RAJU Vs. AMIT YADAV

JUDGEMENT

(1.) The present petition has been filed alleging willful disobedience of the orders dtd. 22/3/2017 and 12/10/2017 passed in W.P. (C) No. 2309/2017, whereby the Court had directed the respondents to consider the case of the petitioner expeditiously and sympathetically, as and when the Town Vending Committee ('TVC') is constituted.

(2.) The present petition has come to be filed on the ground that despite specific directions, the case of the petitioner has still not been considered, and no Certificate of Vending ('COV') has been issued to the petitioner.

(3.) In response, learned counsel appearing for New Delhi Municipal Council ('NDMC'), submits that survey is yet to be conducted by the NDMC in the areas under its jurisdiction. She, thus, submits that the competent TVC has not been constituted as yet, which can consider the representation of the petitioner for renewal of his licence for sale of bakery products, which the petitioner had been carrying out.