M. SURENDRA BABU Vs. DISTRICT COLLECTOR, COIMBATORE

JUDGEMENT

(1.) The petitioner claims to be a permanent resident of Kollupalayam, Kaniyur Post, Coimbatore District. His grievance is as against a liquor shop bearing No.1867, which is presently located at Sangothi Palayam, Arasu, Coimbatore and which is proposed to be shifted to a location on the CochinBangalore Highway.

(2.) According to the petitioner, while the present location does not pose any hindrance to the public, the area to which it is proposed to be shifted is very close to schools, colleges and private companies and would be in contravention of Rule 8 of the Tamil Nadu Liquor Retail Vending (in Shops and Bars), Rules, 2003 (in short 'Rules'). He, thus, made an appeal before the District Collector on 23/4/2022 objecting to the shifting of the liquor shop to the new location, despite which, he says action is being initiated to continue the shifting process.

(3.) Mrs.C.Sangamithirai, learned Special Government Pleader accepts notice for R1 and Mr.Sathish, learned Standing Counsel, who accepts notice for R2 would deny the allegation that the shop has been shifted thus far. He would also assure the Court that the process of re-location would be initiated only after, and subject to the decision taken by the District Collector on the appeal/representation filed by the petitioner.