Madras High Court

M.Ramalingam vs The District Collector on 14 May, 2025

Author: G.R.Swaminathan

Bench: G.R.Swaminathan

                                                                                                       W.P.No.10415 of 2025
                                                                                                      ----------------------------
                                   THE HIGH COURT OF JUDICATURE AT MADRAS
                                                         DATED: 14.05.2025
                                                                 CORAM:
                               THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN
                                                 AND
                             THE HONOURABLE MR.JUSTICE V.LAKSHMINARAYANAN

                                                       W.P.No.10415 of 2025


                     M.Ramalingam                                                                  ...Petitioner

                                                                      Vs.

                     1.The District Collector,
                       District Collectorate Office,
                       Tiruvannamalai.

                     2.The District Manager,
                       (TASMAC)
                       District Manager Officer,
                       IMFS Depot,
                       Kanathampoondi Village,
                       Tiruvannamalai 606 603.                                               ... Respondents


                     Prayer: Writ Petition filed under Article 226 of the Constitution of India
                     praying to issue a Writ of Mandamus, directing the respondents to consider
                     the petitioner's representation dated 15.03.2025 and consequently direct the
                     respondents to drop the proposal of to open the TASMAC shop at Vellore
                     Road, Savour, Arni Taluk, Tiruvannamalai District.


                                  For Petitioner          : Mr.S.L.Venkatesan
                     1/4




https://www.mhc.tn.gov.in/judis                    ( Uploaded on: 19/05/2025 03:07:44 pm )
                                                                                                 W.P.No.10415 of 2025
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                                    For Respondents          : Mr.Habeeb Rahman
                                                               Government Advocate, for R1

                                                                 Mr.K.Balakrishnan, for R2


                                                                 *****


                                                                     ORDER

(Judgment of the Court was delivered by G.R.SWAMINATHAN,J.)

Heard both sides.

2. The petitioner is a resident of Savour Village. This Writ Petition

has been filed in public interest. The petitioner and the fellow villagers are

opposing the opening of a liquor outlet TASMAC in their village. The

petitioner has given a representation dated 15.03.2025 in this regard.

3. The learned counsel for the 2nd respondent makes a statement

before this Court that the liquor outlet is yet to be opened in the mentioned

village. The said statement is recorded.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 19/05/2025 03:07:44 pm )

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4. The first respondent is statutorily obliged to pass a speaking order

when any objection is raised as to the location of the liquor outlet. The first

respondent shall pass an appropriate order on merits and in accordance with

law on the petitioner’s representation within a period of eight weeks.

5. ?The Writ Petition is disposed of accordingly. There shall be no

order as to costs.

                                                                                      (G.R.S., J.)     (V.L.N., J.)
                                                                                               14.05.2025

                     jv/dsa
                     Index             : Yes / No
                     Neutral Citation : Yes / No

Speaking order / Non-Speaking order

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