Mobile vendors with provisional COVs must strictly adhere to non-stationary vending conditions pending Town Vending Committee finalization.

Four street vendors (Petitioners) operating in Kamla Nagar, Jawahar Nagar, Maurice Nagar, and Bunglow Road filed a writ petition seeking protection for their trade and to prevent obstruction by authorities

All petitioners hold Certificates of Vending (COVs) under the "Others" category

Previously, in W.P.(C) 9813/2025, the court directed the Municipal Corporation of Delhi (MCD) to decide on the petitioners' representations to be treated as "stationary vendors" rather than mobile vendors

The current proceedings examined the nature of their vending based on photographs and COV terms

1. Whether the petitioners are entitled to carry on their trade without obstruction based on their existing COVs

2. Whether the petitioners’ status can be converted from mobile vendors to stationary vendors

The court applied the terms and conditions prescribed under the COVs issued by the Town Vending Committee (TVC), which prohibit permanent construction, obstruction of pedestrians, and require adherence to hygiene standards

It further relied on the Delhi Street Vendors (Protection of Livelihood and Regulation of Street Vending) Scheme, 2019 and the statutory role of the TVC in determining vending plans and categories under the Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014

The Court observed that based on the COV terms and photographic evidence, the petitioners are currently classified as mobile vendors, not stationary vendors

Therefore, they are bound by specific restrictions, such as not staying in one spot for more than 30 minutes (unless otherwise prescribed) and not creating permanent structures

The Court reasoned that while the petitioners have a right to vend under their provisional COVs, this right is subject to strict compliance with public health, safety, and non-obstruction of public pathways

Regarding the request for "stationary" status, the Court noted that the TVC is the appropriate statutory body to make such determinations as part of the overall vending plan for Delhi

The Court held that the newly constituted TVC must decide on the petitioners' representations for stationary status within three months

No vested rights were created, and the order remains subject to the final vending plan to be determined by TVC-2