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Judgment
The Petitioners, who are stated to be street vendors in different areas in District-Khurda, have filed this writ petition on 8th February, 2021 apprehending eviction by the Bhubaneswar Municipal Corporation (BMC).
Clearly, in the past seven and half months, there was no such drive undertaken and the Petitioners are continuing as such.
Mr. Mohanty, learned counsel for the Petitioners then states that a direction may be issued to the BMC to declare the area, where the Petitioners are operating, as a Vending Zone.
The Court finds that there has not even been a representation yet made for that purpose. If the Petitioners make such a representation to the Commissioner, BMC not later than 4th October, 2021, it will be examined on merits by the Commissioner and preferably after giving few representatives of the Petitioners a hearing, a reasoned order will be passed not later than 6th December, 2021 and the same be communicated to the Petitioners not later than 13th December, 2021.
The writ petition is disposed of in the above terms.
An urgent certified copy of this order be issued as per rules..
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