Madras High Court
S.Rajendran vs The District Collector on 15 June, 2022
W.P(MD)No.11737 of 2022
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 15.06.2022
CORAM:
THE HONOURABLE MR.JUSTICE S.S.SUNDAR
AND
THE HONOURABLE MRS.JUSTICE S.SRIMATHY
W.P(MD)No.11737 of 2022
and
W.M.P.(MD)No.8308 of 2022
S.Rajendran ...Petitioner
-Vs-
1.The District Collector,
O/o. District Collectorate,
Madurai-625 020.
2.The Commissioner,
O/o.Madurai Corporation,
Anna Maligai, Alagar Kovil Main Road,
Thallakulam, Madurai-625 002.
3.The Commissioner of Police,
Madurai City, No.1/65, Alagar Kovil Main Road,
Madurai-625 002.
1/6
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W.P(MD)No.11737 of 2022
4.The Assistant Commissioner, (Revenue),
O/o.Madurai Corporation,
Anna Maligai, Alagar Kovil Main Road,
Madurai-625 002. ...Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of
India, praying this Court to issue a Writ of Certiorarified Mandamus, to
call for the impugned order of the Assistant Commissioner, (Revenue) of
Madurai Corporation the 4th respondent herein vide A3/000292/2022,
dated 25.04.2022 and quash the same as illegal and furthermore forbear
the respondents from evicting the petitioner street vending shop in Shop
No.244, situated near to Guptha Kalyana Mahal, Anna Nagar,
Madurai-625 020.
For Petitioner : Mr.R.Rajaraman
For R1 & R3 : Mr.N.Satheesh Kumar,
Additional Government Pleader.
For R2 & R4 : Mrs.S.Devasena,
Standing Counsel.
ORDER
(Order of the Court was made by S.S.SUNDAR, J.)
Challenging the communication sent to the petitioner dated
25.04.2022 by the Assistant Commissioner, (Revenue) of Madurai
Corporation, this Writ Petition is filed.
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W.P(MD)No.11737 of 2022
2.In the said communication addressed to the petitioner, the 4th
respondent has informed the petitioner that as per the order passed by the
Hon'ble Division Bench of this Court in W.P.(MD)Nos.12188, 4339 and
13026 of 2019 on 21.08.2019, the respondents are taking action to
remove the petty shops on road sides.
3.The learned Standing Counsel for the respondents 2 and 4
states that the rights of the street vendors are protected under the Street
Vendors (Protection of Livelihood and Regulation of Street Vending)
Act, 2014 and that the respondents are not going to take any action
without following the procedure prescribed under the said act and strictly
adherence to the judgment of this Court as indicated in the
communication.
4.This Court is unable to find any valid cause for filing this
Writ Petition. It is not appropriate to entertain this Writ Petition, merely
based on the apprehension. Hence, the respondents may take action in
accordance with law to remove any encroachment by street vendor, who
is not prepared to abide by the terms of licence. This Court, therefore,
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W.P(MD)No.11737 of 2022
dismisses the Writ Petition, observing that the respondents shall not
disturb or evict the petitioner otherwise than following due process of
law.
5.Accordingly, this Writ Petition stands dismissed. No costs.
Consequently, connected miscellaneous petition is closed.
(S.S.S.R., J.) & (S.S.Y., J.)
15.06.2022
Index : Yes / No
Internet : Yes / No
Myr
To
1.The District Collector,
O/o. District Collectorate,
Madurai-625 020.
2.The Commissioner of Police,
Madurai City, No.1/65, Alagar Kovil Main Road,
Madurai-625 002.
https://www.mhc.tn.gov.in/judis
W.P(MD)No.11737 of 2022
https://www.mhc.tn.gov.in/judis
W.P(MD)No.11737 of 2022
S.S.SUNDAR, J.
AND
S.SRIMATHY, J.
Myr
ORDER MADE IN
W.P(MD)No.11737 of 2022
15.06.2022
https://www.mhc.tn.gov.in/judis
