AMBILY Vs. ASST COMMISSIONER OF POLICE SHANGUMUGHAM

JUDGEMENT

(1.) Various entrepreneurs, who are engaged in different industrial activities in the industrial estate situated in Kochuveli, are the petitioners before this Court.

(2.) Grievance is against the action on the part of the respondents 3 to 6, who have virtually taken the law into their hands causing threat to the rule of law, in turn preventing industrial activities being pursued by the petitioners, raising various unlawful demands in connection with the loading and unloading activities.

(3.) Heard the learned counsel for the petitioners; the learned standing counsel for the additional 7th respondent Board and the learned Government Pleader appearing for the official respondents. Despite completion of service of notice, the private respondents have not chosen to appear before this Court.