P PONRAJ Vs. STATE

JUDGEMENT

(1.) The instant writ petition, is for a writ of mandamus, directing the respondents to close TASMAC Wine Shop No.8767, which is functioning in Survey No.534, at Door No.1, Chettay Street Main Road, Ayanambakkam, Chennai - 600 095.

(2.) The petitioner claims that he is the Vice President of Annal Ambedkar Kudiiruppor Nala Sangam and that the Sangam has been working for the welfare of the residents in Ayanambakkam, Chennai. It is the submission of the petitioner that the respondents had proposed to open the TASMAC Shop, which was objected to by the general public and there was a protest for opening the TASMAC shop.

(3.) It is stated in the writ petition that in view of the agitation conducted before the wine shop on 108.2017, TASMAC shop was locked temporarily, but, TASMAC shop has started to function again. Contending that in the said area, there are educational institutions and temples and that it is creating nuisance, the instant writ petition has been filed.