BHAJI VA FAL MUTTON Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Learned counsel for the petitioner submits that the petitioner is a registered society of which the members are street vendors engaged in the occupation of selling of goods, commodities and articles on streets of Jaripatka, and these members have been divested of their right to earn their livelihood by street vending and that too, in violation of directions issued by the Hon 'ble Supreme Court of India in the case of Maharashtra Ekta Hawkers Union and Anr., Vs. Municipal Corporation, Greater Mumbai and Ors., (2014) 1 SCC 490.

(3.) Learned counsel for the petitioner further submits that the respondents have not conducted any survey of street vendors and have not cared to protect the street vendors, the members of the petitioner Society, against their illegal eviction from Jaripatka area and this was when the directions issued by this Court in Writ Petition No.1453 of 2021 were confined only to removal and eviction of the persons illegally carrying on their business in that area. He submits that the Town Vending Committee has not conducted any survey to identify the street vendors nor has taken any steps to protect the street vendors from their eviction as mandated under Section 3 of the Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014 (for short the "Act of 2014 ").