PUNEET SHARMA Vs. UNION TERRITORY

JUDGEMENT

(1.) Through the instant writ petition, the petitioners seek the quashing of the agenda item No. 4/resolution, as declared in 32th meeting of the Town Vending Committee, Municipal Corporation, Chandigarh held on 6/7/2023 (Annexure P-4), show-cause notice (Annexure P-5), and, of the public notices (Annexures P-3 and P-7).

(2.) It is averred in the instant petition, that the Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014 (for short the Act 0/2014'} came into force on 1/5/2014. The Ministry of Housing and Urban Poverty Alleviation, thereafter notified Union Territory of Chandigarh Street Vendors (Protection of Livelihood and Regulation of Street Vending), Rules 2015 (for short 'the Rules of 2015'').

(3.) On 30/3/2016, the U.T., Administrator under Rule 12 of the Rules of 2015, thus constituted the Town Vending Committee and notified the same on 30/3/2016. Subsequently, the Town Vending Committee held its meeting on 6/4/2016. The Municipal Corporation, Chandigarh, conducted a survey in the year 2016, throughout U.T., Chandigarh, and, after the said survey, the Municipal Corporation, Chandigarh, registered the surveyed street vendors. Resultantly, the petitioners were also surveyed, and, became registered by the Municipal Corporation, and, were also given the survey IDs by the Municipal Corporation, as per the provisions of the Act of 2014. It is further averred that after the issuance of the survey IDs, the respondent No. 4 issued a provisional certificate for their vending sites situated at Sector-19, Chandigarh, and, permission became granted to the petitioners to work in Sector-19.