NATESAN THERU SIRUKADAI THATTU VYABARIKAL NALA SANGAM Vs. SECRETARY TO GOVERNMENT, COMMISSIONERATE OF MUNICIPAL ADMINISTRATION AND OTHERS

JUDGEMENT

(1.) This writ petition has been filed seeking for issuance of writ of mandamus, forbearing the respondents 2 to 5 from interfering with the members of the petitioner-Sangam from carrying on the vending activities on the Usman Road and Natesan Street, T.Nagar, Chennai -17, without following the procedures established under the "Street Vendors (Protection of Livelihood and Regulation of Street Vending ) Act, 2014.

(2.) Heard Mr. S.T. Varadarajulu, learned counsel for the petitioner, Mr.V.Shanmuga Sundar, learned Special Government Pleader appearing for the respondents 1, 2, 4 and 5 and Mr.T.C.Gopalakrishnan, learned Standing counsel appearing for the third respondent.

(3.) The learned counsel for the petitioner submitted that the members of the petitioner-Sangam are engaged in vending activities by selling fruits, vegetables, garments, chappals etc., for the past 30 years. The total extent of utility area is only 10 to 12 sq.ft. It is further submitted that the Street Vendors Protection Act was promulgated for the benefit of the street vendors and as per Section 3 (i), Vending Committee should be formed and as per Section 6, the vendors should be identified and they should be issued with identity cards and as per Section 22 of the Act, the members of the street vendors Union/Association shall be included in the Vending Committee.