$-31, 36 & 40 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 5093/2015 & CM No.9214/2015 SANGEETA GETPTA Petitioner
versus
SOUTH DELHI MUNICIPAL CORPORATION
& ANR Respondents
AND
+ W.P.(C) 5118/2015 & CM No.9270/2015 JAGDISH Petitioner
versus
NORTH DELHI MUNICIPAL COROPRATION
& ANR Respondents
AND
+ W.P.ICl 5129/2015 & CM No.9289/2015 CHAMAN SINGH Petitioner
versus
SOUTH DELHI MUNICIPAL COROPRATION
& ANR Respondents
Through: Mr Krishna K. Singh, Advocate for petitioners in item nos.31, 36 & 40. Ms Puja Kaira, Advocate for North MCD in item no.36.
Mr Vivek Goyal with Mr J. P.
Sharma, Advocate for SDMC in item no.31.
Mr Jayendra, Advocate for R-1 in item no.40.
Mr Santosh Kumar Tripathi,
Additional Standing Counsel Govt. of NOT of Delhi for R-2 in item no.40.
CORAM:
HON'BLE MR. JUSTICE VIBHU BAKHRU
ORDER
% 22.05.2015
1
>- Issue notice. The learned counsel for the respondents accept notice. The petitioners claim to be squatting on the various sites as indicated in the petitions. The learned counsel for the petitioners points out that in all these petitions the Zonal Vending Committee and/or the Appellate Authority, had passed orders directing that by virtue of the National Capital Territory of Delhi Laws (Special Provisions) Second Act, 2011 status quo be maintained till 31.12.2014.
In the meanwhile. Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014 has come into force and by virtue of Section 3(3) of the said Act, no street vendors can be removed or relocated till the survey as contemplated under Section 3(1) of the said Act is completed. Accordingly, if the petitioners have been squatting on the sites as indicated in the petitions, then the protection of the said Act would be available to the petitioners in respect to their vending activities at their respective sites.
The petitions are disposed of with the aforesaid observations. It would also be open for the petitioners to approach the Town Vending Committee as and when constituted.
Order dasti.
VIBHU BAKHRU, J
MAY 22, 2015
MK
2
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