Madras High Court
R.Raman B.Sc. F.C.A vs The Principal Secretary on 23 March, 2011
Author: M.Jaichandren
Bench: M.Jaichandren
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 23.3.2011
CORAM
THE HON'BLE MR.JUSTICE M.JAICHANDREN
Writ Petition No.7377 of 2011
1 R.RAMAN B.SC. F.C.A. [ PETITIONER ]
S-4 TNHB COMPLEX A BLOCK
180 LUZ CHURCH ROAD
MYLAPORE CHENNAI 4
Vs
1 THE PRINCIPAL SECRETARY
PROHIBITION AND EXCISE
GOVERNMENT OF TAMILNADU
FORT ST.GEORGE CHENNAI 9
2 THE COMMISSIONER
OFFICE OF THE COMMISSIONER OF PROHIBITION
AND EXCISE CHEPAUK CHENNAI 5
3 THE MANAGING DIRECTOR
TAMILNADU STATE MARKETING CORPORATION LTD
(TASMAC), 4TH FLOOR C.M.D.A. TOWER II
GANDHI IRWIN BRIDGE ROAD
EGMORE CHENNAI 8
4 TAMILNADU BILLIARDS AND SNOOKER
ASSOCIATION (REGD)
NEW NO.318 OLD NO.240
AVVAI SHANMUGAM SALAI (LLOYDS ROAD)
GOPALAPURAM CHENNAI 86 [ RESPONDENTS ]
Writ Petition filed under Article 226 of the Constitution of India praying for a writ of Mandamus directing the 2nd respondent to cancel licence or to remove the Bar (permit Room) issued to the 4th respondent herein situated at premises of the Tamilnadu Billiards and Snooker Association (Regd.), New No.318, Old No.240, Avvai Shanmugam Salai (Lloyds Road), Gopalapuram, Chennai-600086 running against the Tamilnadu Liquor (License and permit Rules, 1981 by considering petitioner's representation dated 23.12.2010.
For petitioner : Mr.S.Ravichandran
For respondents : Mr.R.Thirugnanam
Special Government Pleader for R3
O R D E R
Mr.R.Thirugnanam, the learned Special Government Pleader, takes notice for the third respondent.
2. Though the prayer is for a larger relief, the learned counsel appearing on behalf of the petitioner had submitted that it would suffice, if the second respondent is directed to dispose of the representation, dated 23.12.2010, on merits and in accordance with law, within a specified period.
3. The learned Special Government Pleader appearing on behalf of the third respondent, has no objection for such an order being passed by this Court.
4. In view of the submissions made by the learned counsels appearing on either side, the second respondent is directed to dispose of the representation, dated 23.12.2010, on merits and in accordance with law, after giving an opportunity of hearing to the petitioner, the fourth respondent and the other parties concerned, within a period of twelve weeks from the date of receipt of a copy of this order. The petitioner is directed to furnish a copy of the representation, dated 23.12.2010, to the second respondent, along with a copy of this order. However, it is made clear that this Court, by this order, has not expressed any opinion on the merits of the matter.
5. Accordingly, the writ petition is disposed of, with the above directions. No costs. Connected M.P.No.1 of 2011 is closed.
lan To:
1 THE PRINCIPAL SECRETARY PROHIBITION AND EXCISE GOVERNMENT OF TAMILNADU FORT ST.GEORGE CHENNAI 9 2 THE COMMISSIONER OFFICE OF THE COMMISSIONER OF PROHIBITION AND EXCISE CHEPAUK CHENNAI 5 3 THE MANAGING DIRECTOR TAMILNADU STATE MARKETING CORPORATION LTD (TASMAC), 4TH FLOOR C.M.D.A. TOWER II GANDHI IRWIN BRIDGE ROAD EGMORE CHENNAI 8 4 TAMILNADU BILLIARDS AND SNOOKER ASSOCIATION (REGD) NEW NO.318 OLD NO.240 AVVAI SHANMUGAM SALAI (LLOYDS ROAD) GOPALAPURAM CHENNAI 86