Harpal vs Chairman, Town Vending Committee And ...
2026 Latest Caselaw 1709 Del

Citation : 2026 Latest Caselaw 1709 Del
Judgement Date : 24 March, 2026

[Cites 1, Cited by 0]

Delhi High Court

Harpal vs Chairman, Town Vending Committee And ... on 24 March, 2026

Author: Prathiba M. Singh

Bench: Prathiba M. Singh

                          $~57
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                                                           Date of decision: 24th March, 2026.
                                                          Uploaded on: 27th March, 2026.
                          +              W.P.(C) 3723/2026
                               HARPAL                                            .....Petitioner
                                             Through: Mr. Aditya, Mr. Vipin Kumar, Mr.
                                                        Anjani Kr Mishra, Mr. Kailash Kr Jha,
                                                        Ms. Pralika Chakraborty, Mr.
                                                        Fareeduddin & Ms. Srejal Mishra,
                                                        Advs.
                                             versus

                                 CHAIRMAN, TOWN VENDING COMMITTEE
                                 AND ORS                                     .....Respondents
                                              Through: Ms. Meherunnisa Anand, Adv. with
                                                        Mr. Sirish Gupta, Adv. for R-1&2.
                                                        SI Ramvatar
                                                        Ms. Vaishali Gupta and Ms Rashi
                                                        Aggarwal, Advs. for R-3.
                                                        Mr. Izhar Ahmad Sr. Panel Counsel
                                                        UOI/R-4&5.
                                 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 by the Petitioner under Article 226 of the Constitution of India, inter alia, seeking directions to the Respondents to issue the Certificate of Vending (hereinafter, 'CoV) to the Petitioner.

3. The Petitioner is also seeking directions to the Respondents to allow the Petitioner to peacefully vend from the vending site on the footpath/open space at Rao Tularam Marg, Near Hanuman Mandir, Basant Village, Vasant

Vihar, South Zone, New Delhi (hereinafter, 'the vending site').

4. The case of the Petitioner is that he is a street vendor who has been vending from the vending site. As per the Petitioner, he has participated in the survey which was conducted by the Town Vending Committee, South Zone place on 9th July, 2025. Pursuant to the said survey, he was issued an acknowledgement receipt bearing URI No. 9371.

5. However, the grievance of the Petitioner in the present petition is that he is being harassed by the concerned officials of the Municipal Corporation of Delhi (hereinafter, 'MCD') and Delhi Police and the provisional CoV is not being issued to the Petitioner.

6. A photograph of vend of the Petitioner has also been placed on record. The said photograph is extracted below:

7. Ld. Counsel for the Petitioner submits the provisional CoV be issued to the Petitioner and he may be allowed to peacefully vend from the vending site.

8. On the other hand, Ms. Meherunnisa Anand, ld. Counsel appearing for the MCD submits that the survey conducted by the Town Vending Committee, South Zone, wherein the Petitioner had participated, has in fact, concluded in January,2026. It is also submitted that the provisional CoVs would be issued after due scrutiny and verification of documents.

9. Heard. There is no doubt that the Petitioner has participated in the Survey and the provisional CoV is yet to be issued. In view of the submissions made by the ld. Counsels for the parties, let the provisional CoV be issued to the Petitioner subject to fulfilling all the necessary conditions, in an expeditious manner.

10. In the meantime, the Petitioner shall adhere to the following conditions:

i) The Petitioner shall be permitted to operate his vend, but shall use a small/gas cylinder which does not occupy too much space. It is made clear that only a small sized gas cylinder for heating of food and snacks shall be used by the Petitioner;

ii) The Petitioner shall maintain cleanliness and hygiene around the vend which he is working from and shall ensure the presence of a dustbin near the vend;

iii) The Petitioner shall restrict himself to a particular space, where he is operating from, and shall not extend/encroach to the pedestrian areas or cause obstruction in movement of pedestrians;

iv) The Petitioner shall ensure that he does not occupy the junction towards the Ring Road. He shall move towards the internal road to vend

and leave sufficient space for pedestrians;

v) No parking of two-wheelers or four-wheelers shall be permitted in front of the vending site, in order to ensure that no traffic congestion is caused at the junction leading towards the Ring Road;