V.PANEERSELVAM Vs. EXECUTIVE AUTHORITY

JUDGEMENT

(1.) The relief sought for in the present writ petition is to direct the first respondent to take suitable action on the second respondent as per G.O.(Ms) No.212, Rural Development dtd. 05/07/1999.

(2.) The complaint made by the petitioner was that the second respondent without getting any license in Animal Slaughtering running a shop in violation of the Rules issued by the Government of Tamil Nadu.

(3.) The petitioner states that in spite of the complaint given by him, the Authorities Competent failed to initiate any action. Thus, the petitioner is constrained to move the present writ petition.