RANI Vs. CHAIRPERSON

JUDGEMENT

(1.) The prayer sought for in W.P.No.11032 of 2021 is for a writ of mandamus, directing the respondent to consider and pass orders on the petitioner's representation, dated 28.02.2020 as per the provision of the Street Vendors (Protection of Livelihood Regulation) Act, 2014 and till such time not to disturb with the running of the petitioner's bunk shop at Near Railway Marriage Hall, Opp. to No.110/6C, Hajna K.Jameela Klanzil Varadharaji Street, Dr.Santhosh Nagar, Egmore, Chennai - 600 008, wherein selling tea, coffee, snacks and other food items therein.

(2.) The prayer sought for in W.P.No.11039 of 2021 is for a writ of mandamus directing the respondent to consider and pass orders on the petitioner's representation, dated 24.09.2020 as per the provision of the Street Vendors (Protection of Livelihood Regulation) Act, 2014 and till such time not to disturb with the running of the petitioner's bunk shop at Near No.14/31, Ragavendra Park (Compound wall), opposite to A.P.Road, Sullai, Chennai - 600 012, wherein selling tea, coffee, snacks and food items therein.

(3.) The petitioners are street vendors covering under the provisions of Street Vendors (Protection of Livelihood Regulation) Act, 2014 and in this regard, pursuant to the earlier litigation, where orders have been passed, the grievance of these kind of street vendors have to be resolved by a committee constituted in this regard, called, "The Township Vending Committee".