S K T RAJENDIRAN Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THIS writ petition has been filed praying that this Court may be pleased to issue a writ of Certiorarified Mandamus to call for and quash the records relating to the impugned proceedings of the second respondent, dated 30.9.2011, rejecting the request of the petitioner to shift the Bar attached to TASMAC Shop No.5946, situated at Poothanur in Paramathi vellore Taluk, Namakkal District.

(2.) IT has been stated that the petitioner had been granted the licence to run a bar attached to TASMAC Shop No.5946 situated at Poothanur for the period, from 1.8.2011 to 31.7.2012.

(3.) PER contra, the learned counsel appearing on behalf of the respondents had submitted that the petitioner had written a letter to the District Manager, TASMAC, Namakkal District, received on 26.11.2011, stating that he had closed his business due to the financial losses he had incurred. In the said letter, he had requested the first respondent to return the balance amount of the security deposit and the other amounts paid by the petitioner, if any, to the petitioner.