BROTHERS FOUNDATION Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner seeks a Writ of Mandamus forbearing respondents 3 and 4 from altering the structure of "Anna Bus Stand" situated at Meenakshipuram, Nagercoil, Kanyakumari District and making new construction within the Bus Stand Premises.

(2.) THE petitioner is a registered Trust which is said to be interested in carrying on welfare activities. The main Bus Stand of Nagercoil is situated at Meenakshipuram, by name, Anna Bus Stand for all the Town Buses.

(3.) LEARNED Special Government Pleader, Mr.K.Mahendran, submitted that arrangement is purely for the benefit of the public. He would further submit that Nagercoil Municipality has passed resolution to shift "Tharaipaga Kadaigal" to the nearby place which is purely intended for the welfare of the public and to that effect the Municipality has also passed a resolution. It is stated that a number of petty shops (Tharaipaga Kadaigal) are located in the shelter, thereby, causing inconvenience to school children, aged, sick and other passengers. Municipality, has therefore, resolved to relocate these petty shops and Tharaipala Kadaigal in vacant places to keep the shelter free to benefit the passengers. The resolution passed by the Municipality reads as under:- ...[VERNACULAR TEXT OMMITED]...