VIJAY ARYA Vs. STATE OF UTTARAKHAND

JUDGEMENT

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

(2.) Heard Mr. Vikas Pande, learned counsel with Mr. Amit Kapri, learned counsel for the petitioners, Mr. Suyash Pant, learned Standing Counsel for the respondent nos.1 and 2 and Mr. Bhupendra Singh Bisht, learned counsel for the respondent no.3.

(3.) Mr. Vikas Pande, Advocate, submitted that the petitioners are street vendors. In a Public Interest Litigation (PIL No.151 of 2015), this Court permitted the street vendors on 4/9/2018 to carry on their business on the certain conditions. The petitioners are similarly situated like other street vendors, but inspite of several requests the respondents have neither issued licenses to the petitioners nor allotted places to carry on their business. A representation (page no.41) was moved by the petitioner no.1 and a representation dtd. 13/11/2020 (page no.43) was filed by the petitioner no.2 before the respondent no.3. The said representations are still pending.