MAMTA JOSHI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By filing this writ application, the petitioner has prayed for the following reliefs:

(2.) According to the petitioner, he was a street vendor, who is selling different items within the municipal limits of Nainital Town for the last more than 10 years.

(3.) Learned counsel for respondent no. 2 submits that field is now occupied by Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014. He, therefore, submits that if petitioner makes an application under Sec. 4(2) of the aforesaid Act, the same shall be considered by the Competent Authority, in accordance with law.