SEVEN STAR ENTERPRISES Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) HEARD Mr. S. Parthasarathy, learned Senior counsel appearing for the petitioner, Mr. C. Selvaraj, learned Special Government Pleader appearing for the respondents 1, 2 and 4 and Mr. Aayiram K. Selvakumar, learned Government appearing for the third respondent. By consent, the writ petition itself is taken up for final disposal. By the impugned proceedings, the petitioner's claim for grant of licence was declined by the District Collector, Tirunelveli. Challenging the same, the Writ Petition has been filed.

(2.) LEARNED Senior Counsel appearing for the petitioner inter -alia contends that new facts and statements of allegations are found in the impugned proceedings, on which no notice has been issued to the petitioner, thereby prejudice is caused. Further, after passing the impugned proceedings dated 03.01.2014 and signed on 06.01.2014, the District Collector calls upon the petitioner to remove the hoardings, which were already there for long number of years, within four days, failing which it will be removed by the Municipality and the cost will be mulcted on the petitioner. Their grievance is that in terms of Rule 11 of Tamil Nadu Urban Local Bodies Licensing of Hoardings and Levy and Collection of Advertisement Tax Rules, 2013, 30 days time is given to file appeal and the Government will have to dispose of the appeal within 60 days thereafter and by removing the hoardings before availing appeal remedy, the District Collector, Tirunelveli is drying to defeat the claim of the petitioner.