J. VINCENT AND OTHERS Vs. THE SECRETARY, HOUSING AND URBAN DEVELOPMENT DEPARTMENT SECRETARIAT AND OTHERS

JUDGEMENT

(1.) Since the Writ Petitions are interlinked, they are taken up together for disposal by a common order.

(2.) The petitioner in W.P.Nos.13419 of 2016 and 18582 of 2015 are one and the same, namely, S.Srinivasan. In W.P.No.18582 of 2015, he has sought for a direction to the 1st respondent to take appropriate action against the 3rd respondent, namely, J.Vincent in terms of his representation dated 20.02.2015 and in W.P.No.13419 of 2016, he has sought a direction to the 1st respondent to consider the representation dated 26.03.2016 for issuance of license for the Shop No. FC-28, Flower Market, Koyambedu. The petitioner, namely, J. Vincent in W.P. No. 16760 of 2015 has filed the writ petition, to call for the records of the 2nd Respondent in Letter No. K3/124/2010 dated 12.05.2015 and consequently to direct the 2nd and 3rd Respondents to issue temporary/provisional license to him to run shop at Shop No. FC- 28, Flower market, Koyambedu Market Complex, Chennai.

(3.) At the earlier stage, this Court suo-motu impleaded the respondents 4 to 6 in all the Writ Petitions. When the Writ Petitions are taken up for hearing, Mr. Rajasrinivas, learned counsel, appearing on behalf of CMDA submitted that the license for the said shop was granted and the registration certificate was issued in favour of the petitioner, namely, S.Srinivasan and that the license was issued up to the year 2012. Since a new person, namely, J.Vincent came on the scene, which fact was not known to CMDA, the request by J.Vincent for issuance of license was rejected on 12.05.2015 and against the said order, J.Vincent, who is the petitioner in W.P.No.16760 of 2015 has preferred the Review Petition and the same is pending.