ALLIKULAM PAZHAIYAPORUL Vs. STATE OF TAMILNADU REP. BY SECRETARY

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner, as well as the learned counsels appearing for the respondents.

(2.) THIS writ petition has been filed by the petitioner Sangam praying that this Court may be pleased to issue a writ of Mandamus, to direct the respondents, to allocate hawking sites for the 165 members of the petitioner Sangam, near the Lillypond Business Complex, Chennai.

(3.) IT has been further stated that, when South Asian Federation Games were held, at Chennai, the hawkers had been paid Rs.25.00 per day, as they were prevented from hawking, during the games. This Court had also issued certain directions in the year, 1995, directing the then Chief Metropolitan Magistrate to conduct an enquiry, for the purpose of identifying the hawkers, who were carrying on hawking activities in the area concerned. Accordingly, an enquiry had been conducted, by the then Chief Metropolitan Magistrate, who had enumerated 208 hawkers. However, the second respondent had allotted hawking sites, only in favour of 133 persons, and had omitted 165 hawkers, who were also entitled to be allotted the hawking sites.