MANOJ V NADU Vs. STATE

JUDGEMENT

(1.) Learned Additional Government Advocate accepts notice for the respondent Nos.1 and 3. Learned counsel Sri.M.A.Subramani accepts notice for respondent No.2/BBMP.

(2.) Though the matter is listed for orders, with the consent of the learned counsel for the parties, matter is taken up for final disposal.

(3.) Petitioner is before this Court seeking a writ of mandamus, directing respondent Nos.1 and 2 not to cause disturbance to the business of the petitioner and direct respondent No.3 to safeguard the rights of the petitioner and to take a proper action against the respondent Nos.2 and 3 for their illegal approach and causing disturbance3 to the business of the petitioner.