SHAKEEL KHAN KHOKHAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This review petition has been filed by the petitioner seeking review of order dtd. 4/8/2021 passed by a Coordinate Bench of this Court, whereby, while deciding D.B. Writ Contempt No. 909/2019, D.B. Writ Contempt No.7/2020 and D.B. Civil Writ Petition No.881/2020, it was directed as under:-

(2.) It appears that aggrieved against the order dtd. 4/8/2021 (supra), the petitioner approached the Hon'ble Supreme Court by filing Special Leave to Appeal (C) No. 15599/2021, which came to be withdrawn with permission to file review petition before this Court.

(3.) The petitioners had approached this Court by filing SBCWP No. 881/2020 (Om Prakash Deora and Ors. v. State of Rajasthan and Ors.) inter alia seeking direction to the respondents to faithfully and expeditiously implement the provisions of Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014 ('the Act of 2014') and Rules of 2016, made under the Act of 2014, and further sought a restraint against the respondents from interfering with the vending business of the street vendors of Jodhpur Town without declaring free vending zone, no vending zone and restrictive vending zone in accordance with the provisions of the Act of 2014.