[Cites 2, Cited by 0]
Madras High Court
Azhagu vs The District Collector on 17 March, 2026
Author: N.Sathish Kumar
Bench: N.Sathish Kumar
W.P(MD)No.7341 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 17.03.2026
CORAM:
THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR
and
THE HONOURABLE MR.JUSTICE M.JOTHIRAMAN
W.P(MD)No.7341 of 2026
Azhagu ... Petitioner
vs.
1.The District Collector,
Pudukottai District,
Pudukottai.
2.The Senior Regional Manager,
O/o. the Senior Regional Manager,
Tamil Nadu State Marketing Corporation (TASMAC),
Pudukottai District.
3.The District Manager,
Tamil Nadu State Marketing Corporation (TASMAC),
Plot No. 5/B-1, SIPCOT Industrial Complex,
Pudukkottai District.
4.The Commissioner,
Prohibition and Excise,
Ezhilagam, Chepauk, Chennai. ... Respondents
1/7
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W.P(MD)No.7341 of 2026
PRAYER : Writ Petition filed under Article 226 of the Constitution of India
praying for issuance of a Writ of Mandamus, directing the respondents to
close the Diamond Star Club bearing Licence No.FL2 184/2025-2026
situated at Ponnamaravathi East, Pudukkottai District based on the
petitioner's representation dated 26.02.2026 and consequently direct the
fourth respondent to cancel the liquor licence issued to the said Diamond
Star Club bearing Licence No.FL2 184/2025-2026.
For Petitioner : Mr.P.Senguttu Arasan
For Respondents : Mr.A.Kannan (R1 & R4)
Additional Government Pleader
: Mr.H.Arumugam (R2 & R3)
ORDER
(Order of the Court was made by N.SATHISH KUMAR, J.)
The petitioner has filed the present Writ Petition seeking a
direction to the respondents to close the liquor bar, namely “Diamond Star
Club,” bearing Licence No. FL2 184/2025-2026, situated at Ponnamaravathi
East, Pudukkottai District, based on the petitioner’s representation dated
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26.02.2026, and consequently to direct the fourth respondent to cancel the
licence issued to the said establishment.
2.By consent of both parties, this Writ Petition is taken up for
final disposal at the stage of admission itself.
3.Mr. A. Kannan, learned Additional Government Pleader,
accepts notice for the respondents 1 and 4, and Mr. H. Arumugam, learned
counsel, accepts notice for the respondents 2 and 3.
4.It is the contention of the petitioner that the establishment of
the liquor bar, namely “Diamond Star Club,” in close proximity to a place of
worship and an educational institution would seriously affect the sanctity of
the temple and disturb the peaceful atmosphere of the locality. It is submitted
that a large number of devotees, particularly women, regularly visit the
temple, and that the road in question is frequently used by school students.
According to the petitioner, the presence of the liquor bar would create an
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unsafe and unhealthy environment, thereby adversely affecting the safety
and well-being of women and students. It is further contended that the
proposed site is surrounded by residential houses, and that the functioning of
the liquor bar would disturb the peace of the locality. It is also stated that an
existing TASMAC liquor shop is functioning within a distance of about 400
meters, which has already caused nuisance, environmental issues, and
hardship to the residents and farmers in the area.
5.It is the further contention of the petitioner that the proposed
bar, having an FL2 licence bearing No. FL2184/2025-2026 issued by the
fourth respondent, would lead to law and order problems, public nuisance,
and other unlawful activities, thereby endangering the safety of the residents,
particularly women and children. It is submitted that the local residents have
strongly opposed the establishment of the bar and have conducted protests
expressing their objection. It is also contended that the proposed shop has
been established within 50 meters of the State Highways, which is in
violation of the applicable Rules. In this regard, the petitioner submitted a
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representation dated 26.02.2026 to the concerned authorities. Since the same
has not been considered, the present Writ Petition has been filed.
6.The learned Additional Government Pleader appearing for the
respondents 1 and 4, on instructions, submitted that the petitioner’s
representation dated 26.02.2026 would be considered and appropriate orders
would be passed within the time stipulated by this Court.
7.In view of the above, considering the serious objections raised
by the petitioner, the fourth respondent is directed to examine whether there
is any violation with regard to the location of the shop in question,
particularly with reference to the distance of 50 meters from the State
Highways, and to consider the petitioner’s representation dated 26.02.2026,
and pass appropriate orders on merits and in accordance with law, within a
period of one month from the date of receipt of a copy of this order.
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8.With the above directions, this Writ Petition is disposed of. No
costs.
[N.S.K.,J.] [M.J.R.,J.]
17.03.2026
NCC : Yes / No
Index : Yes / No
Internet : Yes
ps
To
1.The District Collector,
Pudukottai District,
Pudukottai.
2.The Senior Regional Manager,
O/o. the Senior Regional Manager,
Tamil Nadu State Marketing Corporation (TASMAC),
Pudukottai District.
3.The District Manager,
Tamil Nadu State Marketing Corporation (TASMAC),
Plot No. 5/B-1, SIPCOT Industrial Complex,
Pudukkottai District.
4.The Commissioner,
Prohibition and Excise,
Ezhilagam, Chepauk, Chennai.
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N.SATHISH KUMAR, J.
and
M.JOTHIRAMAN, J.
ps
ORDER MADE IN
DATED : 17.03.2026
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