AALAMA WOOD WORKS Vs. JUNIOR ENGINEER, DISTRIBUTION, TANGEDCO

JUDGEMENT

(1.) THIS writ petition has been filed to issue a writ of Certiorarified Mandamus to quash the notice by the first respondent vide "TAMIL " dated 04.09.2012 and consequently, direct the second respondent to issue licence for Aalama Wood Works at 36/13, Ramapuram, Manikatti Pottal, Kanyakumari District.

(2.) HEARD Mr.C.T.Perumal, learned Counsel for the petitioner, Mr.A.U.Ramanathan, learned Counsel who takes notice for the first respondent, Mr.K.K.Senthilvelan, learned Assistant Solicitor General of India who takes notice for the second respondent, Mr.M.Alagathevan, learned Special Government Pleader who takes notice for the third respondent and Mr.K.P.krishnadass, learned Government Advocate who takes notice for the fourth respondent.

(3.) THIS writ petition has been filed to quash the order of the Electricity Board directing the petitioner to get permission to run the Saw Mill, from the second respondent under the Tamil Nadu Regulation Wood Based Industries Rules, 2010 and the Central Empowered Committee constituted by the Honourable Supreme Court, failing which the electricity service connection will be disconnected.