Madras High Court
M. Murugesh vs The District Collector on 14 August, 2024
Author: Krishnan Ramasamy
Bench: Krishnan Ramasamy
W.P.No.22847 of 2024
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 14.08.2024
CORAM:
THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY
W.P. No.22847 of 2024
M. Murugesh Petitioner
vs.
1 The District Collector
Office of the Collector
Tiruppur District
2 The Managing Director
Tamil Nadu State Marketing Corporation Ltd.
(TASMAC)
Gandhi Irwin Road
Egmore
Chennai 600 008
3 The District Manager
Tamil Nadu State Marketing Corporation Ltd.
(TASMAC)
Tamil Nadu Warehousing Corporation
Tiruppur District Respondents
Writ Petition filed under Article 226 of the Constitution of India seeking
a writ of mandamus directing the third respondent not to shift the petitioner's
shop no.1945 under TASMAC tender confirmation order reference
no.1160/A3/2023 dated 20.12.2023 and based on the petitioner's representation
dated 22.07.2024 to ensure that the petitioner's vending units and the attached
bars in premises are rented for that purpose and float tenders for collection of
empty bottles and selling of snacks in the bars in TASMAC shop no.1945 at
Door No.48 Ward No.49, Karaithottam, Santhaipettai, Palladam Main Road,
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W.P.No.22847 of 2024
Corporation Limit, Tiruppur 641 407 in accordance with the rules.
For petitioner Mr. P. Kalimuthu
For respondents Mr. M. Sekar
Standing Counsel
ORDER
Though this writ petition has been preferred seeking a writ of mandamus forbearing the third respondent from shifting the petitioner's shop no.1945 under TASMAC tender confirmation order reference no.1160/A3/2023 dated 20.12.2023 and based on the petitioner's representation dated 22.07.2024, to ensure that the petitioner's vending units and the attached bars in premises are rented only for that purpose, and float tenders for collection of empty bottles and selling of snacks in the bars in TASMAC shop no.1945 at Door No.48 Ward No.49, Karaithottam, Santhaipettai, Palladam Main Road, Corporation Limit, Tiruppur 641 407 in accordance with the rules, today, when the matter was taken up for hearing, the learned counsel for the petitioner submitted that it would suffice if a direction is issued to the respondents to consider and pass orders on the petitioner's representation dated 22.07.2024 within a time frame. https://www.mhc.tn.gov.in/judis 2/4 W.P.No.22847 of 2024
2. The learned Standing Counsel, who takes notice on behalf of the respondents, also submitted that if a direction as sought by the learned counsel for the petitioner is issued, the petitioner's representation would be considered and appropriate orders passed.
3. In view of the limited scope of the relief now sought by the learned counsel for the petitioner, which has also been acceded to by the learned Standing Counsel for the respondents, without going into the merits of the case, this Court directs the respondents to consider the petitioner's representation dated 22.07.2024 and pass appropriate orders on the same on merits and in accordance with law within a period of four weeks from the date of receipt of a copy of this order.
With the above direction, this writ petition stands disposed of. No costs.
14.08.2024 gya Index : Yes/No Neutral Citation : Yes/No https://www.mhc.tn.gov.in/judis 3/4 W.P.No.22847 of 2024 KRISHNAN RAMASAMY, J.
gya To 1 The District Collector Office of the Collector Tiruppur District 2 The Managing Director Tamil Nadu State Marketing Corporation Ltd. (TASMAC) Gandhi Irwin Road Egmore Chennai 600 008 W.P. No.22847 of 2024 3 The District Manager Tamil Nadu State Marketing Corporation Ltd. (TASMAC) Tamil Nadu Warehousing Corporation Tiruppur District 14.08.2024 https://www.mhc.tn.gov.in/judis 4/4