R.LAKSHMI Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) Mr.K.Raja, learned counsel on record for the sole petitioner, Mr.Prathap Singh, learned Government Advocate for respondents 1 and 2 and Mr.K.Sathish Kumar, learned Standing counsel for 'Tamil Nadu State Marketing Corporation' ('TASMAC' for brevity) on behalf of respondents 3 and 4 are before this Court.

(2.) Though this matter is listed under the caption 'ADJOUNED ADMISSION', with the consent of learned counsel on both sides, i.e, all three aforementioned counsel, the main writ petition is taken up, heard out and is being disposed of.

(3.) The central theme of the instant writ petition is writ petitioner's right to insist that a retail liquor shop should run by TASMAC in her property.