Madras High Court
M.Manimaran vs The District Collector on 24 January, 2017
Author: T.Raja
Bench: T.Raja
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 24.01.2017
CORAM :
THE HONBLE MR. JUSTICE T.RAJA
W.P.No.1702 of 2017
M.Manimaran ... Petitioner
vs.
1. The District Collector
Kancheepuram District.
2. The Commissioner
Chennai Corporation,
Rippon Buildings,
Chennai - 600 003.
3. The Commissioner
Tambaram Municipality,
Tambaram, Chennai - 600 045.
4. The Divisional Engineer (Highways)
Public Works Department,
No.394, Anna Salai,
Saidapettai, Chennai - 600 015. ... Respondents
Writ Petition filed under Article 226 of the Constitution of India praying this Court to issue a writ of mandamus, directing the respondents to consider and pass orders on the petitioner's representations, dated 08.08.2016 and 23.12.2016 with regard to grant of Licence for running petty shop within a stipulated time as fixed by this Court.
For petitioner : Mr.M.Ramadoss
For respondents : Mr.M.Elumalai, Govt. Advocate
for R1 and R4
Mr.P.V.Selvakumar for R2
O R D E R
This writ petition has been filed by Mr.M.Manimaran. He suffered Electrocution and subsequently, admitted in the Government Hospital to receive medical treatment for electrocution. After operation, his left hand was removed and consequently the Doctor, who treated him also issued 90% disability certificate, dated 06.01.2014. Moreover, the District Differently Welfare Officer, Chengalpattu has also issued Identity Card No.62538 dated 26.10.2015 certifying that the petitioner is physically challenged.
2. As the petitioner is physically challenged and unable to do any work after the said incident, he made representations on 08.08.2016 and 23.12.2016 to the respondents to grant license for running petty shop nearby Thiruvanmiyur bus stand and Tambaram, but no order has been passed on the said representations. Therefore, he has come to this Court.
3. Mr.M.Elumalai, learned Government taking notice for R1 and R4 and Mr.P.V.Selvakumar, learned standing counsel taking notice for R2 and R3 sought four weeks time to dispose of the said representations.
4. The petitioner is a physically challenged and he had suffered electrocution. As a result after undergoing operation, his left hand was completely amputated and the Doctor who has treated him has also issued Disability Certificate certifying 90% disability on 06.01.2014. In support of the same, the District Differently Welfare Officer, Chengalpattu has also issued Identity card No.62538, dated 26.10.2015.
5. Hence prima facie, I am of the view that the petitioner is a fittest person to get the license from the respondents. Therefore, the respondents are directed to consider the representation of the petitioners, dated 08.08.2016 and 23.12.2016 on sympathetic ground for issuance of license to run petty shop within a period of four weeks from the date of receipt of a copy of this order.
6. With the above directions, this writ petition is disposed of. No costs. 24.01.2017 tsvn Internet : Yes / No To
1. The District Collector Kancheepuram District.
2. The Commissioner Chennai Corporation, Rippon Buildings, Chennai - 600 003.
3. The Commissioner Tambaram Municipality, Tambaram, Chennai - 600 045.
4. The Divisional Engineer (Highways) Public Works Department, No.394, Anna Salai, Saidapettai, Chennai - 600 015.
T.RAJA, J tsvn W.P.No.1702 of 2017 24-01-2017 http://www.judis.nic.in