JOHNSON MATHEW Vs. STATE OF KERALA

JUDGEMENT

(1.) Being aggrieved by the decision made in W.P.(C) No.15519 of 2019 dated 4.10.2019, whereby this Court, has declined to quash the notices issued for eviction, the instant writ appeal is filed.

(2.) By inviting the attention of this Court to the Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014, learned counsel for the appellants submitted that appellants have been engaged in various avocations, for the last 20 years and that the Adimaly Grama Panchayat, Idukki district, respondent No.3, is also restricting street vending, in the areas, in which the shops are located and sought for reversal of the judgment before this Court.

(3.) We are not inclined to accept the above contention for the reason that on the very same subject matter, this Court in Cherian Philip v. National Highways Authority of India reported in (2015 (3) KLT 723) has held that Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014 does not contemplate street vending on National Highways. The relevant portion of the said decision reads thus: