Dinesh Sahu vs Municipal Corporation Of Delhi And Ors.
- Court
- Delhi High Court
$~20
* IN THE HIGH COURT OF DELHI AT NEW DELHI
TH
Date of Decision: 6 November, 2026
th
Uploaded On: 10 November, 2026
# CNR No. DLHC010544412026
+ W.P.(C) 16734/2026
DINESH SAHU .....Petitioner
Through: Mr. Sanjay Baniwal, Advocate.
versus
MUNICIPAL CORPORATION OF DELHI
AND ORS. .....Respondents
Through: Ms Aarushi Tiku, Adv. for MCD.
Ms Latika Malhotra SPC UOI.
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-Dinesh Sahu 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., near 9 F, Kamla Nagar, Delhi (Kesav Puram, Ward- 78- N).
3. The Petitioner, who is a street vendor has been issued a Certificate of
Vending (hereinafter ‘CoV’) bearing URI No. 6691942 by the Municipal
Corporation of Delhi (hereinafter, ‘MCD’ ) in the category of ‘Others’ in the
Keshav Puram Zone, Ward- 78N.
4. The photograph of the Petitioner’s vend is set out below:
Signature Not Verified
Signed By:RAHUL
Signing Date:10.11.2026
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W.P.(C) 16734/2026 Page 1 of 5
5. The case of the Petitioner is that he is not being allowed to peacefully
vend from the designated site near Kamla Nagar area, despite having a
provisional CoV.
6. The further case of the Petitioner is that the Petitioner had made a
representation dated 19th October, 2026 to the MCD that his category may be
changed to ‘Food snack with Gas Cylinder/Fire’. However, the same has not
Signature Not Verified
Signed By:RAHUL
Signing Date:10.11.2026
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W.P.(C) 16734/2026 Page 2 of 5
been considered.
7. The Court has considered the matter. The Petitioner is under an
obligation to abide by the terms and conditions of the CoV which are as under:
“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.
Signature Not Verified
Signed By:RAHUL
Signing Date:10.11.2026
19:49:47
W.P.(C) 16734/2026 Page 3 of 5
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. The Petitioner is also vending in the Kamla Nagar area, which is a ‘No
vending’ zone.
9. Recently, the Court has considered a similar issue in the case i.e.,
W.P.(C) 7593/2026 titled Anil Kumar v. Municipal Corporation of Delhi
and Ors and has passed certain directions.
10. In view of the fact that Kamla Nagar area is held to be a ‘No-Vending
Zone’ and ‘Non-Squatting Zone’ as also the order dated 26th May, 2026
passed in Anil Kumar (Supra) , the following further directions are issued:
i) The concerned Assistant Commissioner, MCD shall identify an
area where the Petitioner can put up his vend within one week and
communicate the same to the Petitioner;
ii) The Petitioner shall restrict himself to the area, where he is
operating from, and shall not move into No-Vending area. He shall also
not extend/encroach to the pedestrian areas or cause obstruction in
movement of pedestrians;
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; and
Signature Not Verified
Signed By:RAHUL
Signing Date:10.11.2026
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W.P.(C) 16734/2026 Page 4 of 5
iv) No permanent or temporary construction shall also be erected by
the Petitioner;
11. 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.
12. Subject to the above, the Petitioner shall not be disturbed from carrying
out his vending activities.
13. Insofar as the representation dated 19th October, 2026, pertaining to
the change of category is concerned, the said issue is to be considered by
Town Vending Committee-II, upon being constituted, and the same be
decided within three months.
14. No further relief is to be granted to the Petitioner.
15. Petition is disposed of. All pending applications, if any, are also
disposed of.
PRATHIBA M. SINGH
JUDGE
DINESH BHATT
JUDGE
NOVEMBER 6, 2026/MR/SM
Signature Not Verified
Signed By:RAHUL
Signing Date:10.11.2026
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W.P.(C) 16734/2026 Page 5 of 5