Nanni Bai Ahirwar vs New Delhi Municipal Council And Anr.

G. S. Sistani, J

This is a petition under Article 226 of the Constitution of India and under the Street Vendors Act, 2014 filed by the petitioner. The petitioner claims

to be a squatting near out gate of LIC building nearby boundary wall of the parking, Janpath, New Delhi since the year 1988. As per the petitioner, she

was granted licence in the year 1992 for selling uncut fruits on cycle and this licnece is valid till April, 2020.

Learned counsel for the petitioner submits that the petitioner wishes to change her trade and infact she has been selling readymade garments from

her place of squatting. Under the threat of being removed, she has filed the present petition.

Mr. Tushar Sannu, learned Standing Counsel appearing on behalf of the respondent without admitting any of the averments made in the writ

petition, submits that the petitioner is not a regular street vendor and her licence would itself shows that she was allowed to sell uncut fruits on a cycle,

thus, she cannot have a fixed place of squatting.

At this stage, learned counsel for the petitioner submits that petitioner would approach the TVC and in case she is not found vending at the site at

the time of survey that should not be a ground to reject her case.

Learned counsel for the respondent submits that if the petitioner makes an application with supporting documents before the TVC, the same would

be considered in accordance with law and merely because the petitioner is not found squatting, that itself alone would not be a ground to reject the

case of the petitioner.

Accordingly, the present petition is disposed of with the following agreed directions:-

(i) The petitioner would approach the TVC as and when it is constituted with all the supporting documents;

(ii) The TVC will consider the case of the petitioner in accordance with law and expeditiously after taking into consideration all the material placed on

record;

(iii) Merely because the petitioner is not found vending at the site when the survey is conducted, that by itself would not be a ground alone to reject his

case.

We make it clear that we have not expressed any opinion on the merits of the matter and this order is being passed without prejudice to the rights

and contentions of both the parties.

The writ petition is disposed of.

Copy of the order be given dasti, as prayed.