SURESH Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The writ petition in WP(MD)No.12276 of 2017 is filed by one Suresh seeking for a writ of mandamus directing the respondents not to interfere with his business (tiffin centre) at Mattuthavani Omni Bus Stand and to renew the licence of the petitioner by considering his representation dtd. 11/2/2017. The other writ petition in WP(MD)No.24098 of 2017 is filed by the president of Khaidae Millath Mattuthavani Bus Stand Street Vendors Welfare Association for a writ of mandamus directing the respondents to form a committee as per Sec. 22 of the Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014 and to forbear the respondents from dispossessing them from the shops run by them.

(2.) Since the subject matter in both writ petitions are same, both these writ petitions are heard together and disposed by this common order.

(3.) The learned Counsel for the petitioner in WP(MD)No.12276 of 2017 submits that the petitioner is running a tiffin shop in front of Mattuthavani Omni Bus Stand Madurai based on the licence granted by the 3rd respondent / the Divisional Engineer, Highways (Construction and Maintenance), Madurai on 21/10/2013. The petitioner is a street vendor. The petitioner is also paying yearly tax of Rs.300.00 to the respondent Corporation. However without constituting the vending committee and without conducting any survey the 3rd respondent is taking steps to evict the petitioner. Therefore, the learned Counsel prays for appropriate directions to the respondents.