Supreme Court: The Division Bench of Justice M.R. Shah and B.V. Nagarathna, JJ., affirmed the decision of Delhi High Court wherein the High Court had rejected an hawker’s claim to be permitted to leave his goods and wares at hawking place overnight.
The petitioner was a hawker in the Sarojini Nagar Market, who had approached the Delhi High Court seeking permission to leave his goods and wares at the place of hawking overnight.
Affirming the view expressed by the High Court, the Bench stated that any hawker can be permitted to hawk in the market only as per the hawking policy and not de hors the same. The Bench held that the petitioner, being a hawker, has no right to insist that he may be permitted to keep his goods and wares at the place where he is hawking overnight.
Directing the authority concerned to act as per the hawking policy, the Bench dismissed the instant Special Leave Petition.
[Madan Lal v. New Delhi Municipal Council, SLA (C) No(s). 5684 of 2022, decided on 11-04-2022]
Appearance by:
For the Petitioner: N.K. Sahoo, Advocate and Ranvir Singh, AOR
Kamini Sharma, Editorial Assistant has put this report together
