M.VIGNESH Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) We have heard Mr.A.Muthun Chakravarthi, learned counsel for the petitioner, Mr.A.K.Baskarapandian, the learned Special Government Pleader, who accepts notices for 1 to 3 as well as the newly impleaded 8th respondent, Mr.M.A.M.Raja, learned counsel for R4, Mr.C.Jeganathan, learned counsel for R5, Mr.S.Ramachandrapradeep, learned counsel for R6 and Mr.C.Venkatesh Kumar, learned counsel for R7.

(2.) The petitioner seeks for issuance of a Writ of Mandamus, to take appropriate action against the respondents 4 to 7, who are engaging gambling activities and vending liquors, without obtaining proper permission and most of the recreation clubs are functioning in temporary structures. Photographs produced in the typed set of paper shows that what the petitioner has said is true.

(3.) The Superintendent of Police, Theni District, has filed a counter affidavit stating about the number of Bars and Recreation Clubs, which are in Theni District, which is 52 in numbers and no criminal case has been registered within Theni limit. Further it is stated that the owners are getting permission from the Excise Department as well as from the local body and they are running the premises by clubbing together, which affects the general public. Having stated so, the Superintendent of Police states that the Writ Petition should be dismissed.