M. EDISON Vs. DISTRICT COLLECTOR, TIRUNELVELI DISTRICT

JUDGEMENT

(1.) THE petitioner has filed the present writ petition seeking for a direction to the respondents to shift the TASMAC shop No.1066 situated at North Main Road, Valliyoor, Tirunelveli District to another place in the light of the petitioner's representation dated 05.02.2012.

(2.) IN the representation of the petitioner addressed to the District Collector, Tirunelveli District, the petitioner has stated that he is living at Door No.264A, North Main Road, Valliyoor, Tirunelveli District, and the TASMAC Shop No.1066 was opened in their street. Even before opening the said shop, objecting that the said shop may cause hindrance and lack of safety, the petitioner and one Susairaj made an application. Even after giving the said representation, the shop has been opened. He furthers stated that after opening of the said shop, aged people and women in that area including college going girls are not able to walk peacefully and after getting inebriated, the consumers of liquor are misbehaving with the public and even throw the liquor bottles on the roof of the house of the petitioner and his family is living in that area without any safety. Near the said TASMAC shop, there is an ITI Institute and a hospital by name Eeswary Hospital situated. Many temples also situated in and around the said area. Further, nearby the said TASMAC shop, the Sub-Court, Civil Court and Registrar Offices are also situated. Hence, opening of the said TASMAC shop in that area is illegal. The petitioner, thereafter, sent representations to the Managing Director of TASMAC and the Regional Manager of TASMAC. But, no action was taken. Hence, he has filed the present writ petition.

(3.) ON notice from this Court, a counter affidavit was filed by the 4th respondent / District Manager, Tamil Nadu State Marketing Corporation Ltd., Tirunelveli, dated (Nil) June 2012.