R.SENTHILKUMAR Vs. CHIEF GENERAL MANAGER TOWNSHIP ADMINISTRATION

JUDGEMENT

(1.) This Writ Petition has been filed seeking to quash the proceeding Lr.No.TA/ESII-2/2000/R40105/2010 dated 11.01.2010 and direct the respondents to effect name transfer in favour of the petitioner on the basis of his application dated 15.11.2005.

(2.) The petitioner submitted that he is running a coffee works shop at N.R.B. 010 S.Radhakrishnan Salai, Block 8, Neyveli 607 801, Cuddalore District, which is a premises belonging to the respondents. According to the petitioner, one Saraswathi Ammal was the original licensee of the said premises under a license in Code R40105. The said Saraswathi Ammal through her Power of Attorney agent had sold her rights and interests of the premises to the petitioner on 19.09.2005. Thereafter, on 14.10.2005, the petitioner had obtained an application from the respondents for effecting transfer of the allotment from the name of Saraswathi Ammal to his name and duly submitted the same on 15.11.2005. However, the second respondent had rejected the petitioner's request by passing the impugned order, stating that it had been submitted after the expiry of the date for submitting the applications.

(3.) The petitioner further submitted that at the time of submitting the applications, he was not informed about the guidelines and it was notified by the respondents only on 21.08.2007 while the last date fixed for submitting the applications was 31.10.2005. When the guidelines were furnished only on 21.08.2007, the guidelines could be only prospective.