Madras High Court
P.Vadivelu vs The Chairman on 21 March, 2019
Author: D. Krishnakumar
Bench: D. Krishnakumar
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IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 21.03.2019
CORAM
THE HON'BLE MR. JUSTICE D. KRISHNAKUMAR
WP. No.7872 of 2019
P.Vadivelu ... Petitioner
Vs.
1.The Chairman,
Tamil Nadu Milk Producers
Co-operative Union,
(Aavin), Erode.
2.The Secretary,
Tamil Nadu Milk Producers
Co-operative Union,
(Aavin), Erode.
3.The Deputy Registrar,
Tamil Nadu Milk Producers
Co-operative Union,
(Aavin), Erode. ...Respondents
PRAYER: Writ Petition is filed under Article 226 of the Constitution of
India to issue a Writ of Mandamus, directing the respondents to allot
Aavin Milk Booth No.31 at Karungalpalayam to the petitioner based on
the representation dated 15.11.2018.
For Petitioner : Mr.M.Selvam
For R1 and R2 : Mr.L.P.Shanmugasundaram,
Special Government Pleader
For R3 : Ms.T.Girija,
Government Advocate
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ORDER
The petitioner has filed the Writ Petition praying to issue a WRIT OF MANDAMUS, directing the respondents to allot Aavin Milk Booth No.31 at Karungalpalayam to the petitioner based on the representation dated 15.11.2018.
2.According to the learned counsel for the petitioner, the petitioner has filed the writ petition for the aforesaid prayer. During the course of the arguments, the petitioner seeks confine to restrict as per the communication dated 24.09.2018 received from the President that the petitioner can put up Aavin Milk Booth in any of the place between Krishnampalayam and K.N.K. Road, Erode District. To that extent he made a representation dated 15.11.2018 to the third respondent. Since no action was taken, he approached this Court to issue an appropriate direction by considering the aforesaid representation.
3.The learned Government Advocate appearing for the third respondent also agreed for offering the place as stated by the first respondent by his communication dated 24.09.2018 and the petitioner so approach the authority concern.
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4.By recording the aforesaid communication and by considering the representation of the petitioner dated 15.11.2018, this Court is inclined to direct the first respondent to consider the representation of the petitioner dated 15.11.2018, within a period of one week from the date of receipt of a copy of this order. On receipt of such representation, the first respondent is directed to pass orders for allotting the Aavin Milk Booth on the basis of the communication dated 24.09.2018 issued by the first respondent.
5.With the above observations, this Writ Petition stands disposed of. However, there shall be no order as to costs.
21.03.2019
Speaking/Non-speaking order
Index :Yes/No
Internet : Yes/No
ah
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To
1.The Chairman,
Tamil Nadu Milk Producers
Co-operative Union,
(Aavin), Erode.
2.The Secretary,
Tamil Nadu Milk Producers
Co-operative Union,
(Aavin), Erode.
3.The Deputy Registrar,
Tamil Nadu Milk Producers
Co-operative Union,
(Aavin), Erode.
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D.KRISHNAKUMAR.J,
ah
WP. No.7872 of 2019
21.03.2019
http://www.judis.nic.in