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*	IN THE HIGH  COURT  OF  DELHI  AT  NEW  DELHI
Date of decision: 20th March, 2026
Uploaded on: 24th March, 2026
+ 			W.P.(C) 6172/2025 & CM APPL. 17697/2026
	VIKRAM							.....Petitioner
Through:	Mr. Aditya, Mr. Vipin Kumar, Mr. Kailash Kr Jha, Mr. Anjani Kr. Mishra, Ms. Pralika Chakraborty, Mr. Fareeduddin and Ms. Srejal Mishra, Advocates (M: 8699723746).	
				versus

	MUNICIPAL CORPORATION OF DELHI AND ORS
.....Respondents
Through:	Mr. Tushar Sannu, SC with Mr. Fajallu Rehman, Adv. for MCD.
     Ms. Urvi Mohan, Adv. for GNCTD.
	CORAM:	
	JUSTICE PRATHIBA M. SINGH
	JUSTICE MADHU JAIN

Prathiba M. Singh, J. (Oral)
1.	This hearing has been done through hybrid mode.	
2.	The present petition has been filed by the Petitioner-Mr. Vikram under Article 226 of the Constitution of India, inter alia, seeking directions to the Respondents to allow the Petitioner to peacefully vend from the vending site on the footpath, Inder Mohan Bhardwaj Marg, Greater Kailash Metro Gate No.3 Chittranjan Park, South Zone, Ward-S-87, New Delhi.
3.	The case of the Petitioner is that he is a street vendor who has been selling snacks from the vending site, for several years. The Petitioner was issued a Certificate of vending (hereinafter, ‘CoV’) bearing URI No. 2102250 for the category 'Food/ Snack with Gas Cylinder/ Fire', by the MCD for South Zone, Ward S-87. 
4.	Vide order dated 8th May, 2025, this Court had directed the Municipal Corporation of Delhi (hereinafter, ‘MCD’) to verify the provisional CoV of the Petitioner and file a status report. 
5.	Thereafter,  the MCD had filed a status report. The relevant portion of the status report reads as under:  
“3.	That in pursuance of the directions of this Hon'ble Court vide order dated 08.05.2025, the answering Respondent has verified its official record for the Certificate of vending in question maintained in the South Zone.

4.	That upon examination of the official records, it is found that the Petitioner Vikram S/o Kirpal Singh does not exist in the list of South Zone Street Vendors maintained by the Respondent which contains entries from Serial No. 1 to Serial No. 6771. Copy of the relevant portion of the "South Zone Street Vendor list" showing all the Vendor named "Vikram" (petitioner herein) is annexed hereto as Annexure R-1/A.

5.	It is further submitted that during the survey conducted by the then designated survey agency for identification of street vendors, and acknowledgment slip was issued to each applicant/vendor at the time of the survey. Hence, the original acknowledgment slip ought to be with Petitioner issued during survey or verification. The Petitioner may, therefore, be directed to produce the said original acknowledgment slip, in complete and unaltered form before this Hon’ble Court or the Respondent’s office to enable Respondent to do the proper verification of its record. The original acknowledgment slip, if any, issued to the Petitioner at the time of survey, would be essential for verification and cross checking with the Respondent’s records.” 

6.	In terms of the aforesaid status report, the stand of the MCD is that the name of the Petitioner does not exist in the list of the ‘South Zone Street vendors’. Hence, the MCD has taken the position that the original acknowledgement slip, issued to the Petitioner during the survey needs to be perused. 
7.	Pursuant thereto, the Court vide order dated 23rd February, 2026 had directed the Petitioner to place on record the additional documents. 
8.	In terms thereof, today, the acknowledgment receipt along with the undertaking given by the Petitioner has been produced in original. The Court has taken on record the copy of the original documents. The original document has been perused by the Court and the same is extracted below:-



9.	Ld. Counsel for the MCD submits that the acknowledgement receipt does not match with the usual format of documents which are issued by the MCD. 
10.	The Court has considered the matter and perused the records. A perusal of the acknowledgement receipt would show that there are four signatures which may be of the TVC members, however, the same cannot be verified by this Court. It is for the MCD to enquire and verify about the same. 
11.	Accordingly, let the Petitioner produce the original acknowledgement receipt, the undertaking and the provisional CoV before the Assistant Commissioner, MCD, South Zone on 2nd April, 2026 at 11.30pm. The concerned Commissioner shall verify the same. 
12.	After verifying the documents, directions shall be issued by the Assistant Commissioner, MCD, South Zone. The verification process shall be completed and the order shall be passed by the Assistant Commissioner, MCD, South Zone by 15th May, 2026. 
13.	If the Petitioner’s credentials are verified by the Assistant Commissioner, MCD, South Zone, he shall not be disturbed from vending at the vending site.This shall, however, be subject to the following conditions, as the provisional COV of the Petitioner is under the category of ‘Food/Snack with Gas Cylinder/Fire’: 
a) 	The Petitioner shall be permitted to operate her vend but shall use a gas cylinder which does not occupy too much space. It is made clear that only a small or medium sized gas cylinder for heating of food and snacks shall be used by the Petitioner;
b)	The Petitioner shall restrict himself to a particular space, where he is operating from, and shall not extend/encroach to the pedestrian areas or cause obstruction in movement of pedestrians; 
c)	The Petitioner shall also be obliged to maintain cleanliness and hygiene around the vend, which she is working from; 
d)	Subject to the above, Condition No.11 in the COV shall not apply to the Petitioner. The Petitioner shall comply with all the other conditions in the COV.
e)	It shall be ensured that the Petitioner shall not create any third party interest in this provisional COV and there shall be a bar on sub-letting or any handing over possession to any third party. 
f)	No permanent or temporary construction shall also be erected by the Petitioner. 
14.	The above stated directions shall be subject to any 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. 
15.	The present petition is disposed of in the above terms. All pending applications, if any, are also disposed of.


PRATHIBA M. SINGH
     JUDGE

     MADHU JAIN
   JUDGE 
MARCH 20, 2026/MR



 

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