K SELLADURAI Vs. BLOCK DEVELOPMENT OFFICER OMALUR

JUDGEMENT

(1.) Heard both sides.

(2.) The writ petition was filed challenging the order of the respondent - Block Development Officer, Omalur Panchayat Union dated 11.09.2009 and after setting aside the same to forbear the respondent from in any manner interfering with the petitioner's business carried on in the land comprised in S.No.31, Mangkuppai, Omalur Taluk Salem District.

(3.) When the writ petition came up on 06.10.2009, the learned Government Advocate took notice for the respondent. Pending the writ petition, an order of interim injunction was granted till 13.10.2009. Subsequently, when the matter came up on 14.10.2009, the interim order was not extended on the basis of the submissions made by the learned Government Advocate stating that the fish pond was not in existence as on that date. Since no counter affidavit was filed on behalf of the respondent, this Court directed the original file to be circulated, which was accordingly done by the learned Government Advocate.