Trichy Mavatta Tharaikadai vs )The Commissioner on 2 December, 2016

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Madras High Court

Trichy Mavatta Tharaikadai vs )The Commissioner on 2 December, 2016

Bench: S.Vimala

        

 

BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT               

DATED: 02.12.2016  

CORAM   

THE HONOURABLE DR.JUSTICE S.VIMALA          

W.P(MD)No.22791 of 2016   

Trichy Mavatta Tharaikadai
Sirukadai Vyaparigal Sangam  
Registration No.1232/Trichy
No.2 Periamilaguparai,
Trichy 1 represented by its
Secretary A.Ansarudeen                                          ... Petitioner      

vs.

1)The Commissioner,  
Municipal Administration & Water Supply Department, 
Chennai. 

2)The Commissioner,  
Tiruchirapalli Corporation,
Tiruchirapalli.                                                 ... Respondents

        Petition filed under Article 226 of the Constitution of India, praying
for the issuance of a Writ of Mandamus, directing the respondents to issue
the Identity Cards to the Street Vendors under the Tiruchirapalli Corporation
limits as per the rules framed by the Government of India and also as per the
Act and on the basis of the representation submitted by the petitioner on
10.11.2016.

!For Petitioner : Mr.B.Jameel Arasu 
^For R1         : Mr.A.Muthukaruppan          
                For R2          : Mr.N.S.Karthikeyan
                                                Additional Government Pleader 
:ORDER

This Writ of Mandamus has been filed seeking for a direction to the respondents to issue Identity Cards to the Street Vendors under the Tiruchirapalli Corporation limits, as per the rules framed by the Government of India and also as per the Act and on the basis of the representation submitted by the petitioner on 10.11.2016.

2.There is an undertaking on the part of the learned Additional Government Pleader appearing for the 2nd respondent that the Town Vending Committee will be formed within two months from this date and thereafter, the Committee will be put in place for issuance of Identity Cards to the Street Vendors.

3.The petitioner has filed an affidavit giving the details of the members in the petitioner Sangam and as well as an undertaking affidavit to the effect that whenever the competent authorities conduct survey for enumeration and bio metric data capturing from all the street vendors as per The Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act 2014, Rules and Scheme for issuing the Certificate of Vending and the Identity Cards, the members of the petitioner sangam will be ready to extend their maximum co-operation. It is assured that co-operation would be extended to the measurement and survey, by the Town Vending Committee as per the Act. The undertaking affidavit is placed on record.

4.The learned Additional Government Pleader appearing for the 2nd respondent also submitted that notice will be issued to the petitioner before forming the Town Vending Committee and therefore, on receipt of the said notice, it is for the petitioner to appear before the Town Vending Committee making out the prayer for issuance of Identity Cards to Street Vendors and the Town Vending Committee shall consider the request of the petitioner in accordance with law.

With the above direction, this Writ Petition stands disposed of. No costs.

1)The Commissioner, Municipal Administration & Water Supply Department, Chennai.

2)The Commissioner, Tiruchirapalli Corporation, Tiruchirapalli..

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