S. THILAGAM Vs. COLLECTOR

JUDGEMENT

(1.) The writ petition has been filed in the nature of Mandmus, seeking a direction to the 2nd and 3rd respondents to restore the possession of the premises to the petitioners, who were evicted unlawfully on 26/12/2022 from outside the Government Medical College Hospital, Chengalpattu, by violating the provisions of the Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014.

(2.) According to the petitioners, they are local hawkers and they were doing business of selling various items including bed sheets, towels, mat, pillows, soap, tooth brush etc., and also food items including Idly, Dosa, variety Rice and Briyani, Tea, Coffee etc., to the patients, attenders and visitors of the Government Medical College Hospital, Chengalpattu. The petitioners have given a representation dtd. 2/12/2022 to the 1st and 2nd respondents for issuance of Certificate of Vending and Identity Card to do the business outside the Government Medical College Hospital, Chengalpattu.

(3.) While that being so, during the 1st week of December 2022, the 2nd respondent threatened the petitioners to vacate the place from doing business outside the Government Medical College Hospital, Chengalpattu. Therefore, the petitioners have given another representation dtd. 24/12/2022 to the respondents to withdraw their decision of vacating the petitioners from their place of business outside the Government Medical College Hospital, Chengalpattu. While so, without considering the said representations given by the petitioners, the second respondent, with the help of Police officials, evicted the petitioners on 26/12/2022.