M.A. SUDHAGAR Vs. GOVERNMENT OF TAMILNADU

JUDGEMENT

(1.) The petitioner has come up with the above writ petition, seeking the issue of a writ of mandamus to direct the respondents 1 to 4 to close the bar run by the 6th respondent at No.9, Sambanthamoorthy Street, Madurai-1.

(2.) Heard Mr.R.Subramanian, learned counsel for the petitioner, Mr.M.Alagathevan, learned Special Government Pleader for respondents 1 to 3, Mr.M.Muniyasamy, learned counsel for respondents 4 and 5, Mr.M.Meenakshisundaram, learned counsel for the 6th respondent, Mr.T.Arul, learned counsel for the respondents 7 to 12 and Mr.S.S.Sundar, learned counsel for the 13th respondent.

(3.) This petition has been filed purportedly in public interest to close the bar run in the 6th respondent club, on the short ground that there are lot of temples, meditation centres and places of religious and spiritual importance in the immediate vicinity of the club and that therefore the licence granted by the official respondents to the 6th respondent to run a bar has become a source of nuisance to the people of the locality.