A SWAMINATHAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) AGGRIEVED against the order of the learned single Judge, dated 9.4.2003 in W.P.No.37667 of 2002, the appellant has come forward with this appeal.

(2.) IN the writ petition, the appellant prayed for a declaration that the drawal of lots conducted by the respondents on 2.9.2002 for three shops notified for Thammapatti Town Panchayat for grant of privilege to sell liquor during the year 2002-2003 is unilateral, illegal and un-enforceable in law and for a consequential direction to the respondents, to refund the privilege amount and security deposit along with application fee to the appellant.

(3.) ON 13.11.2002, the Hon'ble Supreme Court gave certain directions for the renewal of lease for the existing licensees and also for the fresh applicants in the following words: