SINGARAVELAR OLYMPIC MUTHAL BROADWAY CORNER VARAI SALAIYORA SIRU KADAI Vs. KR RAMASWAMY @TRAFFIC RAMASWAMY

JUDGEMENT

(1.) This Review petition, at the instance of an association registered under the provisions of the Societies Registration Act, said to consisting of 276 members who are hawkers, seeks for review of the order and direction issued in W.P.No.32622 of 2015, dated 13.10.2015.

(2.) We have heard Ms.D.Nagasaila, learned counsel for the petitioner, Mr.K.R.Ramasamy, party-in-person, for the Writ Petitioner, Mr.P.H.Aravind Pandian, learned Additional Advocate General assisted by Mr.S.T.S.Murthi, learned Government Pleader and Mr.V.R.Kamalanathan, learned Additional Government Pleader for the respondents 2, 3, 5 & 6 and Mr.K.S.Soundararajan, learned Standing counsel for the fourth respondent Corporation and Mr.K.Harishankar, for the seventh respondent.

(3.) The first respondent/Writ Petitioner filed the Writ Petition praying for issuance of a Writ of Mandamus to direct the respondents to consider his representation, dated 08.10.2015 to save the pedestrians and vehicle drivers in NSC Bose Road, who are facing risks on account of illegal hawkers.