PARVEEN KUMAR Vs. UDIT RAJ

JUDGEMENT

(1.) This Public Interest Litigation has been preferred with the following prayers It is therefore most respectfully prayed that this Hon'ble Court may kindly please to issue a writ in nature of prohibition mandamus or as may be appropriate with directing the respondents to stop the distribution of token to illegalunregistered vendors by respondent No.l and distributed token by respondent No.l should be cancelledquashed which has distribute without any authority and respondent No.l directed not be repeated in future the same with appropriate direction and respondent No.2 and 3 also be directed to take the action against the respondent No.l- accordance with law and respondent No.4 and 5 should be directed to vigil the concern area which can be kept free from all incumbrances and illegal activities as mentioned which fall within the ambit of law and order be maintained properly by respondent No.3 Any other fit and proper direction also be passed in favour of petitioner and against the respondents in interest of justice, prayed accordingly.

(2.) Having heard counsel for both the sides and looking to the facts and circumstances of the case, it appears that this petitioner has ventilated grievances about the tokens distributed by the Respondent No.1 to the nine street vendors for continuation of the illegal encroachment on the public road.

(3.) Looking to the counter affidavit filed by the Respondent No.1 especially paragraph 2(c) it appears that there is a misconception in the mind of this petitioner about the recovery of the money and distribution of the token for continuation of the encroachment.