Madras High Court
The Thippampatti Cattle vs The District Collector on 26 September, 2024
Author: G.K.Ilanthiraiyan
Bench: G.K.Ilanthiraiyan
W.P.No.14149 of 2019
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 26.09.2024
CORAM
THE HONOURABLE MR.JUSTICE G.K.ILANTHIRAIYAN
W.P.No.14149 of 2019
and WMP No.14207 of 2019
The Thippampatti Cattle
Merchants Association Rep. by its Vice
President Sivakumar Sellamuthu No.2/45 V.O.
C. Street Thippampatti Pollachi
Coimbatore - 642 107. ... Petitioner
Vs.
1 The District Collector,
Coimbatore District,
Coimbatore-6.
2 The Sub Collector,
Pollachi, O/o.The Sub Collector
Pollachi, Coimbatore District.
3 The Block Development Officer
Pollachi North, Thippampatti Panchayat,
Thippampatti, Pollachi Taluk,
Coimbatore District.
4 The Special Officer
Thippampatti Village Panchayat,
Thippampatti- 642 107
Pollachi Taluk, Coimbatore District. ... Respondents
1/5
https://www.mhc.tn.gov.in/judis
W.P.No.14149 of 2019
PRAYER: Writ Petition is filed under Article 226 of the Constitution of
India, to issue a Writ of Mandamus, directing the respondents to consider the
petitioner's representations dated 28.12.2018 and application dated
18.03.2019 in accordance with law within a time frame fixed by this Court
and Consequently forbear the respondents 1 to 4 from in any way interfering
with or preventing the petitioner-Association from doing cattle business at
S.No.89/B7 and S.No.89/7B, Thippampaatti Panchayat, Pollachi Taluk,
Coimbatore District till the said representations are considered.
For Petitioner : Ms.S.Sweetha
for M/s.P.Wilson Associates
For Respondent : Mr.C.Kathiravan
Spl. Government Pleader for RR1, 2 &4
*******
ORDER
This Writ Petition has been filed for a direction, directing the respondents to consider the petitioner's representation dated 28.12.2018 and the application dated 18.03.2019.
2. The learned counsel for the petitioner submitted that the petitioner is an Association consisting the Vendors as members submitted an 2/5 https://www.mhc.tn.gov.in/judis W.P.No.14149 of 2019 application under the Tamil Nadu Panchayats (Opening and Maintenance of Market) Rules, 2000 seeking license / permission to trade and carry on business of cattle at Survey Nos. 89/B7 and 89/7B , Thippampatti Panchayat, Pollachi Taluk, Coimbatore District. However, it is not considered so far, the petitioner is before this Court.
3. In view of the above, the 4th respondent is directed to consider the representation and application submitted by the petitioner's Members and pass appropriate orders on merits and in accordance with law within a period of twelve weeks from the date of receipt of a copy of this order.
4. This Writ Petition is disposed of with the above directions. No costs. Consequently, connected miscellaneous petition is closed.
26.09.2024 kkn Internet : Yes/No Index : Yes/No Speaking order:Yes/No Neutral Citation:Yes/No 3/5 https://www.mhc.tn.gov.in/judis W.P.No.14149 of 2019 To 1 The District Collector, Coimbatore District, Coimbatore-6.
2 The Sub Collector, Pollachi, O/o.The Sub Collector Pollachi, Coimbatore District.
3 The Block Development Officer Pollachi North, Thippampatti Panchayat, Thippampatti, Pollachi Taluk, Coimbatore District.
4 The Special Officer Thippampatti Village Panchayat, Thippampatti- 642 107 Pollachi Taluk, Coimbatore District.
4/5https://www.mhc.tn.gov.in/judis W.P.No.14149 of 2019 G.K.ILANTHIRAIYAN, J.
KKN W.P.No.14149 of 2019 26.09.2024 5/5 https://www.mhc.tn.gov.in/judis