Madras High Court
P.Karl Marx vs The Commissioner on 6 July, 2022
Author: Munishwar Nath Bhandari
Bench: Munishwar Nath Bhandari
W.P.No.17069 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 06.07.2022
CORAM :
THE HON'BLE MR.MUNISHWAR NATH BHANDARI, CHIEF JUSTICE
AND
THE HON'BLE MRS.JUSTICE N.MALA
W.P.No.17069 of 2022
P.Karl Marx .. Petitioner-in-
Person
Vs
1.The Commissioner,
Corporation of Chennai,
Ripon Buildings,
Chennai-600 003.
2.The Executive Engineer,
Corporation of Chennai,
Zone-IX, Lake Area, Nungambakkam,
Chennai - 600 034.
3.The Proprietor,
Sri Ayyanarappan Fruits and Vegetables,
Old No.8, New No.15,
Gulam Abbas Alikhan 9th Street (New Street),
Thousand Lights,
Chennai-600 006. .. Respondents
Prayer : Petition filed under Article 226 of the Constitution of India
praying for a writ of mandamus to direct the respondents 1 and 2 to
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W.P.No.17069 of 2022
consider and dispose of the petitioner's representation dated
17.12.2021 touching the third respondent's ingress into the public
platform conducting vegetable shops cum fruits and vessels shop.
For the Petitioner : Mr.P.Karl Marx
Petitioner-in-Person
For the Respondents : Mr.R.Gopinath
Standing Counsel
for respondent Nos.1 and 2
ORDER
(Order of the Court was made by the Hon'ble Chief Justice) This writ petition has been filed by the petitioner to allege that the third respondent is putting various articles out of the boundary from the shop and thereby occupying part of the footpath which is otherwise not permissible.
2. Learned counsel appearing for the respondent Corporation submitted that they will ensure that all the articles are put by the third respondent within the boundary of the shop and do his business within the boundary, because he cannot otherwise put the articles on the footpath. He prays for one month's time to take necessary steps, and is granted.
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3. In view of the above, the writ petition is disposed of with a direction to the second respondent to do the needful without disturbing the shop keeper other than to direct him to keep all the articles within the shop premises and not on the footpath. There will be no order as to costs.
(M.N.B., CJ.) (N.M., J.)
06.07.2022
Index : Yes/No
bbr
To:
1.The Commissioner,
Corporation of Chennai,
Ripon Buildings,
Chennai-600 003.
2.The Executive Engineer, Corporation of Chennai, Zone-IX, Lake Area, Nungambakkam, Chennai - 600 034.
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bbr W.P.No.17069 of 2022 06.07.2022 ____________ Page 4 of 4 https://www.mhc.tn.gov.in/judis