MAHAL SUTIKA GRUH CHOWK Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this writ petition, the petitioner which is an association of Street Vendors seeks a direction to be issued to the respondents to implement the provisions of the Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014 (hereinafter referred to as the 'Act of 2014'). The further prayer is made to undertake survey in accordance with Sec. 3 of the Act of 2014.

(2.) It is seen that by Notification dtd. 6/10/2022, the Town Vending Committee has been constituted for the areas falling within the limits of Nagpur Municipal Corporation. It is informed by Shri. J.B.Kasat, learned counsel appearing for respondent Nos.1 and 3 that the Town Vending Committee has now prepared a draft scheme pursuant to the communication dtd. 2/3/2023 that has been issued by the Urban Development Department of the State Government in that regard. The Town Vending Committee has forwarded the draft scheme to the Urban Development Department for it's finalisation in accordance with Sec. 38 read with the Second Schedule to the Act of 2014.

(3.) The learned Additional Government Pleader for the Urban Development Department submits that on 8/8/2023, a request has been by the Urban Development Department for grant of time of three months to finalise the said Scheme under Sec. 38 read with the Second Schedule to the Act of 2014.