D P ANAND Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) W. M.P. No. 8669 of 1997 is for an interim direction directing the second respondent to issue a temporary licence to the petitioner to hold the cultural dances at the petitioner's Pals restaurant at Premises No. 42, Anna Salai, Chennai-600002, pending disposal of the writ petition.

(2.) The prayer in the writ petition is to call for the records of the second respondent ending with his order bearing Rc. No. E3(1)/1284/177617/96, dated 27-3-1997 and direct the respondents to renew the licence for holding the Indian cultural dances at No. 42, Anna Salai, Chennai-600 002. On the basis of the application dated 9-12-1996, for the period from 1-1-1997 to 31-12-1997.

(3.) When the Writ Miscellaneous petition was taken up, the learned senior counsel appearing for the petitioner submitted that the arguments to be advanced in the Writ Miscellaneous Petition will hold good for the writ petition as well and the prayer in both of them are almost similar and requested that the Writ Miscellaneous Petition as well as the Writ Petition may be taken up together. The learned Additional Government Pleader had no objection for the same and he has further stated that since a detailed counter has already been filed in the Writ Petition itself, the main case may be taken up for disposal. Accordingly, I heard both the counsel in the Writ Petition.