Gopal Kumar Singh vs New Delhi Municipal Council & Anr.

$~112
* IN THE HIGH COURT OF DELHI AT NEW DELHI
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Date of decision: 29 October, 2026
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Uploaded on: 4 November, 2026
# CNR No. DLHC010482342026
+ W.P.(C) 14811/2026 & CM APPL. 69485/2026, CM APPL.
69486/2026
GOPAL KUMAR SINGH .....Petitioner
Through: Mr. Bharat Aggarwal, Advocate

versus

NEW DELHI MUNICIPAL COUNCIL & ANR. .....Respondents
Through: Mr. Sriharsha Peechara, Standing
Counsel With Ms. Akanksha Gupta,
Asstt. Standing Counsel for NDMC
Mr. Pranav Proothi, Advocate for
Market Association

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 Petitioner-Gopal Kumar Singh
under Article 226 of the Constitution of India, inter alia , seeking directions to
the Respondents to allow the Petitioner to peacefully vend from the
designated site i.e., P-72, Pilanji Village, Sarojini Nagar (NDMC Charge 8
Ward), Delhi-110023
3. The Petitioner, who is a street vendor has been issued a Certificate of
Vending (hereinafter ‘ CoV’ ) bearing Vendor ID No. V2025702243 by the
Signature Not Verified
Signed By:RAHUL
Signing
Date:04.11.2026 16:44
W.P.(C) 14811/2026 Page 1 of 4

New Delhi Municipal Council (hereinafter, ‘NDMC ) in the category of
‘cosmetic items’.
4. The photograph of the vend of the Petitioner has been placed on record,
which is extracted below:-

5. The case of the Petitioner is that he is not being allowed to peacefully
vend and thus, the prayer is for stopping the harassment which the Petitioner
is facing.
6. Mr. Sriharsha Peechara, Standing Counsel appearing on behalf of
NDMC submits that the Petitioner is not vending as per the terms and
conditions of his COV . The Petitioner was surveyed and he was given a COV
in the second phase of the survey by the NDMC. The TVC-II is yet to allot a
site to him as the vending plan has not yet been finalized.
7. Ld. Counsel, Mr. Pranav Proothi appearing on behalf of the Market
Association submits that the Petitioner is vending in a ‘No-Vending Zone’.
8. The Court has considered the image above and the manner in which the
Petitioner is vending and taken the submissions on record that the Petitioner
is vending in a ‘No-Squatting Zone’ or ‘No-Vending Zone’. The terms and
conditions of vending are extracted below -
Signature Not Verified
Signed By:RAHUL
Signing
Date:04.11.2026 16:44
W.P.(C) 14811/2026 Page 2 of 4

“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.
Signature Not Verified
Signed By:RAHUL
Signing
Date:04.11.2026 16:44
W.P.(C) 14811/2026 Page 3 of 4

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.”

9. The manner in which the vend has been put up does not appear to be in
compliance with the terms and conditions. The vendor is occupying the place
where a large tree is present. This kind of hawking would be impermissible.
10. Accordingly, the only relief to which the Petitioner is entitled is that the
Petitioner would be allowed to vend as a mobile vendor strictly in accordance
with the terms and conditions stipulated above. Subject to the same, his
vending activities shall not be disturbed.
11. The petition is disposed of in the above terms. All pending applications,
if any, are also disposed of.


PRATHIBA M. SINGH
JUDGE


DINESH BHATT
JUDGE
OCTOBER 29, 2026
‘ rs’/as


Signature Not Verified
Signed By:RAHUL
Signing
Date:04.11.2026 16:44
W.P.(C) 14811/2026 Page 4 of 4