Facts
The Petitioner, a street vendor, claims to have been vending from a site on Hanuman Mandir Road, Vasant Vihar, Delhi, for several years
Source reference: p. 1-2He participated in a municipal survey conducted by the Municipal Corporation of Delhi (MCD) on July 9, 2025, and was issued an acknowledgement receipt (No. 9226)
Source reference: p. 1-2The Petitioner approached the High Court under Article 226 of the Constitution, alleging harassment by MCD and Delhi Police officials and seeking directions for the issuance of a Certificate of Vending (CoV)
Source reference: p. 2Issues
1. Whether the Petitioner is entitled to a provisional Certificate of Vending (CoV) and protection from eviction pending the finalization of the vending plan?
Source reference: p. 3 / para. 8-11Law Applied
Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014, specifically Section 21, which mandates the formulation of a vending plan by the Town Vending Committee
Source reference: p. 4 / para. 10The Court also relied on the principle that street vendors who have participated in official surveys are entitled to temporary protection and regularization subject to statutory compliance and public order
Source reference: p. 3-4Reasoning
The Court observed that the Petitioner had documented proof of participating in the MCD survey via a valid acknowledgement receipt
Source reference: p. 2-3The Court balanced the Petitioner’s right to livelihood with public interest concerns such as pedestrian movement, hygiene, and fire safety. To resolve the issue, the Court directed the MCD to verify the Petitioner's details within eight weeks
Source reference: p. 3 / para. 8Pending the finalization of the statutory vending plan under Section 21 of the Act, the Court granted the Petitioner interim protection from harassment, provided he adhered to strict conditions including the use of only small gas cylinders, maintenance of hygiene, and non-encroachment of pedestrian areas
Source reference: p. 3-4 / para. 9Holding
The Court disposed of the petition by directing the MCD to verify the Petitioner’s survey details and issue a provisional CoV within eight weeks, in accordance with the law
The Petitioner is protected from being disturbed at the vending site provided he: (i) uses only a small gas cylinder; (ii) maintains a dustbin and cleanliness; (iii) does not obstruct pedestrian movement; and (iv) refrains from permanent construction. This protection is subject to the future vending plan formulated by the Town Vending Committee-II
Source reference: p. 3-4 / para. 9-11Original Court PDF
Pan SinghvsChairman, Town Vending Committee And Ors
Click to open original judgment
Original judgment, available to read, download and summarize on LawLens.in