JAGDISH Vs. NEW DELHI MUNICIPAL COUNCIL & ORS.

JUDGEMENT

(1.) Pleadings in these matters are complete. With the consent of the parties, the writ petitions are set down for final hearing and disposal.

(2.) Out of the innumerable pending writ petitions where street vendors are agitating their rights for grant of licence and leave to squat, this is a rare batch of writ petitions where the petitioners are allottees of tehbazari whose tehbazaris have been cancelled by the orders passed by the Joint Director (Enforcement), Enforcement Department, NDMC. We propose to dispose of this batch of writ petitions by a common order, as the legal issue which arises for consideration is common to all. The facts of each case are being set out as under: W.P. (C) No. 5277/2016

(3.) As per the petition, the father of the petitioner was allotted a tehbazari Space No. L/89 at R.K. Ashram Marg, New Delhi @ Rs.36/- per month by a communication dated 26.02.1977, a copy whereof has been placed on record.