Madras High Court
Senthil Kumar vs The Special Commissioner For on 22 September, 2017
Author: M. Duraiswamy
Bench: M.Duraiswamy
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 22.09.2017
CORAM
The Honourable MR. JUSTICE M.DURAISWAMY
W.P.No.25631 of 2017
Senthil Kumar [ Petitioner ]
Vs
1. The Special Commissioner for
Handicapped,
Office of the State Commissioner of
Disabled
No.15/1, Model School Road
Thousand Lights, Chennai 600 006.
2. The Commissioner,
Corporation of Chennai,
Rippon Buildings,
Chennai 600 003.
3. The Commissioner of Police,
E.V.R. High Road,
Chennai 7.
[ Respondents]
Writ Petition filed under Article 226 of the Constitution of India praying for the issuance of a writ of mandamus directing the 2nd respondent to dispose of the petitioner's representation dated 01.07.2017 issuance of License Bunk on the line of Vanagaram Road, by the side of Dr. Ambedkar Bus Stand, Sivananda Nagar, Chennai 600 053, running fast food and Tiffin Stall.
For Petitioner : Mr.R.Sudhakar
For Respondents : Mr.P.V.Selvakumar, AGP (R1&3)
Mr.T.C.Gopalakrishnan, SC (R2)
ORDER
Mr.P.V.Selvakumar, learned Additional Government Pleader takes notice for the respondents 1 and 3 and Mr.T.C.Gopalakrishnan, learned Standing Counsel takes notice for the 2nd respondent. By consent, the main writ petition is taken up for disposal at the admission stage itself.
2. The petitioner has filed the above writ petition to issue a writs of mandamus directing the 2nd respondent to dispose of his representation dated 01.07.2017 for issuance of License Bunk on the line of Vanagaram Road, by the side of Dr. Ambedkar Bus Stand, Sivananda Nagar, Chennai 600 053, running fast food and Tiffin Stall.
3. The learned counsel appearing for the petitioner submitted that the petitioner is a physically handicapped person and therefore, he has given a representation on 01.07.2017 to the 2nd respondent to allot a Bunk Shop on the line of Vanagaram Road, by the side of Dr. Ambedkar Bus Stand, Sivananda Nagar, Chennai 600 053, for running a business. However, the 2nd respondent has not passed any order so far.
4. Mr.P.V.Selvakumar, learned Additional Government Pleader appearing for the respondents 1 and 3 and Mr.T.C.Gopalakrishnan, learned Standing Counsel appearing for the 2nd respondent submitted that the 2nd respondent may be directed to consider and pass orders on the petitioner's representation dated 01.07.2017, in accordance with law.
5. Having regard to the submissions made by the learned counsel on either side, without expressing any opinion with regard to the merits of the case, I direct the 2nd respondent to consider the petitioner's representation dated 01.07.2017 and pass orders in accordance with law, within a period of six weeks from the date of receipt of a copy of this order. With this observation, the writ petition is disposed of. No costs.
22.09.2017 rg To
1. The Special Commissioner for Handicapped, Office of the State Commissioner of Disabled No.15/1, Model School Road Thousand Lights, Chennai 600 006.
2. The Commissioner, Corporation of Chennai, Rippon Buildings, Chennai 600 003.
3. The Commissioner of Police, E.V.R. High Road, Chennai 7.
M. DURAISWAMY,J.
rg W.P.No.25631 of 2017 22.09.2017