Vivek Kumar And Others vs State Of Uttarakhand And Others

Ravi Malimath, J

The instant writ petition is filed seeking the following reliefs:-

"(i) Issue a writ, order or direction in the nature of mandamus commanding/directing the respondents to not to dispossess the petitioners (Street Vendors) from their working places without adopting due process of law, as has been prescribed in "The Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014.

(ii) Issue a writ, order or direction in the nature of mandamus commanding/directing the respondents to rehabilitate the petitioners in vendor zone extending the benefit of "The Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014", as the respondents are rehabilitating similarly situated 99 persons, which is evident from newspaper article published in Amar Ujala newspaper on 08.03.2020 (Annexure No.5) to this writ petition).

(iii) Issue any other relief, which this Hon'ble Court may deem fit and proper in the circumstances of the case be passed in favour of the petitioner.

(iv) Cost of the petition be awarded in favour of the petitioner."

It is stated that respondents are acting in a high-ended manner and are trying to dispossess the petitioners, without following the due process of law.

Learned counsel for the respondents submits that whatever action that would be taken by them, would be purely, in accordance with law.

The submission of the respondents is placed on record.

The writ petition is disposed off accordingly.

Pending applications, if any, also stand disposed off accordingly.