Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 0]

Madras High Court

P.Ajikumar vs The District Collector on 31 August, 2015

Bench: R.Sudhakar, V.M.Velumani

        

 

BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT               

DATED: 31.08.2015  

CORAM   
THE HONOURABLE MR.JUSTICE R.SUDHAKAR            
and 
THE HONOURABLE MS.JUSTICE V.M.VELUMANI            

Writ Petition (MD) No.10405 of 2014
& M.P.(MD) No.1 of 2014 

P.Ajikumar                                              ...     Petitioner
                                                Vs.
1.The District Collector,
   Kanyakumari District,
   At Nagercoil.

2.The District Manager,
   Tamilnad State Marketing Corporation (TASMAC), 
   Konam, Nagercoil,
   Kanyakumari District.                                ... Respondents

         Petition filed under Article 226 of the Constitution of India praying
for issuance of a Writ of Mandamus, directing the respondents to shift the
TASMAC Liquor Shop No.4711, which is situated at Resurvey No.9999, A2/79 of  
Colachel Village in Colachel Municipality, Kanyakumari District, by
considering the representation of the petitioner, dated 18.04.2014, within a
time frame that may be stipulated by this Court.

!For Petitioner         : Mr.S.C.Herold Singh
For Respondent No.1       : Mr.N.S.Karthikeyan
                             Additional Government Pleader

For Respondent No.2         : Mr.R.Muniyasamy 


:ORDER  

(Order of the Court was made by R.SUDHAKAR,J.) The petitioner has come forward with this writ petition seeking for a direction to the respondents to shift TASMAC Liquor Shop No.4711, which is situated at Resurvey No.9999, A2/79 of Colachel Village, in Colachel Municipality, Kanyakumari District, by considering the representation of the petitioner, dated 18.04.2014.

2. In respect of the relief sought for, the petitioner has already submitted a representation, dated 18.04.2014 and it is pending. In such view of the matter, without going into the merits of the matter, the first respondent, the District Collector, Kanyakumari District at Nagerocil, is directed to verify the nature of the allegations made in the representation of the petitioner, dated 18.04.2014, consider the same and pass orders on merits and in accordance with law, as expeditiously as possible.

3. With the above direction, the writ petition is disposed of. No Costs. Consequently, M.P.(MD) No.1 of 2014 is closed.

To

1.The District Collector, Kanyakumari District at Nagercoil.

2.The District Manager, Tamilnad State Marketing Corporation (TASMAC), Konam, Nagercoil, Kanyakumari District. .