Madras High Court
R.Palani vs The Corporation Commissioner on 8 October, 2020
Author: K.Ravichandrabaabu
Bench: K.Ravichandrabaabu
W.P.No.34372 of 2018
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 08.10.2020
CORAM
THE HON'BLE MR. JUSTICE K.RAVICHANDRABAABU
W.P.No.34372 of 2018
R.Palani
S/o.Ramanathan
No.37/88, C.Y.N.Road
Samiyar Madham
Perambur Barracks
Chennai-12. ...Petitioner
Vs.
1. The Corporation Commissioner
The Corporation Commissioner Office
Rippon Building
Chennai.
2. The Zonal officer
The Corporation Commissioner Office
Thiru.Vi.Ka.Park
Shenoy Nagar, Chennai. ...Respondents
Writ Petition filed under Article 226 of the Constitution of India
praying to issue a Writ of Mandamus, directing the respondent to
consider the representation of the petitioner dated 26.11.2018.
For Petitioner : No appearance
For Respondents : Mrs.Karthika Ashok
standing counsel
http://www.judis.nic.inPage No. 1/5
W.P.No.34372 of 2018
ORDER
This matter is taken up for hearing through Video Conferencing mode.
2. This writ petition is filed seeking for mandamus directing the respondents to consider the representation of the petitioner dated 26.11.2018 and pass orders on the same.
3. Today, when the matter is called, there is no representation for the petitioner.
4. Heard the learned standing counsel for the respondents.
5. It is stated that the petitioner is a physically challenged person and he is living in a poor condition with his family having two children.
It is further stated that he is having a petty shop at Kilpauk, Barnaby Road to support his family and he is running his family with the help of the income received from the said petty shop. Therefore, he seeks http://www.judis.nic.inPage No. 2/5 W.P.No.34372 of 2018 permission from the second respondent to run the petty shop and accordingly, he made the above representation.
6. The learned standing counsel for the respondents submitted that this kind of application has to be made before the Town Vending Committee of the Chennai City Corporation and therefore, the petitioner has to make such application before the said committee so as to enable the said committee to consider his application and pass appropriate orders.
7. In view of the fact that the petitioner has already made the application before the respondents on 26.11.2018, this Court is of the view that this writ petition can be disposed of as follows:
(a) The respondents shall forward the application filed by the petitioner on 26.11.2018 to the Town Vending Committee, Chennai City Corporation so as to enable the said committee to consider and pass orders on the petitioner's request. http://www.judis.nic.inPage No. 3/5 W.P.No.34372 of 2018
(b) The petitioner is also directed to furnish a copy of the said application once again to the Town vending Committee, Chennai City Corporation along with his request before the said committee seeking for permission.
(c) Such application shall be filed by the petitioner within a period of four weeks from the date of receipt of a copy of this order.
No costs.
08.10.2020 Speaking/Non Speaking Index : Yes / No Internet : Yes / No mk To
1. The Corporation Commissioner The Corporation Commissioner Office Rippon Building Chennai.
2. The Zonal officer The Corporation Commissioner Office http://www.judis.nic.inPage No. 4/5 W.P.No.34372 of 2018 Thiru.Vi.Ka.Park Shenoy Nagar, Chennai.
K.RAVICHANDRABAABU.J., mk W.P.No.34372 of 2018 08.10.2020 http://www.judis.nic.inPage No. 5/5