street vendors

Delhi High Court
Case BriefsHigh Courts

Delhi High Court affirmed the Administrator’s sole authority for granting event permissions within the Kalkaji Mandir precincts, emphasizing the need for formal application processes. Enhanced security measures were endorsed to address crowd management deficiencies, particularly during peak footfall periods.

Delhi High Court
Case BriefsHigh Courts

The Delhi High Court stated that the Government had a right to reconstitute the Town Vending Committees and the vendors did not possess any fundamental or legal right to be nominated for membership of these Town Vending Committees.

Case BriefsHigh Courts

Patna High Court: A Division Bench comprising of Amreshwar Pratap Sahi and Anjana Mishra, JJ. hearing a letters patent appeal, permitted a