The District Manager vs S.Govindaraj
2021 Latest Caselaw 15126 Mad

                                                                                   W.A.No.451 of 2019

                                       IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED : 28.07.2021

                                                              CORAM

                                          THE HON'BLE MR.JUSTICE M.M.SUNDRESH
                                                           and
                                           THE HON'BLE MS.JUSTICE R.N.MANJULA

                                                      W.A.No.451 of 2019

                     The District Manager,
                     Tamil Nadu State Marketing Corporation Ltd.,
                     TASMAC Ltd.,
                     Ambattur - 1, Chennai North,
                     Chennai - 600 058.                                                  .. Appellant

                                                               Vs

                     S.Govindaraj                                                      .. Respondent

                          Appeal filed under Clause 15 of Letters Patent against the order
                     dated 04.01.2018 made in W.P.No.21955 of 2017.

                               For Appellant              :     Mr.P.Arumugarajan

                               For Respondent             :     No appearance

                                                          JUDGMENT

(Delivered by M.M.SUNDRESH, J.)

This appeal has been filed by the appellant, challenging the order

of the learned single Judge, who allowed the writ petition, with respect

to the demand made alone on the premise that the licence having not

been granted, the demand as such cannot be maintained.

https://www.mhc.tn.gov.in/judis/ W.A.No.451 of 2019

2.Learned counsel appearing for the appellant submitted that

notwithstanding the aforesaid finding, there is no reference to the

advance as well as rent.

3.Learned counsel appearing for the respondent fairly submitted

that, that was not the issue considered by the learned single Judge.

4.In view of the above, while confirming the order of the learned

single Judge with respect to the finding rendered on the demand, we

make it clear that the said order does not deal with increase either in

advance or rent.

5.The writ appeal stands disposed of accordingly. No costs.

                                                                     (M.M.S., J.)    (R.N.M., J.)
                                                                             28.07.2021
                     Index:Yes/No
                     mmi/ssm




                                                                               M.M.SUNDRESH, J.
                                                                                           and
                                                                                 R.N.MANJULA,J.

https://www.mhc.tn.gov.in/judis/ W.A.No.451 of 2019

mmi

W.A.No.451 of 2019

28.07.2021

https://www.mhc.tn.gov.in/judis/