Madras High Court
M.S.Vetrivel vs The District Collector on 29 August, 2024
Author: Mohammed Shaffiq
Bench: Mohammed Shaffiq
W.P.(MD)No.20541 of 2024
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 29.08.2024
CORAM
THE HONOURABLE MR.JUSTICE MOHAMMED SHAFFIQ
W.P.(MD)No.20541 of 2024
and
W.M.P.(MD)No.17438 of 2024
M.S.Vetrivel ... Petitioner
Vs.
1.The District Collector,
Madurai District,
Madurai.
2.The District Manager,
South Madurai District,
TASMAC, Madurai. ... Respondent
PRAYER: Writ Petition filed under Article 226 of the Constitution of India for
issuance of Writ of Certiorarified Mandamus, calling for the record pertaining
to the impugned order passed by the second respondent in Na.Ka.No.
2229/2023/A2, dated 31.07.2024 and quash the same as illegal and
consequently directing the respondents to allow the petitioner to run the bar
attached with TASMAC Shop No.5572 till the license period come to an end.
1/7
https://www.mhc.tn.gov.in/judis
W.P.(MD)No.20541 of 2024
For Petitioner : Mr.R.Gowri Shankar
For R-1 : Mr.R.Suresh Kumar
Additional Government Pleader
For R-2 : Mr.H.Arumugam
ORDER
This Writ Petition is filed challenging the order dated 31.07.2024, whereby the petitioner's bar license was cancelled on the premise that the petitioner has not paid license fee for the month of July, thereby committed breach of TASMAC tender condition, in particular, Clause 27 of the tender condition.
2. The learned counsel for the second respondent has brought to the notice of this Court the proceedings dated 19.07.2024, wherein the first respondent has passed an order to relocate the liquor shop bearing Door No. 5572, in view of the fact that the residents of the locality have expressed difficulties. It was further submitted that there could be law and order issues as well on the basis of the report submitted by the Police Department and the Excise Department. Relevant portion is extracted hereunder:
“nkw;fhZk; muR kJghdf;fil vz;.5572 bjhlh;ghf cjtp Mizah; (fyhy;) kw;Wk; kJiu bjw;F khtl;l nkyhsh; (lh];khf;) Mfnahh;fspd; Tl;lwpf;if> kJiu bjw;F 2/7 https://www.mhc.tn.gov.in/judis W.P.(MD)No.20541 of 2024 nfhl;l fyhy; mYtyhpd; fstprhuiz mwpf;if> kJiu khefu fhty; Mizah; mth;fspd; mwpf;if Mfpaitfis ghprPyid bra;ag;gl;ljpy;> ,e;j filahdJ kJiu khefuhl;rp gFjpapy; tzpf gad;ghl;oy; cs;s ,lj;jpy; jkpH;ehL kJghd rpy;yiu tzpf (fil kw;Wk; kJf;Tlk;) tpjpfs; 2003 (murhiz vz; 292 kJtpyf;F kw;Wk; Maj;jPh;it Jiw ehs; 03.11.2003)d; go tpjpfSf;Fl;gl;L Kiwahf ,aq;fp tUtjhf bjhpate;jhYk;> jw;nghija R{H;epiyapy; ,k;kJghdf; filapdhy; mg;gFjpapy; trpj;J tUk; bghJkf;fSf;Fk;> nghf;Ftuj;jpw;Fk;> mg;gFjp FoapUg;g[ thrpfSf;Fk; ,ila{W kw;Wk; fl;lk; xGq;F gpur;rid Vw;gl tha;g;g[s;sjhf fhty;Jiwapd; fstprhuizapd;go bjhpatUtjhf khefu fhty; Mizahsuhy; mwpf;if bra;ag;gl;Ls;sij fUj;jpy; bfhz;L kJiu nkw;F tl;lk;> kJiu khefuk; A.A.rhiyapy; cs;s muR kJghdf;fil vz; 5572-I ntW ,lj;jpw;F khw;wk; bra;jpl cj;jputplg;gLfpwJ.
nkYk; muR tpjpKiwfSf;Fl;gl;L fil khw;wj;jpid xU khj fhyj;jpw;Fs; epiwt[ bra;J mwpf;if bra;a[k;go kJiu bjw;F lh];khf; khtl;l nkyhsu; mwpt[Wj;jg;gLfpwhh;.”
3. Pursuant to the same, the respondents were unable to relocate the shop within a period of one month, resultantly Shop No.5572 situated at Door No. 14AA, Arapalayam, Madurai was closed by the second respondent vide proceedings dated 19.08.2024. Relevant portion of the order is extracted hereunder:
“lh];khf; ypl;.> kJiu bjw;F khtl;lk;> kJiu nkw;F 3/7 https://www.mhc.tn.gov.in/judis W.P.(MD)No.20541 of 2024 tl;lk;> nky;kJiu fpuhkk;> fjt[ vz;.14VV nuhL> Mug;ghisak; kJiu vd;w Kfthpapy; ,aq;fp tUk; kJghd rpy;yiw tpw;gidf; fil vz;.5572-I FoapUg;g[fSf;F kj;jpapYk; jdpahh; gs;sp kw;Wk; kUj;Jtkidf;F mUfpy; ,Ug;gjhf bjhptpj;J +hh;tp efh; FoapUg;nghh; ey rq;f jiyth; lhf;lh; jpU.v];.uh$;nkhfd; vd;gth; brd;id cah;ePjpkd;w kJiuf;fpisapy; ePjpg;nguhiz tHf;F vz;. W.M.P.(MD)No.11242/2024 and W.M.P.(MD)No. 10003/2024-y; tHq;fg;gl;l 22.05.2024 ehspl;l jPh;g[iuapd;go kJghd fil vz;.5572-I ntW ,lj;jpw;F khw;wk; bra;a khtl;l Ml;rpj;jiyth; mth;fshy; ghh;it 2-d; go cj;jutplg;gl;Ls;sJ xU khj fhyj;jpw;Fs; ,lkhw;wk; bra;J mwpf;if bra;antz;oa[s;sjhy; fhyjhkjk; bra;ahky; khw;W ,lk; njh;t[ bra;J gpnuuiz mspj;jpl nkw;ghh;itahsUf;F cj;jutplg;gl;oUe;jJ> nkw;ghh;itahsh; ,lk; njh;t[ bra;J gpnuuiz mspj;jpl fhyjhkjk; Vw;gLtjhy; kJiu khtl;l Ml;rpj;jiyth; cj;jut[g;go filapid 21.08.2024 md;W ,ut[ 10.00 kzpf;F epue;jukhf K:olt[k;> filapy; cs;s kJghd tififs 22.08.2024 md;W fplq;fpy;
xg;gilf;ft[k; ,jd;K:yk; cj;jutplg;gLfpwJ.”
4. The learned counsel for the petitioner would submit that in terms of TASMAC tender condition in S.No.5(,)> the entire money has already been adjusted from the security deposit that there is no due from him. Thus the petitioner's bar license may be renewed.
4/7 https://www.mhc.tn.gov.in/judis W.P.(MD)No.20541 of 2024
5. To the contrary, it was submitted by the learned counsel for the respondents that once the bar is closed or relocated due to administrative reasons, the bar license would get automatically cancelled, in terms of clause 27 of the TASMAC tender conditions. Relevant clause is extracted hereunder:
“27. epu;thf fhuzq;fSf;fhfnth my;yJ bgUe;bjhw;W my;yJ kw;w gpw fhuzq;fSf;fhfnth kJf;filnah/kJf;Tlnkh K:lg;gl;lhy;> mjw;F xg;ge;jjhuu; ve;jtpj ,Hg;gPL nfhu KoahJ. muR bfhs;ifapy; khw;wk; Vw;god; ,e;j xg;ge;jk; jhdhfnt Kot[wk;. mt;thW Kog;gjw;F xg;ge;jjhuh;fSf;F fhuzk; bjuptpf;f ntz;oajpy;iy. Kd; mwptpg;g[k; bfhLf;f ntz;oajpy;iy. muR bfhs;if Kotpd;gonah my;yJ ePjpkd;w cj;jutpd;ngupnyh kJf;filianah / kJf;Tlj;jpidnah K:lg;gl;lhy;> mjw;F xg;ge;jjhuh; ve;jtpj ,Hg;gPLk; nfhu KoahJ.”
6. The learned counsel for the petitioner would only seek liberty of this Court to submit a fresh representation to consider his request granting a license at a place where the present bar would be relocated.
7. This Court, without expressing anything on merits, grants liberty to the petitioner to make a fresh representation and the same shall be dealt with in accordance with the tender conditions and the rules governing bar license under 5/7 https://www.mhc.tn.gov.in/judis W.P.(MD)No.20541 of 2024 the Tamil Nadu Liquor (License and Permit) Rules, 1981.
8. In view of the above, this Writ Petition is disposed of. No costs. Consequently, connected miscellaneous petition is closed.
29.08.2024 NCC:yes/no Index:yes/no Internet:yes/no Nsr To:
1.The District Collector, Madurai District, Madurai.
2.The District Manager, South Madurai District, TASMAC, Madurai.6/7
https://www.mhc.tn.gov.in/judis W.P.(MD)No.20541 of 2024 MOHAMMED SHAFFIQ, J.
Nsr W.P.(MD)No.20541 of 2024 29.08.2024 7/7 https://www.mhc.tn.gov.in/judis