Bachu Singh And Ors. vs Municipal Corporation Of Delhi And Ors.

$~23
* 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. DLHC010544672026
+ W.P.(C) 16756/2026
BACHU SINGH AND ORS. ....Petitioner
Through: Mr. Sanjay Baniwal, Advocate.

versus

MUNICIPAL CORPORATION OF DELHI AND
ORS. .....Respondents
Through: Ms. Puja S Kalra, Standing Counsel
with Mr. Virendra Singh, Advocate.
Mr. Saurabh Kansal, SPC with Mr.
Manish Kumar, Mr. Raghav Vij and
Mr. Pratham Malik, Advocates for R-
2 and 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 Petitioners are vendors, who are claiming to be having provisional
certificates of vending (hereinafter, ‘CoVs’ ) to vend in the South Zone, Ward-
3. The details of the provisional CoVs of the Petitioners are as under:-


Signature Not Verified
Signed By:RAHUL
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W.P.(C) 16756/2026 Page 1 of 5

Name Vending I.D. Category Area
Bachu Singh URI:4943837 Others South Zone.
Ward- S-63
Jhapri Devi URI:3799150 Others South Zone,
Ward- S-63
Jaggi URI:3269667 Others South Zone,
Ward- S-63
Anil URI:4094074 Others South Zone,
Ward- S-63
Mithun Chouhan URI: 1648971 Others South Zone,
Ward- S-63
Ashish Kumar
Sharma
URI:3525865 Others South Zone,
Ward- S-63
Hasrudin URI:9576100 Food/ Snack with
gas cylinder/ fire
South Zone,
Ward- S-63

4. Insofar as Petitioner No. 7-Chander Bhan is concerned, no provisional
CoV has been filed with the present writ petition. Accordingly, no relief is
granted to the Petitioner No. 7.
5. A perusal of the images filed on record would show that some of the
Petitioners are in fact using gas cylinders. In fact, ld. Counsel for the
Municipal Corporation of Delhi (hereinafter, ‘MCD’ ) has also handed over
photographs to show that the Petitioners are using gas cylinders. In the
opinion of this Court, this would be completely contrary to the terms and
conditions of the CoVs. Moreover, the vendors are also not maintaining
proper hygiene around the vend.
6. Under these circumstances, the only relief that the Petitioners are
entitled to is that they shall be permitted to vend subject to the Petitioners
abiding by the terms and conditions of the CoV which are as under:

Signature Not Verified
Signed By:RAHUL
Signing Date:10.11.2026
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W.P.(C) 16756/2026 Page 2 of 5

“1. Vendor shall not have any other permanent or long-
term vending certificate.
2. Vending certificate is non-transferable.
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.
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Signed By:RAHUL
Signing Date:10.11.2026
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W.P.(C) 16756/2026 Page 3 of 5

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”

7. In addition, if there is any violation found, the MCD shall take action
and remove the Petitioners in accordance with law.
8. Insofar as Petitioner No. 8-Hasruddin is concerned, the provisional
CoV is in the category of ‘Food/Snack with gas cylinder/fire’ . Accordingly,
the following further directions are issued qua the said Petitioner:
(i) The Petitioner shall be permitted to operate his vend, but shall
use a gas cylinder which does not occupy too much space. It is made
clear that only a small gas cylinder for heating of food and snacks shall
be used by the Petitioner;
(ii) The Petitioner shall restrict himself to a particular space which
shall not in any manner cause obstruction to the movement of
pedestrians or cause any traffic congestion to vehicular traffic on the
roads;
(iii) The Petitioner shall also be obliged to maintain cleanliness and
hygiene around the vend, which he is working from and shall ensure
the presence of a dustbin near the vend;
(iv) Subject to the above, Condition No.11 in the CoV shall not apply
to the Petitioner. The Petitioner shall comply with all the other
conditions in the CoV;
(v) It shall be ensured that the Petitioner shall not create any third-
party interest in this provisional CoV and there shall be a bar on sub-
Signature Not Verified
Signed By:RAHUL
Signing Date:10.11.2026
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W.P.(C) 16756/2026 Page 4 of 5

letting or any handing over possession to any third party;
(vi) No permanent or temporary construction shall also be erected by
the Petitioner.
9. Further, the above stated directions 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.
10. Petition is disposed of with these terms. All pending applications are
also disposed of.

PRATHIBA M. SINGH
JUDGE


DINESH BHATT
JUDGE

NOVEMBER 6, 2026
MR/ck
Signature Not Verified
Signed By:RAHUL
Signing Date:10.11.2026
19:49:47
W.P.(C) 16756/2026 Page 5 of 5