TAMILNADU HAND CARTMEN AND CYCLE RICKSHAW KEROSENE RETAIL PROGRESS SANGAM Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) Heard.

(2.) The members of the petitioner-sangam are handcartmen, who were granted certificate of registration for retail sale of kerosene through their hand-cart under the provisions of the Tamil Nadu Kerosene Control (Regulation of Trade) Order, 1973.

(3.) The main grievance of the petitioner-sangam is that the respondents are refusing to transfer the certificate of registration after the death of the original holder of the certificate of registration.