S.Mohan vs The Commissioner
2026 Latest Caselaw 1126 Mad

Madras High Court

S.Mohan vs The Commissioner on 11 March, 2026

Author: Abdul Quddhose

Bench: Abdul Quddhose

                                                                                       WP No. 8607 of 2026


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                DATED: 11-03-2026
                                                         CORAM
                                  THE HON'BLE MR JUSTICE ABDUL QUDDHOSE
                                                WP No. 8607 of 2026
                S.Mohan
                                                                                        ..Petitioner(s)
                                                              Vs
                1. The Commissioner,
                   Greater Chennai Corporation,
                   Rippon Building, Poonamallee High Road,
                   Chennai 600003.

                2. The Chairman
                   Town Vending Committee,
                   O/o Greater Chennai Corporation,
                   Rippon Building, Poonamallee High Road,
                   Chennai 600003.

                3. The Executive Engineer
                   O/o Greater Chennai Corporation,
                   Zone-5, Zonal Office No.5, No.105, Basin
                   Bridge Road,
                   Moolakotharam, Chennai 600021.

                                                                                       ..Respondent(s)

                          Writ petition is filed under Article 226 of the Constitution of India
                seeking for issuance of a writ of mandamus to direct the respondents to consider
                and pass appropriate orders on the petitioner’s Application dated 28.01.2026
                and representation dated 06.12.2025 seeking to grant street vendor license,
                under Form-III Clause 4(2) of The Tamil Nadu Vendors (Protection of
                Livelihood and Regulation of Street Vending) Scheme and Rules, 2015, within
                a time frame to be fixed by this Court.




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                                                                                         WP No. 8607 of 2026


                              For Petitioner(s):           Mr.A.Santhana Sinakarthan
                              For Respondent(s):           Mr.S.Gopinathan,
                                                           Standing Counsel

                                                           ORDER

This writ petition has been filed seeking for a direction to the respondents

to grant street vendor license to the petitioner as per the provisions of Tamil

Nadu Vendors (Protection of Livelihood and Regulation of Street Vending)

Scheme and Rules, 2015, within a time frame to be fixed by this Court.

2. The petitioner claims to be a physically challenged person. He had

submitted an application on 28.01.2026 to the respondents seeking for grant of

street vendor license as per the provisions of the Tamil Nadu Vendors

(Protection of Livelihood and Regulation of Street Vending) Scheme and Rules,

2015, at the address morefully disclosed in the affidavit filed in support of this

writ petition. Since the said application has not been considered till date, the

petitioner has filed this writ petition.

3. Mr.S.Gopinathan, learned standing counsel, accepts notice on behalf of

the respondents, and on instructions, he submits that the address in which the

street vendor license sought for by the petitioner has been declared as a non-

vending zone. Therefore, he submits that the representation of the petitioner

will be considered in respect of other areas where it is possible to grant street

vendor license.

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4. The learned counsel for the petitioner is also satisfied with the

submissions made by the learned standing counsel for the respondents.

5. Accordingly, this Court, without expressing any opinion on the merits

of the petitioner’s application, directs the third respondent to pass final orders,

on the petitioner’s application dated 28.01.2026, seeking for grant of street

vendor license in favour of the petitioner, at the appropriate place, where it is

feasible to grant the same, as per the provisions of Tamil Nadu Vendors

(Protection of Livelihood and Regulation of Street Vending) Scheme and Rules,

2015, after giving due consideration to the supporting documents produced by

the petitioner, within a period of 12 weeks from the date of receipt of a copy of

this order. With this direction, this writ petition is disposed of. No Costs.

11-03-2026 Neutral Citation: Yes/No RKM

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ABDUL QUDDHOSE, J.

RKM

To

1. The Commissioner Greater Chennai Corporation, Rippon Building, Poonamallee High Road, Chennai 600003.

2. The Chairman Town Vending Committee, O/o Greater Chennai Corporation, Rippon Building, Poonamallee High Road, Chennai 600003.

3. The Executive Engineer O/o Greater Chennai Corporation, Zone-5, Zonal Office No.5, No.105, Basin Bridge Road, Moolakotharam, Chennai 600021.

11-03-2026

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