Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 2, Cited by 0]

Madras High Court

Alamelu vs The Chairperson/Zonal Executive ... on 8 September, 2021

Author: N.Anand Venkatesh

Bench: N.Anand Venkatesh

                                                                                   W.P.No.18857/2021

                               IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                             DATED: 08.09.2021
                                                   CORAM:
                          THE HONOURABLE Mr. JUSTICE N.ANAND VENKATESH
                                            W.P. No. 18857 of 2021


                Alamelu
                Running bunk shop at
                Near Dev Darshan Flat,
                No:1, Barnaby Road,
                Kilpauk
                Chennai – 600 010                                                     ..Petitioner

                                                       Vs.


                The Chairperson/Zonal Executive Engineer (Zone No.8),
                (The Township Vending Committee)
                Corporate of Chennai
                Shenoy Nagar,
                Chennai 600 030.                                      .. Respondent


                Prayer: Writ petition is filed under Article 226 of the Constitution of India, for
                issuance of a Writ of Mandamus directing the Respondent to consider and pass
                orders on the petitioner's representation dated 29.07.2021 as per the provision
                of the Street Vendors (Protection of Livelihood Regulation) Act, 2014 and till
                such time not to disturb with the running of the petitioner's bunk shop near Dev
                Darshan Flat, No.1, Barnaby Road, Kilpauk, Chennai – 600 010. Wherein
                selling Vegetable and Sandwich.


                2/5
https://www.mhc.tn.gov.in/judis/
                                                                                            W.P.No.18857/2021

                                   For Petitioner       : M/s.L. Chandrakumar
                                   For Respondent       : M/s.P.T. Ramadevi
                                                          Standing Counsel

                                                                  ORDER

This petition has been filed to consider the representation given by the petitioner, as per the provision of the Street Vendors (Protection of Livelihood Regulation) Act, 2014 and till such time not to disturb with the running of the petitioner bunk shop near Dev Darshan Flat, No.1, Barnaby Road, Kilpauk, Chennai – 600 010,Wherein selling Vegetables and Sandwich.

2. The brief facts of the writ petition is as follows:

The petitioner is running a bunk shop Dev Darshan Flat, No.1, Barnaby Road, Kilpauk, Chennai – 600 010, Wherein she is selling Vegetables and Sandwich. The petitioner had applied before the Town Vending Committee to issue a Street vending I.D Card and also given all the details, as required by the respondent. However, enumeration process was not done in a proper manner by the private agencies, to whom the above work was handed over. Further, the officials of the respondent frequently visited the petitioner's shop 2/5 https://www.mhc.tn.gov.in/judis/ W.P.No.18857/2021 and threatened to remove the shop. Hence, the petitioner has given a representation dated 29.07.2021 to the respondent requesting to conduct enumeration process for issuing ID Card and grant permission/certificate of vending for continuing her bunk shop business in the above place. But, it was not considered. Hence this Writ Petition.

3. According to the petitioner, she is running a bunk shop and as per the provisions of the Street Vendors (Protection of Livelihood Regulation) Act, 2014, the State Government has to form a Township Vending Committee and take steps to regulate street vending and still such time, the business of the street vendors shall not be interfered.

4. Mrs.P.T. Ramadevi, takes notice for the respondent/corporation.

5. The learned counsel appearing for the respondent/Corporation submitted that the representation was given by the petitioner only on 29.07.2021 and sought time to consider the same. 2/5 https://www.mhc.tn.gov.in/judis/ W.P.No.18857/2021

6. Taking note of the fact that the petitioner has given a representation to run a bunk shop and the same is pending for a limited prayer, and also considering the submission made by the counsel for the respondent, this Court is inclined to direct the respondent to consider the petitioner's representation and pass appropriate orders on merits and in accordance with law, as early as possible within a period of twelve weeks from the date of receipt of a copy of this order.

7. With the above observation, the writ petition is disposed of. No costs.




                                                                                           08.09.2021

                Index    : Yes/No
                Internet : Yes
                Speaking Order/Non-speaking Order
                RAP/RR

                To

The Chairperson/Zonal Executive Engineer (Zone No.8), (The Township Vending Committee) Corporate of Chennai Shenoy Nagar, Chennai 600 030.

2/5 https://www.mhc.tn.gov.in/judis/ W.P.No.18857/2021 N.ANAND VENKATESH, J.

RAP/RR W.P.No. 18857 of 2021 08.09.2021 2/5 https://www.mhc.tn.gov.in/judis/