RAJU CHAUHAN Vs. LIEUTENANT GOVERNOR AND ORS

JUDGEMENT

(1.) Copies of challans have been filed by the petitioner without serving copies to counsel for the respondents. Copies supplied to counsel for the respondents in Court today. Registry to explain as to how the documents were accepted without copies being served to the respondents.

(2.) This is a petition under Article 226 of the Constitution of India filed by the petitioner. The petitioner claims to be a regular street vendor. Petitioner has placed the copies of challans in support his claim.

(3.) Learned counsel for the petitioner submits that petitioner had been squatting at opposite Koktla Mubarakpur Gurudwara, L-602-648, Sewa Nagar Corner, New Delhi for the past many years and under the fears of being removed, he has filed the present petition.