V BALAN Vs. COMMISSIONER PANRUTI MUNICIPALITY

JUDGEMENT

(1.) WRIT Petition is filed praying to issue a WRIT of Certiorarified Mandamus, calling for the records relating to the proceedings of the 1st respondent passed in Na.Ka.No.3180/01/A4 dated 10.7.2002, received on 20.7.2002, and order dated 1.8.2002, quash the same and consequently forbear the respondents from in any manner interfering with the peaceful running of Cycle Stand under the name and style of "ANNA MITHIVANDI NILAYAM" at No.4D/3, Cuddalore Main Road, Panruti.

(2.) NONE appears on behalf of the respondents.

(3.) THE said order has been challenged in this writ petition on various factual aspects.