K. ANBUMANI SECRETARY Vs. THE ZONAL OFFICER

JUDGEMENT

(1.) Heard the Learned Counsel for the Petitioner and the Learned Standing Counsel appearing for the Respondents 1 and 2.

(2.) According to the Petitioner, it is a registered Sangam registered before the Registrar of Societies (vide Registration No. 61/2004) with an object to protect the business of 38 hawkers, who are selling old books in the pavement of Pycrofts Road, Triplicane, Chennai-600005.

(3.) It is represented on behalf of the Petitioner/Sangam, that on 07.10.2002, a Hawking Committee was constituted by this Court headed by Justice A. Kanagaraj (Retired Judge of this Court) to identify the Hawking Zone in Chennai City. Later, a draft scheme was framed by an order of this Court, dated 06.04.2006 in W.P.No. 1049 of 2006 filed by the Petitioner therein and the said scheme was incorporated in the aforesaid order along with other connected Writ Petitions and the Implementation Committee was formed headed by Justice A. Ramamurthy (Retired Judge of this Court appointed to be Chairman of the Committee) and Pycrofts Road in Triplicane area was identified by the Implementation Committee.