K.T.Jayaa Kannan vs The Commissioner on 16 June, 2023

[Cites 1, Cited by 0]

Madras High Court

K.T.Jayaa Kannan vs The Commissioner on 16 June, 2023

Bench: N. Anand Venkatesh

                                                       1

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED : 16.06.2023

                                                   CORAM

                         THE HONOURABLE MR. JUSTICE N. ANAND VENKATESH

                                              W.P No.15441 of 2023

            K.T.Jayaa Kannan                                                           Petitioner

                                                       vs.

            1.The Commissioner,
              Greater Chennai Corporation,
              Ripon Building,
              Chennai – 600 003.

            2.The Tahsildar,
              Guindy Taluk Office,
              Anna Salai, Little Mount,
              Guindy, Chennai – 600 032.

            3.The District Collector – Chennai City,
              Office of the District Collector,
              Rajaji Salai, Singaravelar Maaligai,
              Chennai – 600 001.                                                    Respondents

            [R2 and R3 are deleted vide Order dated 02.06.2023 in W.P.No.15541 of 2023]


            Prayer: Writ Petition filed under Article 226 of the Constitution of India for

            issuance of a Writ of Mandamus, directing the respondents to consider the

            representation dated 22.10.2021, the petitioner;s case favourably for grant of

            regularization of the referred Tea shop functioning near Guindy Post office, within a

            time frame as fixed by this Court.
https://www.mhc.tn.gov.in/judis
                                                       2

                             For Petitioner         : Mr.R.Gopi

                            For Respondents : Mrs.P.T.Ramadevi
                                              Standing Counsel for R1

                                                ORDER

This writ petition was filed for a direction to the Chennai Corporation to consider the representation made by the petitioner on 22.10.2021 and to permit the petitioner to run the tea shop in the subject property.

2.The learned Standing Counsel appearing on behalf of the Chennai Corporation on instructions submitted that the place is owned by the petitioner and a trade license has already been issued in favour of the petitioner till 31.03.2024. In view of the same, there is no occasion for the Chennai Corporation officials to interfere with the tea shop if it is run by the petitioner in line with the conditions imposed in the trade license.

3.Recording the submission made by the learned Standing Counsel, this writ petition is disposed of accordingly. No Costs.




                                                                                  16.06.2023
            Index               : Yes/No
            Internet            : Yes/No

Speaking Order/Non-Speaking Order Neutral Citation Case : Yes/No ssr https://www.mhc.tn.gov.in/judis 3 To The Commissioner, Greater Chennai Corporation, Ripon Building, Chennai – 600 003.

https://www.mhc.tn.gov.in/judis 4 N. ANAND VENKATESH, J.

ssr W.P No.15441 of 2023 16.06.2023 https://www.mhc.tn.gov.in/judis

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