GOVINDARAJ Vs. DISTRICT COLLECTOR, PUDUKOTTAI DISTRICT AND OTHERS

JUDGEMENT

(1.) The matter in issue pertains to location of a TASMAC shop at Manamelkudi Taluk, Pudukottai District.

(2.) The learned Counsel appearing for the petitioner would submit that there was a liquor vending shop bearing No.6706, in Survey No.8/9A1B, in Manamelkudi to Avudayarkoil Main Road, Manamelkudi Village, Pudukottai District and it was causing lot of disturbance and inconvenience to the users of the said road, especially the school going female children and there was a number of agitations conducted by the local public and therefore, the said shop was temporarily closed down. Now, attempts are being made to reopen the said shop citing the modification order passed by the Hon'ble Supreme Court and therefore, prays for forbearing the second respondent from reopening the TASMAC shop in the said survey number.

(3.) The second respondent has filed the counted affidavit dated 26.10.2017 and would submit that in terms of the clarification order passed by the Hon'ble Supreme Court, five shops are reopened in and around Manamelkudi village, namely, Avudaiyarkoil, Duraiyarasapuram villages on the south and Kattumavadi, Thiruvappadi villages on the north and Idaiyathimangalam village on the west. It is further stated that the residential houses are located 2 kms away on the west and the location of the shop is strictly in compliance of the provisions of the Tamil Nadu Liquor Retail Vending (In Shops and Bars) Rules, 2003.