P.Poomalai vs The Sub Collector/District Manager on 5 August, 2020

[Cites 1, Cited by 4]

Madras High Court

P.Poomalai vs The Sub Collector/District Manager on 5 August, 2020

Bench: M.S. Ramesh

                                                                                 W.P.No.28301 of 2016

                             IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    Dated: 05.08.2020

                                                            CORAM

                               THE HONOURABLE MR. JUSTICE M.S. RAMESH

                                               W.P.No.28301 of 2016
                                                        and
                                           W.M.P.Nos.24402 to 24404 of 2016

                      P.Poomalai                                               ...Petitioner

                                                             Vs

                      1.The Sub Collector/District Manager,
                        TASMAC Ltd.,
                        Kancheepuram North District,
                        Thirumazisai-III,
                        Chembarambakkam,
                        Chennai-600 123.

                      2.Mrs.Helen Justin

                      3.A.Ramasamy                                             ...Respondents

                      PRAYER: Writ Petition filed under Article 226 of the Constitution of India
                      to issue a Writ of Certiorarified, calling for the records pertaining to the
                      proceedings of the first respondent in Na.Ka.No.R8/617/2016 dated
                      05.08.2016 and quash the same.
                                           For Petitioner     : Mr.P.Murthy


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http://www.judis.nic.in
                                                                                      W.P.No.28301 of 2016

                                          For Respondents : Mr.Sathish Kumar, SC for R1
                                                      ORDER

Today, the matter is called through video conferencing. By consent of both the parties, the writ petition is taken up for final disposal.

2. The petitioner is aggrieved against the grant of temporary license to the third respondent herein for running a bar in TASMAC shop for the period commencing from August 2016.

3. Apparently, the policy of the Government in handing over the bar licenses has changed and the period of license has also been expired. Hence, no effective orders can be passed in the present case.

4. Accordingly, the Writ Petition stands dismissed. No costs.

Consequently, connected Miscellaneous Petitions are closed.

05.08.2020 Index:yes/no Internet:yes/no 2/4 http://www.judis.nic.in W.P.No.28301 of 2016 hvk To The Sub Collector/District Manager, TASMAC Ltd., Kancheepuram North District, Thirumazisai-III, Chembarambakkam, Chennai-600 123.

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http://www.judis.nic.in W.P.No.28301 of 2016 M.S. RAMESH,J.

hvk W.P.No.28301 of 2016 and W.M.P.Nos.24402 to 24404 of 2016 05.08.2020 4/4 http://www.judis.nic.in

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