Jharkhand High Court
National Hawker Federation vs The Union Of India on 12 August, 2025
Author: Rajesh Shankar
Bench: Rajesh Shankar
2025:JHHC:23246-DB
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P. (PIL) No. 3096 of 2014
National Hawker Federation, Ranchi Chapter, being represented
through its Secretary Anita Das, D/o Swapan Das, having her office
at, 237, Tirath Mansion, Main Road, P.O. GPO, P.S. Chutia, District -
Ranchi.
... Petitioner
Versus
1. The Union of India, Service through the Secretary, Ministry of
Housing and Urban Poverty Alleviation, having office at Nirman
Bhavan, PO- Nirman Bhawan, PS- Parliament, New Delhi;
2. The State of Jharkhand, through Chief Secretary, Project Building,
P.O. and P.S. Dhurwa, District-Ranchi;
3. The Secretary, Department of Urban Development, Project
Building, P.O. and P.S. Dhurwa, District- Ranchi;
4. The Secretary, Department of Home, Project Building, P.O. and
P.S. Dhurwa, District- Ranchi;
5. The Secretary, Department of Labour, Employment & Training,
P.O. and P.S. Dhurwa, District- Ranchi;
6. Ranchi Municipal Corporation, through Chief Executive Officer,
Kachary, P.O. GPO, P.S. Kotwali, District- Ranchi;
7. Superintendent of Police, Traffic, Ranchi, Kachary Road, P.O.
GPO, P.S. Kotwali, District- Ranchi;
... Respondents
WITH
W.P. (PIL) No. 1571 of 2015
National Hawkers Federation, through its President, Jharkhand State,
Indradeo Mahto, S/o. Bhawani Mahto, resident of Baidhkaro, P.O.
Baidhkaro, P.S. Gandhinagar (Bermo), District Bokaro.
Versus
1. The State of Jharkhand
2. Chief Secretary, Government of Jharkhand, Project Building,
Dhurwa, PO Dhurwa PS Jagannathpur, District Ranchi
3. Secretary, Urban Development Department, Government of
Jharkhand, Project Building, Dhurwa, PO Dhurwa, PS
Jagannathpur, District Ranchi
4. Deputy Commissioner, Ranchi, PO,PS and District Ranchi
5. Deputy Commissioner East Singhbhum, PO & PS Jamshedpur,
District East Singhbhum
6. Deputy Commissioner, Bokaro, PO,PS and District Bokaro
7. Deputy Commissioner, Dhanbad, PO,PS and District Dhanbad.
8. Deputy Commissioner, Deoghar, PO, PS and District Deoghar.
9. Deputy Commissioner, Hazaribag, PO,PS and District Hazaribag.
10. Deputy Commissioner, Giridih, PO, PS and District Giridih
11. Deputy Commissioner, Koderma, PO, PS and District Koderma.
12. Estate Officer, Bokaro Steel Plant, Sector-1, Bokaro Steel City,
PO, PS and District Bokaro
Page 1 of 4
2025:JHHC:23246-DB
13. Chief Executive Officer, Bokaro Steel Plant, Administrative
Building, Bokaro Steel City, Bokaro, PO, PS and District Bokaro
14. Chairman-cum-Managing Director, Bharat Coking Coal Limited,
Koyla Bhawan, Dhanbad, PO, PS and District Dhanbad.
15. Chairman, D.V.C. Tower, V.I.P. Road, Kolkata, PO, PS and District
Kolkata.
16. Chairman-cum-Managing Director, Tata Steel Limited,
Jamshedpur, PO and PS Jamshedpur, District East Singhbhum
17. Chairman-cum-Managing Director, Central Coalfields Limited,
Darbhanga House, Ranchi, PO, PS and District Ranchi
18. Chairman, Steel Authority of India Limited, Ispat Bhawan, Lodhi
Road, New Delhi-110003.
... ... ... Respondents
WITH
W.P. (PIL) No. 6047 of 2023
Naru Pahan, aged about 37 years, Son of Mangra Pahan, Resident of
Kochdo, Hahap, P.O. & P.S.- Hahap, District - Ranchi, Jharkhand.
... ... Petitioner
Versus
1. The State of Jharkhand
2. The Secretary, Road Construction Department, Jharkhand,
Ranchi, Ranchi College Road, Ranchi University, Morabadi, P.O.-
G.P.O., P.S.-Ranchi University, District-Ranchi, Jharkhand.
3. The Deputy Commissioner, Jharkhand, Ranchi, Ranchi College
Road, Ranchi University, Morabadi, P.O.-Godda, P.S.-Ranchi
University, District-Ranchi, Jharkhand.
4. The Municipal Commissioner, Ranchi Municipal Corporation,
Ranchi, Ranchi, Near Kutchery Road, Deputy Para, Ahirtoli, P.O.-
G.P.O., P.S.-Kotwali, District-Ranchi, Jharkhand.
5. The Senior Superintendent of Police, Ranchi, Kutchery Road,
Deputy Para, Ahirtoli, P.O.-G.P.O., P.S.-Kotwali, District-Ranchi,
Jharkhand.
6. The Superintendent of Police, Traffic, Ranchi, Kutchery Road,
Deputy Para, Ahirtoli, P.O.-G.P.O., P.S.-Kotwali, District-Ranchi,
Jharkhand.
7. The Officer-in Charge, P.O. & P.S. Lalpur, District-Ranchi,
Jharkhand.
8. The Chief Engineer, Ranchi Municipal Corporation, Ranchi,
Kutchery Road, Deputy Para, Ahirtoli, P.O.-G.P.O., P.S.-Kotwali,
District-Ranchi, Jharkhand.
9. The Executive Engineer, Ranchi Municipal Corporation, Ranchi,
Kutchery Road, Deputy Para, Ahirtoli, P.O.-G.P.O., P.S.-Kotwali,
District-Ranchi, Jharkhand.
... ... Respondents
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CORAM: HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE RAJESH SHANKAR
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2025:JHHC:23246-DB
For the Petitioners: Mr. Rajeev Kumar, Advocate
Ms. Niteshwari Kumari, Advocate
Mr. Ajay Kumar Sah, Advocate
For the State: Mr. Rohit, A.C. to A.A.G.-I
Mr. Aditya Kumar, A.C. to Sr. S.C.-I
For the RMC: Mr. L.C.N. Shahdeo, Advocate
For Giridih Municipal: Mr. Shadab Bin Haque, Advocate
For the TSL: Mr. Manish Mishra, Advocate
Mr. Raunak Sahay, Advocate
For the DVC: Mr. Srijit Choudhary, Advocate
Mr. Aayush Ojha, Advocate
For the BCCL: Mr. Amit Kumar Sinha, Advocate
For the CCL: Mr. Amit Kumar Das, Advocate
For the DMC/Mihijam Nagar Mr. Mahavir Pd. Sinha, Advocate
Parishad/ Phusro Nagar Parishad: Mr. Santosh Kr. Jha, Advocate
For Gumla Nagar Parishad: Mr. Vishnu Prabhakar Pathak, Advocate
For Pakur Nagar Parishad/ Md. Imran Ansari, Advocate
Jamtara Nagar Panchayat/
Barharwa Nagar Panchayat:
For Hazaribagh Municipal Mr. Ranjit Kumar, Advocate
Corporation, Chatra/
Koderma/Khunti/Godda Nagar
Parishad:
For Chaibasa/Garhwa Nagar Mr. Dheeraj Kumar, Advocate
Parishad/ Bansidhar Nagar
Panchayat, Garhwa Nagar
Panchayat, Manjhiaon Nagar
Panchayat, Garhwa:
For Jugsalai Municipality, Chakulia Mr. Ranjan Prasad Sinha, Advocate
Nagar Parishad, Gumla Nagar
Parishad, Chaibasa Nagar
Parishad, Mango Municipal
Corporation, Adityapur Municipal
Corporation, Mahagama Nagar
Parishad:
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68/Dated: 12.08.2025
Tarlok Singh Chauhan, C.J.(Oral)
1. These writ petitions are pending on the docket of this Court for
over a decade and relate to the enforcement of the Street Vendors
(Protection of Livelihood and Regulation of Street Vending) Act, 2014.
2. The Court has passed numerous orders to ensure that the
provisions of the aforesaid Act are strictly enforced and specific
directions have been passed directing the respondents to implement
the entire directives as contained in para 21 of the judgment of the
Hon'ble Supreme Court in the case of Maharashtra Ekta Hawkers
2025:JHHC:23246-DB
Union and Another Vs. Municipal Corporation, Greater Mumbai
and Others, (2014) 1 SCC 490.
3. Taking into consideration the orders that have been passed
from time to time, we see no reason to keep these petitions alive as
they have served their purposes.
4. Accordingly, we deem it appropriate to close these petitions
reserving a liberty to the aggrieved parties to approach this Court by
way of separate petitions.
5. Needless to state that State and its Agencies shall ensure strict
compliance of the provisions of the Street Vendors (Protection of
Livelihood and Regulation of Street Vending) Act, 2014, as also the
directives passed in Maharashtra Ekta Hawkers Union (supra) and
any default in obeying such directives shall be constituted as a
contempt of the orders of this Court.
6. These Writ petitions are accordingly disposed of.
(Tarlok Singh Chauhan, C.J.)
(Rajesh Shankar, J.)
N.A.F.R.
Manoj/Pramanik/Cp.2
