Moti Lal And Anr. vs Municipal Corporation Of Delhi And Ors.

$~35
* IN THE HIGH COURT OF DELHI AT NEW DELHI
nd
Date of Decision: 2 November, 2026
th
Uploaded on: 4 November, 2026
# CNR No. DLHC011030302025
+ W.P.(C) 19215/2025
MOTI LAL AND ANR. .....Petitioners
Through: Mr. Sanjay Baniwal and Mr. Manisha,
Advs.

versus

MUNICIPAL CORPORATION OF DELHI AND ORS.
.....Respondents
Through: Ms. Shilpa Ohri, ASC for MCD.
Ms. Nidhi Banga, Adv. for UOI.

CORAM:
JUSTICE PRATHIBA M. SINGH
JUSTICE DINESH BHATT
Prathiba M. Singh, J. (Oral)
1. This hearing has been done through hybrid mode.
2. The present petition has been filed by the Petitioners under Article 226
of the Constitution of India, inter alia , seeking issuance of an appropriate writ
directing the Respondents to allow the Petitioners to vend at their designated
site i.e., near Eros Cinema, Jangpura Extension, New Delhi - 110014, Central
Zone, Ward - S - 58, New Delhi.
3. The Petitioners are street vendors having Certificates of Vending
(hereinafter, ‘COV’ ) bearing URI Nos. 5305985 (Petitioner No.1- Moti Lal)
and 2574781 (Petitioner No.2- Ravi Shankar Shukla) under the category of
Signature Not Verified
Signed By:RAHUL
Signing
Date:04.11.2026
16:02:49
W.P.(C) 19215/2025 Page 1 of 5

‘Others’. The Petitioners are vending in the Jangpura Extension area opposite
Eros Cinema with a permanent vend and have also made temporary
construction over the same which is impermissible.
4. The Municipal Corporation of Delhi (hereinafter, ‘MCD’ ) has filed its
status report as per which, the CoVs issued to the Petitioners are interim
COVs. The image of the vends of the Petitioners are set out below:


Signature Not Verified
Signed By:RAHUL
Signing
Date:04.11.2026
16:02:49
W.P.(C) 19215/2025 Page 2 of 5

5. A perusal of the above would show that such vends cannot be put up
by the Petitioners as it would be contrary to the terms and conditions of the
vending which are as under:
“1. Vendor shall not have any other permanent or long-
term vending certificate.
2. Vending certificate is non-transferable.
Signature Not Verified
Signed By:RAHUL
Signing
Date:04.11.2026
16:02:49
W.P.(C) 19215/2025 Page 3 of 5

3. It is mandatory for the vendor to follow the vending
period and zone as determined by TVC or local body.
4. Vendor shall not give his vending certificate on rent
in any way.
5. Vendor shall not have any infectious disease.
6. Vendor shall have to take care of hygiene on vending
place/zone and nearby area and also take care of public
health.
7. Vendor shall display copy of vending certificate on
his place/vending site and will produce original
documents to TVC/concerned inspector whenever
required.
8. Vendor/Squatter shall insure that no hindrance be
caused to pedestrian and vehicular moment.
9. Vendor shall not vend/sell any harmful, dangerous
and polluted items. It should also be ensured that the
quality of the products sold and services provided to the
public conform to the prescribed standards of public
health, hygienic conditions and safety.
10. The street vendor shall not do any
unauthorized/illegal activity.
11. Mobile vendors shall not stay or vend more than 30
minutes or time prescribed by the TVC at place in a
vending/squatting zone.
12. Vendors will not block footpaths and will not vend
on roads. Vendor should take care of space in front of
vending stalls/counters on footpath for pedestrians.
13. Vending certificate can be cancelled or suspended
on the basis of violations.
14. Vendor shall not build or construct any kind of
permanent or temporary structure at vending site.
15. Seller shall adopt health and hygiene conditions as
required by local laws and court orders.
16. Vendor have to follow all the conditions mentioned
in Delhi Street Vendors (Protection of Livelihood and
Regulation of Street Vending) Scheme, 2019”


Signature Not Verified
Signed By:RAHUL
Signing
Date:04.11.2026
16:02:49
W.P.(C) 19215/2025 Page 4 of 5

6. Accordingly, no relief can be granted to the Petitioners. It is made clear
that the Petitioners shall adhere to the terms and conditions of the CoV as
extracted above.
7. However, this shall be subject to any plan which the Town Vending
Committee–II may be coming up with in terms of Section 21 of the Street
Vendors (Protection of Livelihood and Regulation of Street Vending) Act,
2014 and no vested rights shall be claimed. This order shall also be subject to
the decision taken by the TVC-II in respect of the representation of the
Petitioners dated 18th July, 2025 and in respect of the final CoV.
8. The petition is disposed of in these terms. Pending applications, if any,
are also disposed of.



PRATHIBA M. SINGH
JUDGE


DINESH BHATT
JUDGE
NOVEMBER 2, 2026
dj/ck
Signature Not Verified
Signed By:RAHUL
Signing
Date:04.11.2026
16:02:49
W.P.(C) 19215/2025 Page 5 of 5