, the Petitioner had submitted the representations to the
Delhi Cantonment Board dated 26th May, 2025 and to the Town Vending
Committee dated 11th November, 2025, seeking issuance of the Certificate of
Vending.
6. It is submitted by ld. Counsel for the Petitioner that he has placed few
of the challans on record. However, the remaining challans issued prior to
2023 are not in the Petitioner's possession since the same have been submitted
to the authorities along with the said representations.
7. It is further submitted that the Petitioner, in the absence of the
Certificate of Vending, has not been permitted to vend at the site mentioned
above.
8. Further, the ld. Counsel for the Petitioner relies on the decision of this
Court in W.P.(C) 2667/2026 titled Danveer Yadav vs. Delhi Cantonment
Board, wherein vide order dated 25th February, 2026 in respect of similar
facts the Court had recorded as under:
"3. The Petitioner claims to be a street vendor in
Delhi Cantonment Board and prays that his case be
considered in terms of the minutes of meeting of the
Town Vending Committee dated 15th January, 2026.
4. The case of the Petitioner is that he has three
challans to show that he has been vending in the said
area. The Petitioner has also made a representation
to the Delhi Cantonment Board that he be issued a
Certificate of Vending (hereinafter, 'COV').
5. Mr. Mishra, ld. Counsel for the Petitioner relies
upon the minutes of meeting dated 15th January,
2026 of the Town Vending Committee wherein it was
decided that if any vendor is able to produce three
challans issued by the Delhi Cantonment Board prior
to commencement of survey i.e., 27th October, 2023,
then such cases shall be considered by the Town
Vending Committee.
6. Mr. Nanda, ld. Counsel for Respondent No. 1-Delhi
Cantonment Board also confirms the above decision
taken in the said meeting.
7. The Court has considered the matter, including the
photographs placed on record. The case of the
Petitioner is that he has three challans prior to 27th
October, 2023. The relevant portion of the Minutes of
meeting dated 15th January 2026 read as under:
"The TVC after lengthy deliberation
resolved that vendors who are able to
produce at least 03 challans. issued by
Delhi Cantonment Board, before the date
of commencement of survey i.e. 27.10.2023
shall be considered to be included in the list
of street vendors subject to the holding
capacity finalized by the TVC. The TVC
further directed the Revenue
Superintendent to examine the
representations of the vendors, as brought
out on the agenda site, in the light of the
criteria fixed today by this TVC and to
submit a report in the next meeting of TVC
for consideration and decision."
8. Accordingly, in terms of the minutes of meeting
dated 15th January, 2026, let the case of the
Petitioner be examined by the Delhi Cantonment
Board and the decision be communicated to the
Petitioner within a period of one month from today.
9. The petition is disposed of in these terms. Pending
applications, if any, are also disposed of."
9. Mr. Nanda, ld. Counsel appearing for the Delhi Cantonment Board
submits that the minutes of meeting dated 15th January, 2026 have already
protected the Petitioner and similarly situated people. The relevant portion of
the same reads as under:-
"Resolution No. 1 & 2:
[...]
(8) The TVC further resolved that the holder of
temporary vending certificate shall not be evicted
from the vending site till the finalisation of vending
zones and issuance of vending certificate. However,
if there is any violation by these vendors then process
should be initiated to cancel the temporary vending
certificate.
[...]
Resolution No. 3:
[...]
The TVC after lengthy deliberation resolved that
vendors who are able to produce at least 03 challans.
issued by Delhi Cantonment Board, before the date of
commencement of survey i.e. 27.10.2023 shall be
considered to be included in the list of street vendors
subject to the holding capacity finalized by the TVC.
The TVC further directed the Revenue Superintendent
to examine the representations of the vendors, as
brought out on the agenda site, in the light of the
criteria fixed today by this TVC and to submit a report
in the next meeting of TVC for consideration and
decision."
10. The Court has considered the matter.
11. In the present case, there is one challan which has been filed by the
Petitioner that is of 2023 and is dated 24th April, 2023. In addition, the
Petitioner has also placed on record challans dated 25th March, 2025, 23rd
June, 2025, 20th August, 2025, and 9th September, 2025.
12. The case of the Petitioner is that he has not been allowed to vend at the
concerned site. The Cantonment Board has already taken a decision vide
Minutes of Meeting dated 15th January, 2026 to the effect that those persons
who have challans prior to 27th October, 2023 shall not be disturbed and that
their cases shall be verified and a decision shall be taken.
13. Considering the order dated 25th February, 2026 passed in Danveer
Yadav (supra), let the case of the Petitioner be also examined by the
TVC/Delhi Cantonment Board and the decision be communicated within a
period of one month.
14. The petition is disposed of in the said terms. Pending applications, if
any, are also disposed of.
PRATHIBA M. SINGH
JUDGE
MADHU JAIN
JUDGE
MARCH 18, 2026/ys/msh
