N. PARAMASIVAM Vs. THE DISTRICT COLLECTOR

JUDGEMENT

(1.) HEARD Mr.P.Anbarasan, learned counsel for the petitioners; Mr.Dig Vijay Pandian, learned Additional Government Pleader appearing for respondents 1 and 2; Ms.P.Rajalakshmi, learned Government Advocate appearing for the 3rd respondent and Ms.T.P.Saveetha, learned Government Advocate appearing for the 4th respondent/Co -operative Society.

(2.) THE Card Holders of the Fair Price Shop No. 34 located in No. 1, Ayyavoo Pannadi Street, Chockampudur Main Road, Chockampudur, Coimbatore run by the third respondent, namely, Coimbatore District Harijan Co -operative Stores are before this Court by way of the present Writ Petition seeking to forbear the respondents from shifting the said Fair Price Shop from its present location to any other place.

(3.) IT is the further case of the petitioner that the President of the 3rd respondent Society, in order to achieve his illegal objects, is trying to shift the said Fair Price Shop from the present location to a far off place situated away, so as to deprive the ration supplies to the petitioners and other card holders. In this regard, the petitioners and other card holders gave a representation dated 16.12.2013 to the District Collector. Without waiting for a lawful order from the 1st respondent/District Collector, the 3rd respondent made an attempt to shift the shop and the same was thwarted by the petitioners and other card holders. Aggrieved by the action taken by the 3rd respondent to shift the shop, the petitioners, having no other legal remedy, are before this Court.