V. MANICKAM Vs. THE REVENUE DIVISIONAL OFFICER, SALEM,

JUDGEMENT

(1.) THE petitioner has approached this court praying for the issue of a Writ of Mandamus directing the respondents to remove the seal affixed by the respondents 1 and 2 on the petitioner's shop No.569, Trichy Main road, Thathagapatty, Salem and allow the petitioner to run the Lottery shop for selling 2 number Mizoram State Lottery Tickets.

(2.) THIS court ordered notice to the respondents. The Government Advocate appearing for the respondents represent that a crime has been registered against the petitioner for selling prohibited lottery tickets and the lottery tickets seized from the petitioner has been sent to the forensic department.

(3.) THERE is no reason to seal the premises since the petitioner has got a right to carry on any other business.