Jajati Kishore Swain vs. State Of Odisha

Held

The Court noted that the trade licenses of the petitioners had expired and were not renewed, and one petitioner had died. The Court also observed that the petitioners' counsel did not appear to argue the case, despite a prior indication that no further adjournment would be granted.

Facts

The petitioners, claiming to be recognized street vendors, sought directions to consider their claims for rehabilitation or re-allocation under the Act, 2014, and to prevent forceful eviction. They stated they were paying dues through GST certificates and trade licenses.

Key Issues

The primary issue was whether the petitioners, whose trade licenses had expired and who failed to prosecute their case, were entitled to the reliefs sought. The maintainability of the petition due to non-prosecution was also a key factor.