WP(C) No. 1699/1987 1

IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NOs. 1306-1312 OF 2009 [arising out of SLP(C) NoS. 11757-11763 of 2008  ]

    PHOOL WATI & ORS. ..... APPELLANTS

VERSUS

    M.C.D. & ORS. ..... RESPONDENT

O R D E R

    Delay condoned. Leave granted.

Learned counsel for the parties have agreed that  

these matters can be disposed of in terms of the order  

dated  12th December,  2006  passed  by  this  Court  in  

Special Leave Petition © No. 8609 of 2006.

We,  accordingly,  direct  that  the  appellants  

herein shall be allowed to continue to carry on their  

vending activities at the sites which they were earlier  

holding, subject to the finalisation of the Scheme for  

the adjustment of the vendors.

Appeals are disposed of in the aforesaid terms.

    ..................J      [HARJIT SINGH BEDI]

    ..................J      [A.K. PATNAIK]

WP(C) No. 1699/1987 2

NEW DELHI FEBRUARY 02, 2010.