MOHAMMAD HARUN Vs. NAGAR PALIKA PARISHAD, NAINITAL

JUDGEMENT

(1.) This Writ Petition (M/S) has been filed under Article 226 of the Constitution of India to issue a writ of mandamus directing the respondent, Nagar Palika Parishad, Nainital, to issue license of vendors to the petitioners, as per the resolution dtd. 8/10/2020.

(2.) Heard Mr. Amit Kapri, the learned counsel appearing for the petitioners and Mr. K.K. Tiwari, the learned counsel appearing for the respondent.

(3.) During the arguments, Mr. Amit Kapri, the learned counsel appearing for the petitioners, submitted that this writ petition may be disposed of with the direction to the appropriate authority under the Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014, to decide the fresh representations of the petitioners within six weeks' from the date of the presenting the fresh representations by the petitioners.