Dinesh Sahu vs Municipal Corporation Of Delhi And Ors

$~36
* IN THE HIGH COURT OF DELHI AT NEW DELHI
nd
Date of Decision: 2 November, 2026
th
Uploaded on: 4 November, 2026
# CNR No. DLHC010463192026
+ W.P.(C) 14240/2026
DINESH SAHU .....Petitioner
Through: Mr. Aditya, Mr. Vipin Kumar, Ms.
Pralika Chakraborty, Mr. Anjani
Kumar Mishra, Advs.

versus

MUNICIPAL CORPORATION OF DELHI AND ORS
.....Respondents
Through: Ms. Vaishali Gupta and Ms. Manas
Parashar, Advs. for R-3.
Ms. Shilpa Ohri, ASC for MCD.
Ms. Vaishali Gupta, Panel Counsel (
Civil ) Gnctd , Mr. Manas Parashar,
Advs. for R-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 under Article 226
of the Constitution of India, inter alia , seeking directions to the Respondents
to peacefully vend from the vending site i.e., on the footpath, Aastha Kunj,
Road, Kalkaji Mandir Chowk, Kalkaji, New Delhi.
3. The Petitioner claims to be a street vendor carrying out vending
Signature Not Verified
W.P.(C) 14240/2026 Page 1 of 4


Signed By:RAHUL
Signing
Date:04.11.2026
16:02:49

activities from the vending site.
4. The Petitioner has been issued a provisional Certificate of Vending
(hereinafter, ‘CoV’) bearing URI No. 007566 under the category ‘Food,
snack preparation (goods)’ in the Kalkaji Area.
5. The grievance of the Petitioner is that he has been removed by the
concerned officials of the Delhi Police on 15th September, 2026, from
vending outside the Kalkaji Mandir.
6. Thus, the prayer is that he be permitted to peacefully vend from the
vending site.
7. The Court has considered the matter. Considering the fact that the
Petitioner’s category is ‘Food, snack preparation (goods)’ , and that the
Petitioner is not a stationary street vendor in terms of the CoV, he can only
carry out vending activities in accordance with the terms and conditions of the
CoV.
8. The terms and conditions of the vending 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
Signature Not Verified
W.P.(C) 14240/2026 Page 2 of 4


Signed By:RAHUL
Signing
Date:04.11.2026
16:02:49

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”

9. Subject to the Petitioner complying with all the terms and conditions of
vending in the CoV, he is permitted to operate as a mobile vendor.
10. This shall also be subject to the Petitioner making a representation
before the TVC-II seeking a change in category and alteration of the same to
that of a stationary vendor.
11. Further, the above stated directions shall be subject to any vending 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.
Signature Not Verified
W.P.(C) 14240/2026 Page 3 of 4


Signed By:RAHUL
Signing
Date:04.11.2026
16:02:49

12. The petition is disposed of in these terms. Pending applications, if any,
are also disposed of.



PRATHIBA M. SINGH
JUDGE


DINESH BHATT
JUDGE
NOVEMBER 2, 2026
dj/sm
Signature Not Verified
W.P.(C) 14240/2026 Page 4 of 4


Signed By:RAHUL
Signing
Date:04.11.2026
16:02:49