M. GOVINDAN Vs. DISTRICT COLLECTOR AND ANR.

JUDGEMENT

(1.) The petitioner has come up with the Writ Petition in W.P. No.19168 of 2012, to quash the impugned notice of the 2nd respondent, directing the petitioner to close the chicken shop within a period of one week and to direct the 2nd respondent to issue licence to run chicken stall.

(2.) Writ Petitions in W.P.Nos.9934 of 2013 and 11169 of 2014 have been filed to direct the 2nd respondent to receive the licence fee from the petitioner for the years 2013-2014, 2014-2015 and subsequent years in respect of the chicken stall at No.210, Gandhi Street, Thavuttupalayam, Anthiyur, Bhavani Taluk, Erode District and to direct the 2nd respondent to issue licence for the said periods.

(3.) The case of the petitioner is that he is running a small chicken stall for the past several years at No.210, Gandhiji Street, Thavuttupalayam, Anthiyur, Erode District. The income from the chicken stall is the only source for livelihood for his family. The petitioner paid licence fee and PFA fee every year to the 2nd respondent. While so, a notice dated 14.05.2012 was issued by the 2nd respondent, directing the petitioner to remove the chicken stall within a period of one week.