Satender Sah vs Municipal Corporation Of Delhi And Ors.

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* 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. DLHC010544262026
+ W.P.(C) 16720/2026
SATENDER SAH .....Petitioner
Through: Mr. Sanjay Baniwal and Mr. Manisha,
Advs.
versus
MUNICIPAL CORPORATION OF DELHI
AND ORS. .....Respondent
Through: Mr. Rajesh Kumar, SPC for UOI &
Mr. Nimit Kumar, Adv. for R-2 &3.
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 - Satender Sah
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 F-9, Kamla Nagar market, Delhi 110007 (Kesav
Puram, Ward- 78- N).
3. The Petitioner, who is a street vendor has been issued a provisional
Certificate of Vending (hereinafter ‘ CoV’ ) bearing no. URI No. 2717642 by
the Municipal Corporation of Delhi (hereinafter, ‘MCD’ ) in the category of
‘Fresh fruits/vegetables/Perishables’ .
Signature Not Verified
Signed By:RAHUL
Signing Date:10.11.2026
20:58:44

4. It is the case of the Petitioner, that he has been vending under the
category of ‘Food, snack with gas cylinder’ from the designated site, however,
pursuant to the survey, his category has been wrongly mentioned as ‘Fresh
fruits/vegetables/Perishables and
5. The photograph of the vend of the Petitioner has been set out below:
6. It is also the case of the Petitioner that he had made a representation
dated 21st October, 2026 to the MCD that this category may be changed and
that he is be considered as a stationary vendor. However, the same has not
been considered.
7. The Court has considered the matter. The CoV of the Petitioner does
Signature Not Verified
Signed By:RAHUL
Signing Date:10.11.2026
20:58:44

not permit the Petitioner to vend in the category of ‘Food, snack with gas
cylinder’ . 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
20:58:44

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. If the Petitioner does not abide by the terms and conditions of the CoV,
the MCD is free to take action in accordance with law.
9. Additionally, this Court has recently considered a similar matter
wherein a vendor namely, Mr. Anil Kumar was also vending in Kamla Nagar
area and certain directions have been passed in W.P. (C) 7593/2026 titled Anil
Kumar v. Municipal Corporation of Delhi and Ors.
10. Considering that the 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 directions are issued in the
present case:
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 a 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
Signature Not Verified
Signed By:RAHUL
Signing Date:10.11.2026
20:58:44

hygiene around the vend, which he is working from and shall ensure
the presence of a dustbin near the vend; and
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. Insofar as the representation dated 21st 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.
13. No further relief is to be granted to the Petitioner.
14. 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
dj/sm
Signature Not Verified
Signed By:RAHUL
Signing Date:10.11.2026
20:58:44