Palika Bazar Vendors’ Heirs Can Join NDMC Survey After Tehbazari Document Verification, May Vend Subject To TVC-II Certificate: Delhi HC

The four petitioners, who were vending in the Palika Bazar/Connaught Place area, claimed through their predecessors—old tehbazari licence holders—and relied on documents and challans to show long-standing vending at their respective sites.

They sought inclusion in the survey conducted by the New Delhi Municipal Council (NDMC) and a decision on representations submitted on 21 and 22 September 2026.

They alleged that, despite claiming to be authorised tehbazari licence holders, they were not being permitted to participate in the survey and sought vending certificates.

The judgment identifies no specific statutory provision, precedent, or general legal test.

It proceeds on the basis that the petitioners’ claimed succession to old tehbazari licences should be verified through production of relevant documents before the Joint Director, TVC, and directs that their names be added to the survey list if those documents are verified.

Vending was permitted subject to the final certificate to be issued by the TVC-II.

The Court took account of the petitioners’ claim that their predecessors held old tehbazari licences and of the documents and challans they had produced to support long-standing vending.

Rather than determine their entitlement on the existing record, it directed the petitioners to appear with relevant documents for verification.

Inclusion in the survey was made conditional on that verification, while continued vending was made subject to the eventual TVC-II certificate.

Upon verification, their names are to be added to the survey list, and they are to be allowed to vend peacefully subject to the final certificate issued by the TVC-II.

Pending applications were also disposed of.