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Judgment
The above-captioned petitions have been filed by the petitioners praying as under:
i. Direct the respondents not to dispossess or obstruct or disturb the Petitioner in carrying on his trade from his site at opposite shop No.E-4, E-Block, Inner Circle, Connaught Place, New Delhi, in terms of section 3(3) of the street vendors {Protection of Livelihood and Regulation of Street Vending} Act 2014;
ii. to conduct the survey of the petitioner and to issue certificate of vending in favour of the petitioner as per the provisions of the Street Vendors {Protection of Livelihood and Regulation of Street Vending} Act 2014.
Since the subject-matter of all the captioned petitions is similar, therefore, these petitions are heard together and are being disposed of by this common judgment.
Learned counsel appearing on behalf of respondent no.1/NDMC submits that since the area in question is a ‘No Vending Zone’ and the petitioners are unauthorized squatters/vendors who would not otherwise be permitted to operate from the concerned area, therefore, various challans have been issued by respondent no.1 against the petitioners.
Learned counsel appearing on behalf of respondent no.2/GNCTD /SHO submits that respondent no.2 at present has no role in the present petitions as the petitioners have not been operating from the concerned squatting site.
None appears on behalf of the petitioners today. It seems that petitioners are no more interested to pursue the present petitions.
Since neither petitioners appears nor represents through counsel physically or virtually, present petitions are dismissed in default and for non-prosecution as well.