T BALAKRISHNAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The Petitioner has invoked extraordinary writ jurisdiction of this Court with the prayer for issuance of writ in the nature of Mandamus, directing the third Respondent to implement resolution No. 1549 dated 29.04.2010, vide which, the Petitioner was allowed to run tea stall on the southern side of new Shop No. 2 in new bus stand, Dharapuram.

(2.) Passing of resolution is not disputed. Translated copy of resolution No. 1549 dated 29.04.2010, passed by the third Respondent reads as under:

(3.) Mr. Varadaraj, one of the ward members, being aggrieved by the Resolution, filed W.P. No. 13939 of 2010, which was disposed of, being premature. The operative part of the order, passed in W.P. No. 13939 of 2010, reads as under: