PAWAN KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present petition under Article 226 of the Constitution of India has been filed with the following prayers : -

(2.) The case of the petitioners is that the petitioners are small vendors. They are selling different items in Pant Park, Nainital. The respondents are not issuing any license for the purpose of vending. Out of 121 licensed vendors, 29 vendors have left the place. A representation dtd. 16/11/2021 (Page No. 106, submitted by the petitioners to the Executive Officer, Nagar Palika Parishad, the respondent no. 4, is still pending.

(3.) Mr. T. A. Khan, learned Senior Advocate, has requested to decide the present writ petition directing the respondent no. 4 t o decide t he said representation as expeditiously as possible.