MANAGING DIRECTOR Vs. B.RAMKUMAR ADITYAN

JUDGEMENT

(1.) The Court was held by Video Conference, in terms of the Resolution of the Full Court dated 30.04.2020, by Judges from their respective residence offices, where minimum staff made available and the counsel, staff of the Court appearing from their respective residences.

(2.) On 06.05.2020, we have passed a detailed order in W.P.No.7578 of 2020 with respect to the opening of Retail Liqour Selling Shops run by the Tamil Nadu State Marketing Corportion Limited (in short, "TASMAC") on 07.05.2020, in and by which, we had directed the State to follow the guidelines and restrictions stipulated in the notification issued by the State Government in G.O.(Ms)No.223, Revenue and Disaster Management (DM II) Department, dated 05.05.2020 and further guidelines issued by the Managing Director, TASMAC in Rc.No.R3/2093/2020, of even date. In addition to the above conditions, this Court also had issued a few guidelines and restrictions for the reopening of the TASMAC shops on 07.05.2020.

(3.) The fifth respondent in the said writ petition filed W.M.P.No.8928 of 2020 seeking to relax the conditions in paragraph 15(ii)(b) and 15(iii), (iv), (v) and (vi) of the order dated 06.05.2020 passed therein for the time being and permit the petitioner/TASMAC to carry on business as per the guidelines of TASMAC.