MANUSHI SANGATHAN DELHI Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) THIS intra Court Appeal is directed against judgment dated 4th september, 2008 dismissing Writ Petition (Civil) No. 9407/2007 filed by Manushi Sangathan, Delhi (hereinafter referred to as appellant-NGO, for short ).

(2.) NEHRU Place is a well known commercial district centre in south Delhi which was developed in early 1970. Hawkers were naturally attracted and have been hawking in Nehru Place since 1980s.

(3.) THE appellant-NGO, by their letter dated 28th July, 2003 submitted a proposal for regulated, controlled and systematic hawking at Nehru Place supported by documents like survey report of Nehru Place vendors, a plan for model market for hawkers and a report by a professor in School of Planning and architecture relating to Nehru Place. This study was commissioned by the Ministry of Urban Affairs. It was noticed that the total number of hawkers in Nehru Place was about 300 and alternative sites had been provided to 102 street vendors/hawkers but not others. 68 existing hawkers operating from Nehru place were to be covered by this proposal of regulated hawking.