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Judgment
Mr. Mohapatra, learned advocate appears on behalf of petitioners. He submits, his clients are street vendors carrying on their vending business in Bhanjakala Mandap, Kalpana Square, Bhubaneswar. All of his clients have letters of recommendation issued for availing benefits under the Central Vending Scheme as well as provisional certificates/certificates of trade license, issued by Bhubaneswar Municipal Corporation (BMC).
Mr. Rout, learned advocate, Additional Standing Counsel appears on behalf of State and points out some of petitioners have shops running business of making photo copies.
We are not inclined to direct issuance of notice on BMC. Instead, said opposite party is directed to consider and deal with the respective representations made by petitioners, copies of which are at pages 14, 19, 24, 29, 34 and 39. The representations are undated but received by the office on 7th February, 2023.
Till two weeks after informing petitioners fate of their applications, said opposite party will not take any coercive steps. We make this direction because we are satisfied BMC is aware of existence of petitioners, in having issued the provisional certificates/certificates of trade license to them.
The writ petition is disposed of.
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