G RAJENDRAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner is the resident of Hoganekkal, Pennagaram Taluk, Dharmapuri District. The writ petition has been filed seeking for a direction to the respondents to forbear from running a TASMAC retail vending shop having licence No.2815 located at Mudalaipannai, Uttamalai Main Road, Pennagaram Taluk, Dharmapuri District.

(2.) It is the case of the petitioner that the location of the shop is in such a place creating hindrance to the people especially women and school going children who are passing by the side of the shop.

(3.) The writ petition was admitted on 12.04.2007. Pending the writ petition, in the application for interim direction and injunction, only notice was ordered. But in M.P.No.1 of 2007 seeking for interim injunction. When it came up on 04.12.2007, this Court referred to the relevant rule regarding the location of shops within the prohibited distances and directed the Tahsildar, Pennagaram should inspect the area and file a report regarding the location of the shop including showing the measurement of the shop from the temple, bus stand and a nearby school.