E MANOHARAN Vs. CHIEF EXECUTIVE OFFICER

JUDGEMENT

(1.) THE petitioner, being aggrieved by the order, issued vide Letter No.MEC/A2/1783/2012, dated 20.02.2012, passed by the first respondent, directing sealing of his shop, has invoked the extraordinary equitable jurisdiction of this Court under Article 226 of the Constitution of India.

(2.) THE facts leading to filing of this writ petition are:

(3.) THE grievance of the petitioner is that the respondent No.1, in violation of the provisions of the Act, stopped the business of the petitioner by sealing the shop.