ALTAMASH SIDDIQUI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of this writ petition, petitioners have sought the following relief:-

(2.) Mr. Bhupendra Singh Bisht, learned counsel appearing for respondent no. 2 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 petitioner makes application under Sec. 4(2) of the aforesaid Act, the same shall be considered by the Competent Authority, in accordance with law.

(3.) In view of the facts and circumstances of the case, the writ petition is disposed of with liberty to petitioner to make application under Sec. 4 (2) of the aforesaid Act to the Competent Authority, within two weeks from today. If such application is made within the stipulated period, the Competent Authority shall look into the matter and take appropriate decision, in accordance with law, within a period of eight weeks' from the date of receipt of application alongwith certified copy of this order.