MANIK CHAND Vs. GNCT OF DELHI

JUDGEMENT

(1.) ISSUE notice.

(2.) MR Sharma accepts notice on behalf of respondent no. 1, 4 and 5, while Mr Vikas Chopra accepts notice on behalf of respondent no. 2 and 3. In view of the directions that I intend to pass, learned counsels for the respondents say that they do not wish to file a reply.

(3.) THE petitioners claim that they are street vendors who squat and vend their wares near Pankha Road Nala, at Lal Batti Chowk in Janakpuri. The approximate location is shown in the site plan filed at Annexure P -1, appended at page 71 of the paper book.