MUKESH KUMAR Vs. NDMC AND ANR

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 vending at Sewa Nagar Bazar, Prem Nagar Nallah, Central Zone, South Delhi Municipal Corporation.

(2.) Learned counsel for the petitioner submits that the petitioner is squatting in the corner of Shop/Building No. 36-E, Fashion Corner, Bada Golchakkar, Kamla Nagar, PS-Roop Nagar, Delhi-110007.

(3.) Learned counsel for the petitioner, at this stage submits that the petitioner only seeks a direction that as and when the Town Vending Committee(TVC) is constituted, the name of the petitioner should be considered and merely because he is not found vending at the site when the survey is conducted, that should not a ground to reject his case.