O R D E R
Heard the learned counsel for the petitioner and the learned standing counsel for the Corporation.
2 The case of the petitioner is that he has put up a petty shop at Near Vesley Church, Whites Road, opposite of Express Avenue, Royapettah, Chennai -4. The first respondent is trying to interfere with the running of the petty shop as it is an un authorized shop. Whereas, he has given a representation on .04.209 for granting licence and it is pending.
3 The learned standing counsel for the Corporation would submit that the Committee which has assessed the un authorized vendors has not found the shop when the assessment took place and the petty shop of the petitioner have cropped up recently. Since it is an un authorized shop, the shop has bound to be removed and if at all any representation is given, it should be considered taking note of the feasibility and location.
3
4 Recording the submission of the respondents, the writ petition is dismissed. No costs. Consequently, the connected Miscellaneous Petition is closed. Liberty given to the writ petitioner to make representation to the authorities concerned and seek for permission before putting up any stall.
3.06.209
Speaking Order / Non-Speaking Order Index : yes/no
Internet : yes/no
sbn/rpl
To
.The Commissioner, Corporation of Greater Chennai, Rippon Buildings,
Chennai - 600 003.
2.The Chairman,
Street vending committee-Zone-9, Chennai Corporation Office, Valluvarkottam backside, Nungambakkam,
Chennai-34
4
DR.G.JAYACHANDRAN,J
sbn/rpl Writ Petition No.27 of 209 and WMP.No.2393 of 209
3.06.209