P MURUGESAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) Mr.T.R.Janardhanam, learned Additional Government Pleader takes notice for the respondents 1 to 7 and 10. In view of the order which we are going to pass, we are of the view that no notice need be issued to the respondents 8, 9, 11 and 12.

(2.) By consent, the main Writ Petition itself is taken up for final disposal at the time of admission itself.

(3.) The petitioner has come forward with this writ petition seeking to issue a Writ of Mandamus, directing the respondents 1 to 10 to forbear the respondents 11 and 12 from recommencing the Coir Industry Unit unlawfully without observing necessary legal formalities in S.No.306/2 with an extent of 0.40.5 Hectares, Patta No.1261 at Kendayapatti of Thuvar Revenue Village, Gandharvakottai Taluk, Pudukottai District, adversely affecting the interest of the Villagers.