NANJAPPA NAGAR VEETUR VASATHI SANGAM Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) President of Nanjappa Nagar Veettu Vasathi Sangam, Nanjappa Nagar, Boyampalayam, Tirupur, has filed the instant public interest litigation, praying for a writ of certiorari, to quash an order dated 16.05.2017 passed by the District Collector in Na.Ka.No.15767/2016/Kalai-2, insofar as the Wine Shop No.1964, is concerned.

(2.) The petitioner states that on 16.05.2017, the District Collector, Tirupur, the 1st respondent, on the proposal submitted by the District Manager, TASMAC, Tirupur, the 2nd respondent, has passed an order relocating 22 outlets of TASMAC Shops for the sale of Indian Made Foreign Liquor (IMFL) in Tirupur District. The petitioner states that the shops have been relocated following the judgment of the Hon'ble Supreme Court in Civil Appeal Nos.12164-12166 of 2016 dated 31.03.2017.

(3.) According to the petitioner, TASMAC Shop No.1964, which is running at Kumar Nagar, Thottipalayam Village, Tirupur-North Taluk, has been relocated to Kanchampalayam Road, in the lands comprised in S.F.No.224/1B of Thottipalayam Village, Tirupur North Taluk. According to him, the shop which has been relocated has started functioning on 21.06.2017.