Full Judgment Text
WP(C) No. 1699/1987
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOs. 1306-1312 OF 2009
[arising out of SLP(C) NoS. 11757-11763 of 2008 ]
PHOOL WATI & ORS. ..... APPELLANTS
VERSUS
M.C.D. & ORS. ..... RESPONDENT
O R D E R
Delay condoned.
Leave granted.
Learned counsel for the parties have agreed that
these matters can be disposed of in terms of the order
th
dated 12 December, 2006 passed by this Court in
Special Leave Petition © No. 8609 of 2006.
We, accordingly, direct that the appellants
herein shall be allowed to continue to carry on their
vending activities at the sites which they were earlier
holding, subject to the finalisation of the Scheme for
the adjustment of the vendors.
Appeals are disposed of in the aforesaid terms.
..................J
[HARJIT SINGH BEDI]
..................J
[A.K. PATNAIK]
WP(C) No. 1699/1987
2
NEW DELHI
FEBRUARY 02, 2010.