A J MUNNEER AHMED Vs. CANTONMENT BOARD WELLINGTON

JUDGEMENT

(1.) WRIT Petition is filed praying to issue a WRIT of Mandamus, directing the respondents to receive the renewal fee from the petitioner pursuant to his renewal application dated 18.3.2011 and renew the petitioner's licence in respect of the Beef Stall No.VI/210, Old No.401, situate at Wellington Barracks under the first respondent Board, Coonoor Taluk, Nilgiris District, for a further period for the period from 1.6.2011.

(2.) MR.M.Vijayan, learned counsel, takes notice on behalf of the respondents. By consent of both the parties, the writ petition is taken up for final disposal.

(3.) THE writ petition is opposed by Sri M.Vijayan, learned counsel appearing for the respondents stating that there is a procedure prescribed for allotment of shop under Cantonment Act 2006.