M JEYAPRAKAS Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THE petitioner has come forward with this Petition praying to direct the first and second respondents to seal and close down the 9th respondent's saw mill installed in the premises of 7th respondent and further directing the 4th and 5th respondents to disconnect the electricity connection of the 9th respondent's saw mill fraudulently got connected from the 8th respondent's residential electricity connection and further directing the 1st to 6th respondents to take appropriate action against the 7th, 8th and 9th respondents based on the 6th respondent's proceedings in No.L/5238/11 dated 04.01.2012 and also based on the petitioner representation dated 11.01.2012 within the time limit that may be stipulated by this Hon'ble court.

(2.) THE petitioner has filed this public interest litigation contending that he has been residing in the premises and using for the past 70 years along with the family members and he is a President of the Welfare Association of the said area.

(3.) THE second respondent / Corporation Commissioner has filed a counter affidavit. They would contend that the original area itself was called as "Marakadai Area" and there are 100 Timber Marts in the localities and at present, there are only 22 Timber Marts. They would also contend that he has been paying Dangerous and Offensive Trade) Licence fees to the Madurai Corporation and the Corporation received a complaint from the writ petitioner only in the moth of January 2012. His complaint has been forwarded to the concerned Ward Sanitary Inspector for remarks on 07.02.2012. Before anything could be proceeded further, the present Writ Petition has been filed.