Madras High Court
P.Pugalenthi vs The Chiarman on 7 August, 2024
Author: D.Krishnakumar
Bench: D.Krishnakumar
W.P.No.22004 of 2024
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 07.08.2024
CORAM :
THE HON'BLE MR.D.KRISHNAKUMAR, ACTING CHIEF JUSTICE
AND
THE HON'BLE MR.JUSTICE P.B.BALAJI
W.P.No.22004 of 2024
P.Pugalenthi .. Petitioner
Vs.
1. The Chiarman
Tamil Nadu State Marketing Corporation Limited
(TASMAC)
CHDA Tower-II, IV Floor
Gandhi Irwin Bridge Road
Egmore, Chennai 600 008.
2. The Managing Director
Tamil Nadu State Marketing Corporation Limited
(TASMAC)
CHDA Tower-II, IV Floor
Gandhi Irwin Bridge Road
Egmore, Chennai 600 008.
3. The District Manager
Chennai (North) IMPS Depot
TASMAC Unit B4 Plot
Industrial Estate, Ambattur
Chennai 600 053.
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W.P.No.22004 of 2024
4. The District Collector
Chennai District
Singaravelar Maligai
Rajaji Salai, Chennai 600 001. .. Respondents
Prayer: Petition filed under Article 226 of the Constitution of India
seeking issuance of a writ of Mandamus directing the respondents to
take appropriate steps to close TASMAC Shop No.205 which is
functioning on the Erukkancheri Highway, Vyasarpadi, Chennai by
considering the representation of the petitioner dated 10.06.2024
within a reasonable time.
For the Petitioner : Mr.M.Radhakrishnan
For the Respondents : Mr.K.Sathish Kumar
Standing Counsel
for Respondents 1 to 3
Mr.M.habeeb Rahman
Government Advocate
for Respondent-4
ORDER
(Order of the Court was made by the Hon'ble Acting Chief Justice) The petitioner seeks a direction to the respondents to take action on his representation dated 10.06.2024 for closing the TASMAC Shop No.205 at Erukkencheri Highway.
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2. According to the petitioner, no action has been taken on his representation made to the respondents for closing down the TASMAC shop in question.
3. Mr.K.Sathish Kumar, learned Standing Counsel, takes notice for the respondents 1 to 3 and Mr.M.Habeeb Rahman, learned Government Advocate, takes notice for the fourth respondent.
4. Considering the facts and circumstances of the case, the writ petition is disposed of, directing the fourth respondent to consider the representation of the petitioner dated 10.06.2024 and pass appropriate orders, on merits and in accordance with law, preferably within a period of twelve weeks from the date of receipt of a copy of this order. There shall be no order as to costs.
(D.K.K., ACJ.) (K.B., J.) 07.08.2024 Index : Yes/No Neutral Citation : Yes/No ____________ Page 3 of 6 https://www.mhc.tn.gov.in/judis W.P.No.22004 of 2024 kpl ____________ Page 4 of 6 https://www.mhc.tn.gov.in/judis W.P.No.22004 of 2024 To
1. The Chiarman Tamil Nadu State Marketing Corporation Limited (TASMAC) CHDA Tower-II, IV Floor Gandhi Irwin Bridge Road Egmore, Chennai 600 008.
2. The Managing Director Tamil Nadu State Marketing Corporation Limited (TASMAC) CHDA Tower-II, IV Floor Gandhi Irwin Bridge Road Egmore, Chennai 600 008.
3. The District Manager Chennai (North) IMPS Depot TASMAC Unit B4 Plot Industrial Estate, Ambattur Chennai 600 053.
4. The District Collector Chennai District Singaravelar Maligai Rajaji Salai, Chennai 600 001.
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(kpl) W.P.No.22004 of 2024 07.08.2024 ____________ Page 6 of 6 https://www.mhc.tn.gov.in/judis