R.INBASEKARAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Challenge in this writ petition is for running of TASMAC shop No.421 at Senthil Nagar, Second Street, Arumbakkam, Chennai. Petitioner, a retired Assistant Commissioner of Police, has filed the instant writ petition. According to the petitioner, on 04.03.2019, a temporary structure was erected using iron sheets, in and around a vacant site and on enquiry, he came to know, and informed that a TASMAC liquor shop and bar would be opened, at the site on 06.03.2019, being a auspicious day. Petitioner has stated that another TASMAC shop No.468, is near to the present shop i.e., TASMAC shop No.421 at Senthil Nagar, Second Street, Arumbakkam, Chennai. Petitioner states that the shop No.421, which is under challenge, is on the Jawaharlal Nehru 100 ft Road and both the shops 421 and 468 are at a distance of 50 meters from each other.

(2.) Writ petition came up for hearing on 28.03.2019 and the learned standing counsel for TASMAC was asked to verify as to whether the 100 ft road, pointed out by the learned counsel for the petitioner, is a State Highway or not and also to be precise as to exact place where State Highway commences. It was also contended that location of the shop is in violation of the judgment of the Hon'ble Supreme Court, which prohibits, opening of a wine shop, within the distance of 500 meters from State / National Highway.

(3.) Heard the learned counsel for the parties and perused the materials available on record.