Veer Singh Sisodiya vs New Delhi Municipal Council & Ors.

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* IN THE HIGH COURT OF DELHI AT NEW DELHI
nd
Date of decision: 2 November, 2026
th
Uploaded on: 4 November, 2026
# CNR No. DLHC010257872026
+ W.P.(C) 8043/2026 & CM APPL. 75496/2026
VEER SINGH SISODIYA .....Petitioner
Through: Mr. Satish Kumar Tripathi advocate
with petitioner in person.
versus
NEW DELHI MUNICIPAL COUNCIL & ORS. .....Respondents
Through: Mr. Sriharsha Peechara, Standing
Counsel with Mr. Jitendra Kumar
Tripathi, ASC Mr. Soumit Ganguli,
Ms. Ravicha Sharma and Mr. Akash
Sharma, Advocates 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 present application has been filed by the Petitioner under Section
151 of the Civil Procedure Code, 1908 seeking appropriate directions in view
of changed circumstances.
rd
3. The instant writ petition was disposed of vide order dated 3 June, 2026
by the Vacation Bench in the following terms:-
“3. By virtue of the present petition under Article
226 of the Constitution of India, the petitioner
seeks the following reliefs: -
“a. admit the writ petition against the
respondents.
b. please to ISSUE writ of mandamus or any
other writ/direction as this Hon'ble Court
deem fit and proper in the facts and
Signature Not Verified
Signed By:RAHUL
Signing
Date:04.11.2026 16:44
W.P.(C) 8043/2026 Page 1 of 5

circumstances of the present case whereby
direction may be issued to Respondent No 1
to Respondent No 3 that before final
publication of list of further eligible vendor
for grant of COV the petitioner grievance
dated 13.05.2026 may be addressed giving
full and fair opportunity of hearing to him in
accordance with law considering all
documents and records submitted by him on
06.10.2025 as well as uploaded on their
portal.
c. Direction may be issued to the Director
enforcement/R-4 and other officials
subordinate to him in the mean time to do not
harass and disturb the petitioner from his
present vending site i.e. opposite Shop No
136, Sarojini Nagar Market, New Delhi in
view of protection accorded to him under
order dated orders dated 12.05.2011,
20.05.2011 and 24.10.2011 passed in in WP
(C) no. 3196/2011 and order dated
12.12.2012 passed in WP (C) No. 5693/2012
of this Hon'ble Court.”
4. Issue notice.
5. Learned counsel appearing on behalf of the
respondent nos. 1 to 4
accepts notice. She, without adverting to the
merits, at the outset submits that
the representation dated 13.05.2026 made by the
petitioner shall be decided
within a period of four weeks after giving an
opportunity of hearing.
6. As such the present petition is disposed in the
aforesaid terms.
7. Pending application(s), if any, also stand
disposed of.”

4. As per the above order, the representation of the Petitioner was to be
Signature Not Verified
Signed By:RAHUL
Signing
Date:04.11.2026 16:44
W.P.(C) 8043/2026 Page 2 of 5

decided within a period of four weeks. However, the same has not been
decided. Hence, the present application.
5. The case of the Petitioner is that he is a vendor who is vending opposite
Shop No. 136 Sarojini Nagar market, New Delhi. He is also a part of the 628
vendors whose names were approved by Hon’ble Supreme Court in W.P.(C)
No.1699/1987, Gainda Ram vs MCD and Ors. His name is at serial No. 537.
6. These facts are not in dispute. As per the NDMC, the TVC-2 is yet to
be constituted and hence the representation has not been decided.
7. The grievance of the Petitioner is that he has participated in the survey
conducted by the NDMC and despite the same, he has not been issued a
provisional Certificate of Vending (hereinafter ‘ COV ’) as there was a
discrepancy between the name of the Petitioner in his Aadhar Card, where it
was described as ‘ Veer Singh Sisodia ’ and the name of the Petitioner in the
challans issued by NDMC, where it was described as ‘ Veer Singh ’.
8. The image of the Petitioner’s vend is set out as below:-

Signature Not Verified
Signed By:RAHUL
Signing
Date:04.11.2026 16:44
W.P.(C) 8043/2026 Page 3 of 5

9. Considering all these facts and similar orders which have already been
passed in other writ petitions, where the vendors were similarly situated, this
Court is inclined to grant relief to the Petitioner. The Petitioner is selling
clothes and garments and shall continue to do so. He shall not change the
category of vending or the goods which are being sold.
10. The Petitioner shall abide by the terms and conditions of vending that
are set out in the certificate of vending issued by the Municipal Corporation
of Delhi, are extracted as below -
“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.
Signature Not Verified
Signed By:RAHUL
Signing
Date:04.11.2026 16:44
W.P.(C) 8043/2026 Page 4 of 5

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”

11. The above order shall be subject to any decision of the TVC-2 in respect
of the Petitioner. 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.
12. Accordingly, the present application is disposed of, along with any
pending applications if any.

PRATHIBA M. SINGH
JUDGE


DINESH BHATT
JUDGE
NOVEMBER 2, 2026/MR/as
Signature Not Verified
Signed By:RAHUL
Signing
Date:04.11.2026 16:44
W.P.(C) 8043/2026 Page 5 of 5