Jyoti And Others ... vs State Of Uttarakhand And Others
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Uttarakhand High Court

Jyoti And Others ... vs State Of Uttarakhand And Others on 27 March, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

     HIGH COURT OF UTTARAKHAND AT NAINITAL
            Writ Petition No. 923 of 2025 (M/S)
Jyoti and others                                    ..........Petitioners

                                    Vs.

State of Uttarakhand and others                    ........ Respondents
Present :   Mr. Prateek Tripathi, Advocate for the petitioners.
            Mr. Suyesh Pant, Standing Counsel for the State/respondent nos.1,
            2 and 3.
            Mr. Bhupendra Singh Bisht, Advocate for respondent no.4.


                               JUDGMENT

Hon'ble Ravindra Maithani, J. (Oral)

It is the case of the petitioners the Nagar Palika

Parishad, Nainital in its Resolution dated 08.10.2020 has

resolved under Resolution No.7 that vendors licenses may

also be issued to other persons, whose livelihood were

through street vending. Under that resolution the

petitioners seek license.

2. Heard learned counsel for the parties and

perused the record.

3. Learned counsel for the petitioners would

submit that the petitioners were street vendors; their

shops were removed from their place where they were

sitting; the respondent no.4 had in its meeting dated

08.10.2020 resolved to issue of Vendors Licenses to all

such persons, whose livelihood is by street vending. But,

yet the petitioners have not been given such licenses.

4. Learned counsel for the respondent no.4 would

submit that the vendor licenses are issued to such

persons, who had early been issued licenses. He would

submit that if the petitioners give representations, their

cases may be considered if it falls within the parameters.

5. The petition is disposed of with the directions

to the respondent no.4 that if such representation(s) is

made by the petitioners, the same shall be decided within

a period of four weeks by the respondent no.4, in

accordance with the law/guidelines.

(Ravindra Maithani, J.) 27.03.2025 Sanjay