Madras High Court
M.Mohamed Akbar vs The Senior Divisional Commercial ... on 14 September, 2020
Author: D.Krishnakumar
Bench: D.Krishnakumar
1 W.P.(MD)No.585 of 2018
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED :14.09.2020
CORAM
THE HONOURABLE MR.JUSTICE D.KRISHNAKUMAR
W.P.(MD) No.585 of 2018
and
W.M.P.(MD)No.585 of 2018
M.Mohamed Akbar ... Petitioner
Vs.
1.The Senior Divisional Commercial Manager,
Divisional Office, Southern Railway,
Commercial Branch, Tiruchirapalli.
2.The Tiruchirappalli District Cooperative,
Milk Producers' Union Limited,
Rep. by its General Manager,
Tiruchirapalli 620 023. ... Respondents
Prayer: Writ petition is filed under Article 226 of the Constitution of
India, to issue a Writ of Mandamus, to direct the first respondent herein to
forthwith open the Aavin Milk Parlour on Platform No.4 and 5 in
Tiruchirapalli Railway Junction and enable the petitioner to run the same
up to the licensed period up to 31.03.2019 without any interruption.
For Petitioner : Mr.AL.Ganthimathi
For R1 : Mr.S.Manohar
For R2 : No Appearance
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2 W.P.(MD)No.585 of 2018
ORDER
This Writ Petition is filed to direct the first respondent herein to forthwith open the Aavin Milk Parlour on Platform Nos.4 and 5 in Tiruchirapalli Railway Junction and enable the petitioner to run the same up to the licensed period up to 31.03.2019 without any interruption.
2.When the matter was taken up for hearing, the learned counsel for the first respondent submitted that pursuant to the interim order passed by this Court, the writ petitioner was permitted to run the Aavin Milk Parlour and to sell the food items other than the Aavin products at Platform Nos.4 and 5 in Tiruchirapalli Railway Junction. He further, submitted that the said period has come to end out on 31.03.2019.
3.Recording the aforesaid submission made by the learned counsel for the first respondent, nothing survives for further adjudication.
This Writ Petition is dismissed as infructuous. No costs. Consequently, connected miscellaneous petition is closed.
14.09.2020
Index : Yes / No
Internet : Yes/ No
das
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3 W.P.(MD)No.585 of 2018
Note :In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.
To
1.The District Collector, Virudhunagar District, Virudhunagar.
2.The Project Officer, Mahatma Gandhi National Rural Employment Guarantee Scheme (MGNREGS) Collectorate, Virudhunagar District.
3.The Block Development Officer, Village Panchayat, Kariyapatti Taluk, Virudhunagar District.
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