Laxman Tayde vs Chairman, Town Vending Committee And Ors
- Court
- Delhi High Court
$~49
* IN THE HIGH COURT OF DELHI AT NEW DELHI
th
Date of Decision: 4 November, 2026
th
Uploaded on: 6 November, 2026
# CNR No. DLHC010458342026
+ W.P.(C) 14104/2026
LAXMAN TAYDE .....Petitioner
Through: Mr. Aditya, Advocate
versus
CHAIRMAN, TOWN VENDING COMMITTEE
AND ORS .....Respondents
Through: Ms. Puja S. Kalra, Standing Counsel
with Mr. Virendra Singh, Advocate for
MCD
Mr. Varun Jamwal, SPC and Mr. Amit
Rana (GP) for R-4 & R-5.
CORAM:
JUSTICE PRATHIBA M. SINGH
JUSTICE DINESH BHATT
Prathiba M. Singh, J. (Oral)
1. This hearing has been done through hybrid mode.
2. The Petitioner in this case is a street vendor who was surveyed in 2025
under the category ‘Food/Snack with Gas Cylinder/Fire’. He has, however,
not been issued a Certificate of Vending.
3. His prayer is for issuance of a Certificate of Vending and for issuance
of appropriate directions to concerned officials to not disturb him from his
designated spot i.e. , on the Footpath, along DTC Terminal Boundary Wall,
Opposite Bhairon Mandir,Nehru Place, Central Zone,Ward S-90, New Delhi.
Signature Not Verified
W.P.(C) 14104/2026 Page 1 of 5
Signed By:DHIRENDER
KUMAR
Signing
Date:06.11.2026 17:07
4. The photographs of the Petitioner’s vend, as provided in the petition is
set out below:-
5. Ld. Counsel for the Petitioner submits that the name of the Petitioner is
duly reflected on the website of MCD in the following manner:-
6. Ms. Kalra, ld. Standing Counsel for the MCD submits that the
Certificate of Vending will soon be issued to the Petitioner upon constitution
of TVC-II.
7. In view thereof, since there is no dispute as to whether the Petitioner
Signature Not Verified
W.P.(C) 14104/2026 Page 2 of 5
Signed By:DHIRENDER
KUMAR
Signing
Date:06.11.2026 17:07
participated in the survey or not, the Petitioner shall be permitted to vend
strictly as per the standard terms and conditions, which are set out below:-
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
Signature Not Verified
W.P.(C) 14104/2026 Page 3 of 5
Signed By:DHIRENDER
KUMAR
Signing
Date:06.11.2026 17:07
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.
8. In addition, considering the category of the Petitioner i.e. ‘Food/Snack
with Gas Cylinder/Fire’, the following conditions are also imposed upon the
Petitioner:-
a) 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;
b) 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;
c) 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;
Signature Not Verified
W.P.(C) 14104/2026 Page 4 of 5
Signed By:DHIRENDER
KUMAR
Signing
Date:06.11.2026 17:07
d) Subject to the above, Condition No. 11 provided
above shall not apply to the Petitioner. The Petitioner shall
comply with all the other conditions stated above.
e) 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-letting or any handing over possession
to any third party.
f) No permanent or temporary construction shall also be
erected by the Petitioner.
9. The present order shall be subject to the decision of the TVC-II after
being constituted. The certificate of vending be issued within three months
after constitution of TVC-II.
10. 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.
11. Subject to the above, the Petitioner’s vending shall not be disturbed.
The petition is disposed of in the above terms.
PRATHIBA M. SINGH
JUDGE
DINESH BHATT
JUDGE
NOVEMBER 4, 2026
‘ rs’/ss
Signature Not Verified
W.P.(C) 14104/2026 Page 5 of 5
Signed By:DHIRENDER
KUMAR
Signing
Date:06.11.2026 17:07