SADHAN GOSWAMI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Division Bench of this Court in WPPIL No. 151 of 2015 issued certain directions vide order dated 04.09.2018. Para 9 of the said order is extracted below:-

(2.) In terms of the said direction issued by Division Bench of this Court in aforesaid PIL, Nagar Palika Parishad, Nainital started the process of verification of street vendors. Sri Ajay Singh Bisht, learned counsel for the Nagar Palika Parishad (respondent No. 2) submits that in terms of Court's direction, Nagar Palika Parishad issued public notice inviting applications from the street vendors. He further submits that petitioner did not respond to the said notice, but ultimately he filed WPMS No. 1063 of 2019, which was disposed of by coordinate Bench of this Court vide order dated 24.04.2019. Operative portion of the said judgment is extracted below:-

(3.) In terms of the order of this Court, petitioner made an application, which has been rejected by Executing Officer, Nainital vide order dated 21.06.2019. Thus, feeling aggrieved, petitioner has approached this Court.