SITA RAWAT Vs. SOUTH DELHI MUNICIPAL COUNCIL (SDMC)

JUDGEMENT

(1.) This is a petition under Article 226 of the Constitution of India and under the Street Vendors Act, 2014 filed by the petitioner. The petitioner claims to be a regular street vendor and vending at Site No. 319, Prem Nagar Nallah, Subzi Market, New Delhi.

(2.) Learned counsel for the petitioner submits that in view of the fact that the rules of Delhi Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules 2017 have been notified on 10.01.2018, the petitioner would approach the Town Vending Committee (TVC) with the supporting documents. He seeks a direction that as and when the TVC is constituted, her name should be considered and merely because she is not found vending at the site when the survey is conducted, that should not a ground to reject her case.

(3.) Learned Counsel appearing on behalf of the respondent without admitting any of the averments made in the writ petition, submits that should the petitioner makes an application with supporting documents before the TVC, the same would be considered in accordance with law and merely because the petitioner is not found squatting, that itself alone would not be a ground to reject the case of the petitioner.