HARI RAM Vs. RAMESH KUMAR

JUDGEMENT

(1.) This is a petition under Sections 2 (b), 11 and 12 of the Contempt of Courts Act, 1971 read with Art. 215 of the Constitution of India alleging wilful disobedience of the order dated 13.04.2015 passed by the learned Single Judge in W.P. (C) 3524/2015.

(2.) The petitioner claims to be squatting at pavement opposite Shop Nos.131-132, Main Sadar Bazar, Delhi, for the past 33 years and claims to be selling cold drinks and packaged snacks. It is also claimed that during the survey conducted by the MCD on 23.11982, he was found to be an eligible squatter in Category-III. The petitioner also claims that he was informed by the MCD by a communication dated 23.01998 that he has been allotted an open tehbazari at Indra Market. However, possession of the site could not be handed over to him. Thereafter, the petitioner claims to have continued to squat at the site and had also applied for an allotment under the 2007 Policy. The petitioner had also approached the Town Vending Committee, which had once again found him a category III eligible squatter and directed the MCD to process the allotment of a site. By the same order, the petitioner was also extended benefit of the Delhi Laws (Special Provisions) Act, 2011.

(3.) The petitioner further claims to have continued to squat when the Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014 (hereinafter 'the Act') came into force. Since the petitioner was being harassed, he approached this Court in W.P. (C) 3524/2015, which vide order dated 104.2015 was disposed of finding the petitioner herein entitled to protection under the provisions of the Act.