DHARMENDER Vs. NEW DELHI MUNICIPAL COUNCIL

JUDGEMENT

(1.) The above-captioned petitions have been filed by the petitioners praying as under:

(2.) Since the subject-matter of all the captioned petitions is similar, therefore, these petitions are heard together and are being disposed of by this common judgment.

(3.) Learned counsel appearing on behalf of respondent no.1/NDMC submits that since the area in question is a 'No Vending Zone' and the petitioners are unauthorized squatters/vendors who would not otherwise be permitted to operate from the concerned area, therefore, various challans have been issued by respondent no.1 against the petitioners.