RAJU KUMAR Vs. STATE OF ODISHA

JUDGEMENT

(1.) Mr. Puspalaka, learned advocate appears on behalf of petitioners. He submits, his clients are street vendors. They have prayed for issuance of vending certificates in their favour, protection from harassment and eviction from their present places of vending. Further prayer is that if present place of vending is declared as non-vending zone then they may be relocated as per sec. 18 in Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014.

(2.) He relies on sec. 3 to submit, last survey was carried out in year 2015.

(3.) Mr. Panda, learned advocate appears on behalf of Bhubaneswar Municipal Corporation (BMC). He submits, only three out of several petitioners have street vending certificates. In the circumstances, there has been mis-joinder of those petitioners, except petitioner nos.1, 15 and 18. They could not together have filed the writ petition as having no jural relationship.