VELACHERY RAILWAY ROAD SIRU VYABARIGAL NALA SANGAM Vs. THE CHAIRMAN, HAWKING ZONE IMPLEMENTATION COMMITTEE AND OTHERS

JUDGEMENT

(1.) Heard the Learned Counsel for the Petitioner, Learned Counsel for the Respondents 1, 2, 4, 5 and 8 and the Learned Special Government Pleader for the Respondents 3, 6 and 7.

(2.) According to the Learned Counsel for the Petitioner, the Petitioner-Sangam is a registered one bearing Registration No.60/2013. The Members of the Petitioner-Sangam are Hawkers carrying on trading on the platform of the Road that lead towards the Velachery Railway Station. The Hawkers sell very small articles like pin, eye brow thread, garland, least stationary items, etc.,

(3.) It is the version of the Petitioner that the 2nd Respondent / Corporation of Chennai, time and again, published that they are going to construct Hawker's Plaza and allot space for the road side hawkers to make them to trade in a place specially allotted for that purpose. But till date, the 2nd Respondent had not proceeded to issue any application for the Hawkers in the Velachery area, therefore, the Members of the Petitioner-Sangam continue to do their business in the platform of the Road that leads towards the Velachery Railway Station Road.