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Judgment
11 paragraphs · 372 wordsAlok Kumar Verma, J
The present petition under Article 226 of the Constitution of India has been filed with the following prayers : -
“(I) Issue a writ order or direction in the nature of mandamus directing the respondent no. 4 to issue the vending licenses in the name of the petitioners for the purpose of running their livelihood on appropriate places in the vending zones of Nainital.
(II) Issue a writ order or direction in the nature of mandamus directing the respondents not to remove the petitioners from their appropriate places of vending where they are running their small business in the vicinity of the vending zones of Nainital.
(III) Award the cost of the petition in favour of the petitioner and against the respondents.”
The case of the petitioners is that the petitioners are small vendors. They are selling different items in Pant Park, Nainital. The respondents are not issuing any license for the purpose of vending. Out of 121 licensed vendors, 29 vendors have left the place. A representation dated 16.11.2021 (Page No. 106, submitted by the petitioners to the Executive Officer, Nagar Palika Parishad, the respondent no. 4, is still pending.
Mr. T. A. Khan, learned Senior Advocate, has requested to decide the present writ petition directing the respondent no. 4 t o decide t he said representation as expeditiously as possible.
Mr. Bhupendra Singh Bisht, learned counsel for the respondent no. 4, has requested six weeks’ time to decide the said representation.
Mr. T.A. Khan, learned Senior Advocate, agrees with the said time limit, as proposed by the learned counsel for the respondent no. 4.
With the consent of both the parties, the present writ petition (WPMS No. 2097 of 2024) is disposed of with a direction to the respondent no. 4 to decide the representation of the petitioners dated 16.11.2021 (Page No. 106) as expeditiously as possible, but not later than six weeks from the date of production of the certified copy of this order. The petitioners will be at liberty to raise all their contentions before the respondent no. 4.
It is made clear expressed any opinion on the that this Court has not merit of the case.