G.S. Sistani, J. - (1.) This appeal lays challenge to an order passed by a learned Single Judge of this Court dated 30.10.2015.
(2.) Mr. M.M. Kashyap, learned counsel appearing for the appellant submits that the appellant is a regular street vendor and he has been vending outside Shani Mandir, Chandni Chowk for the past many years. It is also the case of the appellant that he had applied under the Scheme of 2007. The officers of the respondent have been threatening to remove him and he is not allowed to carry out his trade and business without obstruction. Additionally, he submits that since he had applied in the year 2007, till the TVC is formed and the survey is carried out, his possession should not be disturbed.
(3.) Learned counsel appearing for the MCD submits that the appellant is not a regular street vendor. He submits that an affidavit has been filed in which the respondent has clearly disputed that the appellant is vending at Gate No. 5, Metro Station near Shani Mandir, Chandni Chowk, as claimed by the appellant. It is submitted that an inspection was carried out by the officials of the North Delhi Municipal Corporation and as per the inspection report, the appellant was not found anywhere near the place where he claims to be squatting. It is further submitted that the challans filed by the appellant pertain to Esplanade Road.;