Madras High Court
D.Dhanasekar vs The Tamil Nadu State on 9 August, 2016
Author: T.S.Sivagnanam
Bench: T.S.Sivagnanam
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Dated :: 9.8.2016
CORAM:
THE HONOURABLE MR.JUSTICE T.S.SIVAGNANAM
W.P.No.33834 OF 2015
D.Dhanasekar ... petitioner
versus
1 The Tamil Nadu State
Marketing Corporation Limited (TASMAC)
Rep. by The Board of Directors Thalamuthu
Natarajan Maaligai Gandhi Irwin Road
Egmore Chennai-8.
2 The Tamil Nadu State
Marketing Corporation Limited (TASMAC)
rep. by The Managing Director Thalamuthu
Natarajan Maaligai Gandhi Irwin Road
Egmore Chennai-8.
3 The Tamil Nadu State
Marketing Corporation Limited (TASMAC)
rep. by The Senior Regional Manager L.L.A.
Buildings Anna Salai Chennai-2.
4 The Tamil Nadu State
Marketing Corporation Limited (TASMAC)
rep. by District Manager Thiruvallur (East) No.
29 & 30 SIDCO Industrial Estate Kakkalur
Thiruvallur Dt. ... respondents
Writ Petition filed under Art.226 of the Constitution of India praying for a Writ of Certiorarified Mandamus calling for the records relating to the Bar Tender 2015-2016 upset Price list of the 4th Respondent dated Nil and quash the same only in so far as it relates to the TASMAC Wine Shop No.8786 and consequently direct the Respondents to fix the bar upset price for the TASMAC Wine Shop No.8786 at Rs.1 88 070/-.
For petitioner ... Mr.K.Selvaraj
For respondents ... Mr.B.Nedunchezhiyan
O R D E R
Heard Thiru.K.Selvaraj, learned counsel for the petitioner and Thiru.B.Nedunchezhiyan, for the respondents.
2. With the consent of both the sides, the Writ Petition is taken up for disposal.
3. It is submitted by the learned counsel for the petitioner that the prayer sought for in this Writ Petition is covered by the order passed in W.P.Nos.26445 of 2015 etc. batch (S.Rajasekaran vs. The Managing Director, TASMAC Limited Egmore, Chennai-8 and another), dated 27.10.2015.
4. In the said batch of cases, the Writ Petitions were disposed of by issuing the following directions :-
1.The Respondents are directed to formulate appropriate tender conditions as agreed upon earlier, so as to fix the upset price for the Bars.
2.The Respondents are directed to fix the upset price taking into consideration the volume of sales and finalise the tenders.
3.The said exercise shall be complied within four weeks from the date of receipt of a copy of this order. Till then, the Petitioners are permitted to pay the existing rent with an enhancement of 25% over and above the amount payable from 1.9.2015.
4. With the above directions, these Writ Petitions are disposed of. No costs. Consequently, the connected MPs are closed.
In the light of the above, this Writ Petition also stands disposed of on similar lines. No costs. Consequently, M.P.No.2 of 2015 is also closed.
9.8.2016 Index: Yes/no tar To 1 The Board of Directors The Tamil Nadu State Marketing Corporation Limited (TASMAC) Thalamuthu Natarajan Maaligai Gandhi Irwin Road Egmore Chennai-8.
2 The Managing Director The Tamil Nadu State Marketing Corporation Limited (TASMAC) Thalamuthu Natarajan Maaligai Gandhi Irwin Road Egmore Chennai-8.
3 The Senior Regional Manager L.L.A. The Tamil Nadu State Marketing Corporation Limited (TASMAC) Buildings Anna Salai Chennai-2.
4 The District Manager Tamil Nadu State Marketing Corporation Limited (TASMAC) Thiruvallur (East) No.29 & 30 SIDCO Industrial Estate Kakkalur, Thiruvallur Dt.
T.S.SIVAGNANAM, J.
(tar) W.P.No.33834 OF 2015 9.8.2016