SK. ALLIUDDIN Vs. STATE OF ODISHA

JUDGEMENT

(1.) Mr. Das, learned advocate appears on behalf of petitioner and submits, his clients are street vendors. They have street vending identity cards.

(2.) Facing continuous threat of eviction his clients have moved this Court for direction upon the Municipality to consider his clients' case under sec. 20 of Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014.

(3.) Mr. Das prays for similar direction as made by coordinate Bench on order dtd. 11/1/2022 in WP(C) no.30866 of 2021 (Mansoor Ahmad v. State of Odisha and others) on submission, his clients are similarly placed with petitioner therein.