(1.) The present writ petition has been filed under Article 226 of the Constitution of India with the following prayers : -
(2.) Heard Ms. Irum Zeba, learned counsel for the petitioner, Mr. Bhupendra Singh Koranga, learned Brief Holder for the respondent nos. 1 and 2 and Mr. Bhupendra Singh Bisht, learned counsel for the respondent no.3.
(3.) Ms. Irum Zeba, Advocate, submitted that the petitioner has been doing street vending near Tibetan Market, in front of D.S.O. Office at Nainital for the last 5-6 years. He is a perm anent resident of Nainital. He has no other source of income. The respondent no.3 has constituted a Town Vending Committee. The said committee has considered the claims of various street vendors and provided them registration under the provisions of the Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014 and provisions of the Uttarakhand Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2016. The petitioner has moved an Application dtd. 7/3/2025 (annexure no.1 to the writ petition) before the respondent no.3. The said Application is still pending.