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Judgment
8 paragraphs · 130 wordsRavi Malimath, J
The case of the petitioners is that, even though they are street vendors, the respondent-State is not performing their duty under the Street Vendors
(Protection of Livelihood and Regulation of Street Vending) Act, 2014 (for short “the Actâ€), in terms whereof one of the clause provides for
rehabilitation.
Shri B.P.S. Mer, learned brief holder for the State of Uttarakhand, submits that they will comply with the provisions of the Act. That in case the
petitioners are entitled for any relief, certainly the same will be considered, subject to the provisions of the Act.
In view of the submissions made by the learned brief holder for the State of Uttarkahand, the writ petition is disposed off.
Pending application, if any, also stands disposed off.