CLCON/558/2025
2025 Latest Caselaw 5010 UK

Uttarakhand High Court

CLCON/558/2025 on 17 October, 2025

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

                  Office Notes,
                 reports, orders
                 or proceedings
Sl. No   Date                                    COURT'S OR JUDGES'S ORDERS
                or directions and
                Registrar's order
                 with Signatures
                                    CLCON No. 558 of 2025
                                    Hon'ble Manoj Kumar Tiwari, J.

Mr. Bhupesh Kandpal, Advocate for the petitioners.

2. In paragraph no. 9 of the judgment, sought to be enforced, it is mentioned that space shall be allotted only to the already registered vendors. There is no averment in the petition that petitioners are registered with the Nagar Palika Parishad as vendor.

3. Learned counsel for the petitioners has drawn attention of this Court to paragraph no. 6, where it is stated that they are duly recognised by the Nagar Palika Parishad.

4. The intention of the order passed by Division Bench is that protection has to be given only to registered vendors and this Court is not aware about any provision for recognition of street vendors.

5. Let pleadings may be amended by moving appropriate application within two weeks.

6. List on 13.11.2025.

(Manoj Kumar Tiwari, J.) 17.10.2025 Navin