Manisha Khatoon vs Commissioner Of Police And Ors

$~73
* IN THE HIGH COURT OF DELHI AT NEW DELHI
nd
Date of Decision: 2 November, 2026
th
Uploaded on: 4 November, 2026
# CNR No. DLHC010529052026
+ W.P.(C) 16257/2026
MANISHA KHATOON .....Petitioner
Through: Mr. Aditya, Mr. Vipin Kumar, Ms.
Pralika Chakraborty, Mr. Anjani
Kumar Mishra, Advocates
versus

COMMISSIONER OF POLICE AND ORS .....Respondents
Through: Ms. Meherunnisa A. Jaitley, Mr.
Aryan Tyagi, Advocates for R-3 & R-
4
Ms. Vaishali Gupta, Panel Counsel
(Civil ) Gnctd , Adv. , Ms. Rashi
Aggarwal, Advocates for 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 present petition has been filed by the Petitioner-Manisha Khatoon
under Article 226 of the Constitution of India, inter alia, seeking issuance of
an appropriate writ directing the Respondents to allow the Petitioner to
peacefully vend at his designated spot i.e., on the open Space, beside DAV
School, near Indane Gas Agency, Nizamuddin Railway Station, Central Zone,
Ward-S-55, New Delhi.
Signature Not Verified
W.P.(C) 16257/2026 Page 1 of 5

Signed By:RAHUL
Signing
Date:04.11.2026 16:44

3. The Petitioner is a vendor with a Certificate of Vending (hereinafter,
‘COV’ ) bearing URI No. 8028322 under the category ‘Food/Snack with gas
cylinder/fire’ . It is the case of the Petitioner that he has not been allowed to
vend peacefully. The image of the vend filed by the Petitioner is set out
below:-


4. On the other hand, the Municipal Corporation of Delhi (hereinafter,
Signature Not Verified
W.P.(C) 16257/2026 Page 2 of 5

Signed By:RAHUL
Signing
Date:04.11.2026 16:44

‘MCD’ ) has handed over photographs of the vend of the Petitioner to show
that the Petitioner is running a full restaurant on the road side. The
photographs are extracted below:


Signature Not Verified
W.P.(C) 16257/2026 Page 3 of 5

Signed By:RAHUL
Signing
Date:04.11.2026 16:44

st
5. The said photographs are of 1 November, 2026 clearly showing that
the Petitioner is misleading this Court by filing wrong photographs. The
Petitioner is also using a big gas cylinder and has encroached upon the public
place. The Petitioner cannot, in the garb of a vend, run a dhaba on the
pavement, in violation of the terms and conditions of vending. Accordingly,
the Petitioner is not entitled to any relief.
6. The petition is accordingly dismissed. The authorities are fully entitled
to take action against the Petitioner, if he is in violation of the terms and
Signature Not Verified
W.P.(C) 16257/2026 Page 4 of 5

Signed By:RAHUL
Signing
Date:04.11.2026 16:44

conditions of vending. Pending applications, if any, are disposed of.


PRATHIBA M. SINGH
JUDGE


DINESH BHATT
JUDGE
NOVEMBER 2, 2026
‘ rs’/ck

Signature Not Verified
W.P.(C) 16257/2026 Page 5 of 5

Signed By:RAHUL
Signing
Date:04.11.2026 16:44