Rajender Singh vs New Delhi Municipal Council & Ors.

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* IN THE HIGH COURT OF DELHI AT NEW DELHI
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Date of decision: 6 November, 2026
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Uploaded on: 10 November, 2026
# CNR No. DLHC010544352026
+ W.P.(C) 16729/2026, CM APPL. 78351/2026 & CM APPL.
78352/2026
RAJENDER SINGH .....Petitioner
Through: Mr. Kirti Uppal, Sr. Adv, Ms. Shaini
Bhardwaj, Mr. Avichal Mishra, Mr.
Pratham Diwakar, Mr. Vedic Thukral,
Ms. Kiran kalra uppal, Ms. Rukhsar,
Advs.
versus
NEW DELHI MUNICIPAL COUNCIL & ORS. .....Respondent
Through: Mr. Sriharsha Peechara Standing
Counsel for NDMC, Mr. Raghav Alok
ASC Mr Soumit Ganguli, Ms. Ravicha
Sharma Mr Akash Sharma, Advs. (M:
9717466788)
Ms. Vaishali Gupta (Panel Counsel
(Civil) GNCTD), Mr. Manas Parashar,
Mr. Ravi Karhana and Mr Daman
Sharma, Advs. for R-3.
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 Petitioner under Article 226
of the Constitution of India, inter alia , seeking directions to the Respondents
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Signed By:RAHUL
Signing Date:10.11.2026
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W.P.(C) 16729/2026 Page 1 of 5

to correct the deficiency and include him in the list of eligible
vendors as also to issue the Certificate of Vending (hereinafter, ‘CoV’) to the
Petitioner.
3. This is the third writ petition filed by the Petitioner, who claims to be
vending from Gate No.2, Palika Bazar, New Delhi.
4. In the previous second writ petition i.e., W.P.(C) 4656/2025 titled
‘Rajender Singh v. Town Vending Committee through Chairperson and
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Anr.’ , vide order dated 15 April, 2025, this Court has already considered the
case of the Petitioner and had directed as under:
“...3. The Petitioner claims to be a vendor vending
from a site at Gate No.2, Palika Bazar, Connaught
Place, New Delhi. As per the Petitioner, he had also
filed a writ petition earlier, being W.P.(C) 4188/2011
titled Rajender Singh v. New Delhi Municipal
Corporation & Ors., along with various other similarly
placed Petitioners. The said writ petitions were
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disposed of on 03 June, 2011 in the following terms:
“5. Accordingly, all these petitions are
disposed of with the direction to the
respondent NDMC to not disturb the
petitioner(s) from their present
hawking/squatting sites as stared in the
respective petitions till the Vending
Committee completes the exercise of
determining the status of their eligibility. The
same is however subject to the following three
conditions:-
a) That the petitioner(s) shall not induct
anyone else at the hawking sites.
b) That the petitioner(s) shall comply with the
requirements of the National Policy for
Urban Street Vendors and the Master Plan for
Delhi 2021.
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W.P.(C) 16729/2026 Page 2 of 5

c) That the petitioner(s)
shall not deal many in any licensable articles.
6. It is further ordered that if any· of the
petitioner(s) are found eligible for allotment
of a vending site under the scheme, the
aforesaid interim protection will continue to
operate in their favour till such time that the
respondent NDMC implements the scheme of
allotment of the vending sites.
7. The petitions and all pending
applications are disposed of.
No order as to costs.
Dasti under signature of court master.”
4. The submission made by the Petitioner in the present
petition is that his name appears at number 268 in the
list of 628 vendors which was prepared by the New
Delhi Municipal Council (hereinafter, ‘NDMC’)
pursuant to the orders of Hon’ble Supreme Court dated
12th October, 2012 in Special Leave to Appeal (Civil)
No.(s) 1765/2012 titled ‘Salim v. NDMC & Anr.’
5. As per the current status, the Palika Bazar area has
now been declared as a non-vending zone. It is
submitted on behalf of the Petitioner that he had thus
filed another writ petition being W.P.(C) 159/2017 titled
Rajender Singh v. New Delhi Municipal Corporation
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& Ors wherein vide order dated 14 November, 2019
the Court dismissed the petition in default for non-
prosecution.
6. Thereafter since the 2019 Scheme came into effect,
the NDMC has commenced a survey of all the vendors.
7. The prayers have been considered. In the
background facts set out above, subject to verification,
the Petitioner would be entitled to participate in the
survey and the seniority of the Petitioner shall be kept
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W.P.(C) 16729/2026 Page 3 of 5

in mind. In so far as the prayer for an
alternate site is concerned, the NDMC may consider
allotment of a site bearing in mind the seniority of the
Petitioner and subject to the availability of a space. Let
the alternate space be allotted within a period of two
months.
8. The present writ petition is disposed of in above
terms. All the pending applications are also disposed
of.”
5. As can be seen from the above order, it is clearly recorded that the name
of the Petitioner appears at serial No. 268 of the list of 628 eligible vendors
which was prepared by the New Delhi Municipal Council (hereinafter,
‘NDMC’) pursuant to the orders of the Supreme Court dated 12th October,
2012 in Special Leave to Appeal (Civil) No.(s) 1765/2012 titled ‘Salim v.
NDMC & Anr.’
6. Further, the Court has already directed that subject to the verification,
the Petitioner would be entitled to participate in the survey and the seniority
of the Petitioner shall be kept in mind.
7. Subsequent to the aforesaid order dated 15th April, 2025, the Court is
informed that the Petitioner has already participated in the survey.
8. However, Mr. Peechara, ld. Counsel for the NDMC submits that he has
not been included in the list of eligible vendors, as there is some deficiency in
his documents.
9. Heard. If there is any deficiency in the documents of the Petitioner, the
same shall be communicated to the Petitioner by the NDMC. The Petitioner
shall rectify the deficiency within one month, and upon such rectification, his
name shall then be included in the eligible list of vendors.
10. Insofar as the issuance of CoV is concerned, the same is the domain of
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W.P.(C) 16729/2026 Page 4 of 5

the Town Vending Committee-II. If the Petitioner is
entitled to the issuance of a provisional COV, the same shall be issued after
the eligibility of the Petitioner is verified.
11. For removal of deficiency, the Petitioner shall appear before the Joint
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Director, Town Vending Committee-II on 18 November, 2026 at 2:30 p.m .
12. It is made clear that, since Palika Bazaar is a No-Vending Zone, the
Petitioner shall not carry out any vending activity therein and shall be entitled
to vend only at an alternate site including at Laxmi Bai Nagar as allotted by
the NDMC.
13. The petition is disposed of in these terms. Pending applications are also
disposed of.
PRATHIBA M. SINGH
JUDGE
DINESH BHATT
JUDGE
NOVEMBER 6, 2026
dj/sm
Signature Not Verified
Signed By:RAHUL
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W.P.(C) 16729/2026 Page 5 of 5