R SATHYASRI Vs. DISTRICT COLLECTOR, KANCHEEPURAM DISTRICT

JUDGEMENT

(1.) Contending inter alia that the petitioner is residing at Vigneshwarapuram, Oragadam, Thiruperumbudur Taluk, Kancheepuram District, and as a public interest litigant, she has filed instant writ petition for a Mandamus, directing the respondents to take necessary action to cancel the Licence of TASMAC Shop Nos.4441 and 4109 and prevent opening of TASMAC shops in Vigneswarapuram, Oragadam Village, Sriperumbudur Taluk, Kancheepuram District, comprised in Survey No.42/7A as mentined in petitioner's representation dated 08.05.2017, to the Respondent-officials, particularly the 1st respondent.

(2.) Supporting the prayer sought for, Mr.R.Thanjan, learned counsel for the petitioner submitted that, a liquor vending shop under the control of TASMAC is opened, at Plot No.68. People of Vigneswarapuram, Oragadam have vehemently gathered and protested, for opening TASMAC Shop Nos.4441 and 4109, as the said area is highly populated and the shop is located within 500 meters and if allowed to open, there would be chances of occurrence of accidents, due to the resultant traffic opening of the shop.

(3.) Added further, Mr.E.Kandhan, learned counsel for the petitioner submitted that, disregarding the orders of the Hon'ble Supreme Court, attempts are being made with some people with vested interests to open the said TASMAC Shops No.4441 and 4108 in Plot No.68, comprised in Survey No.42/7A, which is less than 500 meters, from Walajabad State Highways (Vandalur - Kancheepuram), a residential and populous area, consisting of Chennakuppam village and Moorthy Gardens, proximate to a primary school and play ground.