ANS HAMEED Vs. COMMISSIONER OF POLICE MADRAS

JUDGEMENT

(1.) Invoking Art. 226 of the Constitution of India, the petitioner herein has filed the present writ petition, seeking for a writ of mandamus directing the first respondent to grant lodging licence under Section 35 of Madras City Police Act 1988 on the basis of the requisite documents and the City Civil Court's judgment and decree in O.S. No. 5285 of 1988 submitted along with the application dated 20-1-1984 to the first respondent.

(2.) In support of the writ petition, the petitioner herein has filed an affidavit wherein he has narrated all the facts and circumstances that forced him to file the present writ petition and requested this Court to allow the writ petition as prayed for. Per contra, though no counter affidavit has been filed by the respondents, the learned Govt., Advocate appearing for the respondents argued the matter and submitted that the writ petition may be dismissed, for want of merits.

(3.) Heard the arguments advanced by the learned counsel appearing for the parties. I have perused the contents of the affidavit and the counter affidavit together with all other relevant material documents available on record in the form of typed set of papers. I have also taken into consideration the various points raised by the learned counsel appearing for the respective parties, during the course of their arguments.