Inder Pal vs New-Delhi Muncipal Council And Ors

Court
Delhi High Court

$~14
* 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. DLHC010521972026

+ W.P.(C) 16026/2026 & CM APPL. 78126/2026

INDER PAL .....Petitioner

Through: Mr. N.K. Sahoo, Advocate.

Versus

NEW-DELHI MUNCIPAL COUNCIL AND ORS .....Respondents

Through: Mr. Tushar Sannu, Advocate for
NDMC (Through V.C)
Ms. Vaishali Gupta, Panel Counsel
with Mr Manas Parashar, Mr. Ravi
Karhana and Mr. Daman, Advocates
for R-3.
Mr. Ramiee Panday, Advocate for R-
4.

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 under Article 226
of the Constitution of India, inter alia, seeking issuance of directions to
Respondents to allow the Petitioner to vend peacefully from his vending site
at Opp. Shop No. 121, Vegetable Market, Sarojini Nagar Market, New Delhi
Signature Not Verified
W.P.(C) 16026/2026 Page 1 of 11

Signed By:RAHUL
Signing Date:10.11.2026
19:49:47

on the basis of his provisional Certificate of Vending (hereinafter ‘ CoV ’)
bearing no. V2025702487.
3. On the last date of hearing, Notice was issued in this matter and learned
Counsel for New Delhi Municipal Council (hereinafter ‘ NDMC ’) was
directed to take instructions. Ld. Counsel for the Market Association was also
ordered to place some additional documents on record.
4. The Court today has heard Mr. N.K. Sahoo, Mr. Tushar Sannu for
NDMC and Mr. Anshveer Singh for the Market Association.
5. Ld. Counsel for the Market Association has brought on record certain
photographs to show that the petitioner is in fact not squatting in the place
where he is claiming to be squatting.
6. He also submits that more than 500 CoVs have been issued in the
Sarojini Nagar market and there is hardly any space to even move in the
market.
7. Mr. Tushar Sannu, ld. Counsel for NDMC has placed a short affidavit
on record where he confirms that provisional CoVs have been issued,
however, the final vending site is to be allocated after the final notification of
the vending plan by TVC-2.
8. The NDMC’s affidavit states as under:
“2. That by way of the present Petitioner under
reply the Petitioner seeks issuance of directions to the
Respondents to not disturb/dispossess the Petitioner from
his vending site at Opp. Shop No. 121, vegetable Market,
Sarojni Nagar Market, New Delhi and to allow him to
vend peacefully on the basis of his provisional Certificate
of Vending No. V2052702487.
3. That the answering Respondents as recorded in para
no. 4 of Order dated 30.10.2026 sought time to seek
instructions. That as per the available records, the
Signature Not Verified
W.P.(C) 16026/2026 Page 2 of 11

Signed By:RAHUL
Signing Date:10.11.2026
19:49:47

Petitioner had been surveyed and issued provisional
certificate of vending on 29.09.2025 for vending in
Sarojni Nagar Market area. That the Certificate of
Vending issued is provisional in nature. That the final
vending site shall be allocated to the Petitioner post
approval and notification of vending plant, after the
compliance of extant due proceedings.”

9. Heard the Ld. Counsel for the parties.

10. The provisional CoV of the petitioner bears Vendor ID No.
V2025702487. It is in the category of ‘ others’ and the place of sale vending
is simply mentioned as Sarojini Nagar.
11. The Photographs which have been placed by the Petitioner on record,
are set out below:
Signature Not Verified
W.P.(C) 16026/2026 Page 3 of 11

Signed By:RAHUL
Signing Date:10.11.2026
19:49:47

Signature Not Verified
W.P.(C) 16026/2026 Page 4 of 11

Signed By:RAHUL
Signing Date:10.11.2026
19:49:47

Signature Not Verified
W.P.(C) 16026/2026 Page 5 of 11

Signed By:RAHUL
Signing Date:10.11.2026
19:49:47

12. Ld. Cousel for the Petitioner relies upon Section 12 of The Street
Vendors (Protection of Livelihood and Regulation of Street Vending) Act,
2014 and also relies upon the survey receipt slip issued by NDMC, which
mentions the place of squatting as Opposite Shop No.121, Main Market,
Sarojini Nagar Market.
13. The Ld. Counsel for Market Association has placed the following
photographs on record which show that the petitioner is not squatting at that
st th
site between 01 November, 2026 to 05 November, 2026. The photographs
are extracted as below -

Signature Not Verified
W.P.(C) 16026/2026 Page 6 of 11

Signed By:RAHUL
Signing Date:10.11.2026
19:49:47

st
14. In addition, Ld. Counsel has also placed on record a photograph of 01
November, 2026 showing the intense crowding in the Sarojini Nagar market
area. The photographs extracted are set out as below-
Signature Not Verified
W.P.(C) 16026/2026 Page 7 of 11

Signed By:RAHUL
Signing Date:10.11.2026
19:49:47


Signature Not Verified
W.P.(C) 16026/2026 Page 8 of 11

Signed By:RAHUL
Signing Date:10.11.2026
19:49:47

15. After having heard the Ld. Counsel for the parties, and perusing the
photographs, this Court is concerned with the extent of large crowding that
takes place in the Sarojini Nagar market.
16. The photographs show a conflicting image of the site where the
petitioner claims to be vending. It is on the side of a tree and almost occupies
the entire place which is to be used by the pedestrians.
17. The same is not a vending site which has been specifically allocated to
the petitioner.
18. The provisional CoV merely mentions the colony of Sarojini Nagar in
general though the survey receipt slip does mention that site where the
petitioner was surveyed.
19. Owing to the large amount of crowding and the nature of the vending
which is being done by the petitioner, this Court is of the opinion that ends of
justice would be met by directing, that the petitioner would vend as a mobile
vendor outside the Sarojini Nagar Market but within the Sarojini Nagar
colony.
20. However, the Petitioner shall not vend inside the Sarojini Nagar Market
area till the TVC-2 finalises the vending plan and a specific site for his
vending is decided.
21. The Petitioner shall be bound by the standard terms and conditions of
the vending 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
Signature Not Verified
W.P.(C) 16026/2026 Page 9 of 11

Signed By:RAHUL
Signing Date:10.11.2026
19:49:47

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.
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”

Signature Not Verified
W.P.(C) 16026/2026 Page 10 of 11

Signed By:RAHUL
Signing Date:10.11.2026
19:49:47

22. Subject to this and compliance of the terms and conditions mentioned
as above, the petitioner shall not be disturbed.
23. Accordingly, the present petition is disposed of in these terms. Pending
applications, if any, are also disposed of.

PRATHIBA M. SINGH
JUDGE


DINESH BHATT
JUDGE
NOVEMBER 6, 2026/Pa/as
Signature Not Verified
W.P.(C) 16026/2026 Page 11 of 11

Signed By:RAHUL
Signing Date:10.11.2026
19:49:47