Madras High Court
B.Ravi vs The District Collector on 19 July, 2024
Author: D.Krishnakumar
Bench: D.Krishnakumar, R.Vijayakumar
W.P.(MD) No.14116 of 2024
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 19.07.2024
CORAM:
THE HONOURABLE MR.D.KRISHNAKUMAR,
THE ACTING CHIEF JUSTICE
AND
THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR
W.P.(MD)No.14116 of 2024
B.Ravi ... Petitioner
-Vs-
1.The District Collector,
O/o. District Collectorate,
Karur District, Karur.
2.The Managing Director,
TASMAC Limited,
4th Floor, 37G8, CMDA Tower-II,
Gandhi Irwin Bridge Road,
Egmore, Chennai-600 008.
3.The District Manager,
TASMAC Limited,
Tamilnadu Warehousing Corporation,
V.S.Vellapatty Post, Karur-639 004. ... Respondents
PRAYER: Petition filed under Article 226 of the Constitution of India, to issue a
Writ of Mandamus, directing the respondents to close the bars, which are running
without proper licence attached to TASMAC BARS across Karur District.
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W.P.(MD) No.14116 of 2024
For Petitioner : Mr.W.Pamelin
For R1 : Mr.P.Thilakkumar,
Government Pleader
For R2 & R3 : Mr.H.Arumugam,
Standing Counsel
ORDER
[Order of the Court was made by The Hon'ble The ACTING CHIEF JUSTICE] The prayer sought for in this Writ Petition is to direct the respondents to close the bars, which are running without proper licence attached to TASMAC BARS across Karur District.
2.It is the case of the petitioner that in and around Karur District, totally, 8 bars are running illegally. Though tender was called for by the respondent TASMAC, these bars were not taken in auction. Therefore, the petitioner made a representation to the respondents to take action to close the said bars. Since the same has not been considered so far, the petitioner has approached this Court with the aforesaid prayer.
3.The learned Standing Counsel for the respondent TASMAC, relying upon the affidavit filed by the District Manager, TASMAC Limited / 3rd Page 2 of 5 https://www.mhc.tn.gov.in/judis W.P.(MD) No.14116 of 2024 respondent herein, would submit that in respect of the aforesaid 8 bars, though tender was conducted periodically, after confirmation of the bid, the bidders have not paid the license amount and also not produced NOC and therefore, their confirmation was cancelled and their security deposit amount was also forfeited.
4.He undertakes before this Court that insofar as the aforesaid 8 bars are concerned, tender notification would be issued for letting out the same and after conducting bid, license would be granted to the successful bidders.
5.Recording the said submission, this Writ Petition is disposed of with a direction to the respondent TASMAC to issue tender notification in respect of the aforesaid 8 bars and after completing the process, issue license to the successful bidders. The aforesaid exercise is directed to be completed within a period of two months from the date of receipt of a copy of this order. No costs.
[D.K.K., A.C.J.] & [R.V., J.]
19.07.2024
NCC : Yes / No
Index : Yes / No
Internet : Yes / No
Yuva
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1.The District Collector, O/o. District Collectorate, Karur District, Karur.
2.The Managing Director, TASMAC Limited, 4th Floor, 37G8, CMDA Tower-II, Gandhi Irwin Bridge Road, Egmore, Chennai-600 008.
3.The District Manager, TASMAC Limited, Tamilnadu Warehousing Corporation, V.S.Vellapatty Post, Karur-639 004.
Page 4 of 5https://www.mhc.tn.gov.in/judis W.P.(MD) No.14116 of 2024 D.KRISHNAKUMAR, A.C.J. AND R.VIJAYAKUMAR, J.
Yuva W.P.(MD)No.14116 of 2024 19.07.2024 Page 5 of 5 https://www.mhc.tn.gov.in/judis