E. ANANDAN Vs. DISTRICT MANAGER, TASMAC

JUDGEMENT

(1.) This writ petition is filed challenging the proceedings of the first respondent dated 28.10.2019 directing the temporary closure of four TASMAC Shops referred to therein.

(2.) Heard the learned counsel appearing for the petitioner.

(3.) The petitioner claims to be the owner of the premises in which one of the subject matter TASMAC Shop No. 11587 was running all along. The said premises was taken on lease by the TASMAC from the petitioner for the purpose of running the TASMAC Shop. However, now the first respondent has taken a decision to temporarily close the shop and accordingly issued the impugned proceedings. Challenging the said decision, the petitioner has approached this Court and filed the present writ petition.