KEDAR NATH GOSWAMI Vs. NAGAR PALIKA PARISHAD, NAINITAL

JUDGEMENT

(1.) Since common questions of fact and law are involved in these writ petitions, therefore these petitions are clubbed together and are being heard and decided together. However, for the sake of convenience, facts of WPMS No. 2501 of 2021 are being considered.

(2.) By means of this writ petition, petitioner has sought the following reliefs:-

(3.) Mr. Ajay Singh Bisht, learned counsel appearing for the respondent submits that the field is now occupied by Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014. He, therefore, submits that if petitioners make application under Sec. 4(2) of the aforesaid Act, the same shall be considered by the Competent Authority, in accordance with law.