Pappu Singh Bisht & Others vs State Of Uttarakhand & Others

Manoj Kumar Tiwari, J

By means of this writ petition, petitioners have sought the following relief:-

“I. Issue a writ order or direction in the nature of mandamus directing the respondent to decide the representations of the petitioners and further

allow the petitioners to work in the vending zone till the decision is taken on the representation of the petitioners.â€​

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 petitioners make 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 petitioners to make application(s) under Section 4

(2) of the aforesaid Act to the Competent Authority, within two weeks from today. If such application(s) 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(s) alongwith certified copy of this order.