Shekhar & Ors. vs New Delhi Municipal Council & Anr.

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* IN THE HIGH COURT OF DELHI AT NEW DELHI
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Date of Decision: 29 October, 2026
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Uploaded on: 31 October, 2026
# CNR No. DLHC010488202026
+ W.P.(C) 14999/2026 and CM APPL. 70374/2026
SHEKHAR & ORS. .....Petitioners
Through: Mr. Bharat Aggarwal, Mr. Arjun
Pandey & Ms. Namrata Sharma, Advs.
versus
NEW DELHI MUNICIPAL COUNCIL & ANR. .....Respondents
Through: Mr. Sriharsha Peechara Standing
Counsel for NDMC Mr. Chetanya
Singh ASC, Mr. Soumit Ganguli Ms
Ravicha Sharma, Ms. Swati Mr Akash
Sharma, Advs. for NDMC.
CORAM:
JUSTICE PRATHIBA M. SINGH
JUSTICE DINESH BHATT
Prathiba M. Singh, J. (Oral)
1. This hearing has been done through hybrid mode.
2. The instant petition has been filed by four vendors in the Palika Bazar,
Connaught Place, New Delhi area, details of which are as under:
Signature Not Verified
W.P.(C) 14999/2026 Page 1 of 5
Signed By:RAHUL
Signing Date:31.10.2026
18:02:47

3. The Petitioners are legal heirs of old tehbazari license holders in these
areas whose predecessors were given the license. They are presently vending
in the above mentioned sites.
4. The prayer of the Petitioners is for inclusion in the survey being
conducted by New Delhi Municipal Council (hereinafter ‘ NDMC ’) and for
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decision in the representation which they have given on 21 September, 2026
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and 22 September, 2026 to the NDMC.
5. The Petitioners have placed on record various documents and challans
to show that they have been vending in the respective sites for a very long
time.
6. The images of the Petitioners’ vends have also been placed on record
which are extracted as below:
Signature Not Verified
W.P.(C) 14999/2026 Page 2 of 5
Signed By:RAHUL
Signing Date:31.10.2026
18:02:47

Signature Not Verified
W.P.(C) 14999/2026 Page 3 of 5
Signed By:RAHUL
Signing Date:31.10.2026
18:02:47

Signature Not Verified
W.P.(C) 14999/2026 Page 4 of 5
Signed By:RAHUL
Signing Date:31.10.2026
18:02:47

7. It is the case of the Petitioners that despite being duly authorised
tehbazari license holders, they are not being permitted to participate in the
survey being conducted by the NDMC. They further submit that they are
entitled to proper certificates of vending.
8. Considering that the Petitioners predecessors claim to be old tehbazari
license holders, let the legal heirs appear with all the relevant documents
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before the Joint Director, TVC on 10 November, 2026 at 2:30 p.m. They
shall produce all the documents to show the manner to establish the rights in
the tehbazari .
9. After their documents are verified, the Petitioners’ names shall be
added in the survey list. They shall be peacefully allowed to vend subject to
the final certificate to be issued by the TVC-II.
10. The petition is disposed of in these terms. Pending applications, if any,
are also disposed of.
PRATHIBA M. SINGH
JUDGE
DINESH BHATT
JUDGE
OCTOBER 29, 2026
dj/as
Signature Not Verified
W.P.(C) 14999/2026 Page 5 of 5
Signed By:RAHUL
Signing Date:31.10.2026
18:02:47