Aavin is eligible for municipal bus-stand premises without public tender.

The petitioner held a licence from the Thoothukudi District Cooperative Milk Producers Union Ltd. (TDCMPU) to operate an Aavin booth at the old bus stand.

After the old bus stand was demolished, the Corporation provided a temporary site; following construction of a new commercial complex, the petitioner sought a space there to continue operating the booth.

The Corporation did not accede to his request, and he filed this petition under Article 226 seeking consideration of his representation dated 7 October 2023.

TDCMPU supported the request and stated that it had proposed to the Corporation that a shop be allotted to the petitioner

1. Whether the petitioner could be granted space in the new bus-stand commercial complex to operate an Aavin booth under his TDCMPU licence

2. Whether the Corporation was required to consider the petitioner’s request positively notwithstanding its position that no ground-rent space was available and that shops were generally allotted by tender

The petition invoked the High Court’s jurisdiction under Article 226.

The judgment identifies no statutory provision or judicial precedent as the basis for its decision.

It relied on the Corporation’s stated position that space in the shopping complex could be allotted without tender to Central or State Government departments and public-sector undertakings; the Court treated Aavin as a Tamil Nadu State Government undertaking and applied that stated allotment policy to the request

The Court noted that the petitioner’s booth had previously operated under a valid TDCMPU licence and that TDCMPU had recommended allotment of space in the new complex.

Although the Corporation cited traffic constraints and the absence of available ground-rent space, the Court considered that its own stated policy permitted non-tender allotment to government departments and public-sector undertakings.

Because it regarded Aavin as a State Government undertaking, the Court found no impediment to a positive decision on the request

No costs were ordered; the connected miscellaneous petition was closed