PARAGMONI KAKATI Vs. STATE OF ASSAM

JUDGEMENT

(1.) WP(C) No.5801/2010 was filed by the S.S. Road Hawkers' Association seeking a direction for implementation of the National Policy on Urban Street Vendors, 2009 in the State of Assam with a further direction to allow the members of the Association to run their trade in the area from Goenka Point to Mahatma Gandhi Road, Fancy Bazar, until the allotment of hawking zones in terms of that Policy. Besides, it was prayed that the orders dated 13/8/2010 and 27/9/2010 passed by the authorities imposing 'Special Scavenging Charges' be quashed.

(2.) The Policy of 2009 was later made as Statute by enacting the Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014 and Section 1(3) of the Act provided that the same shall be applicable in the given State/area through notification in the official Gazette.

(3.) The writ was closed vide order dated 4/9/2014 with an observation that since the Act was in the domain of the State, the State would decide as per their policy decision.