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Judgment
5 paragraphs · 199 wordsManoj Kumar Tiwari, J
By means of this writ petition, petitioner has sought the following relief:-
"I. Issue a writ order or direction in the nature of mandamus directing the respondent to allow the petitioner to work in the vending zone till the decision is taken on the representation of the petitioner."
Mr. Bhupendra Singh Bisht, learned counsel appearing for respondent no. 4 submits that the field is now occupied by Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014. He, therefore, submits that if petitioner makes an application under Section 4(2) of the aforesaid Act, the same shall be considered by the Competent Authority, in accordance with law.
In view of the facts & circumstances of the case, the writ petition is disposed of with liberty to petitioner to make application under Section 4 (2) of the aforesaid Act to the Competent Authority within two weeks from today. If such application is made within the stipulated period, the Competent Authority shall look into the matter and take appropriate decision, in accordance with law, within a period of eight weeks from the date of receipt of application alongwith certified copy of this order.