THOL THIRUMAVALAVAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) Challenging the order dated 04.07.2013 passed by the District Magistrate and District Collector/2nd respondent herein, in ROC No.28026/2012/C1, and seeking to quash the same with a consequential direction to the respondents to permit him to enter into Dharmapuri District, the petitioner has filed the present Writ Petition.

(2.) Facts leading to filing of the Writ Petition, as put forth by the petitioner in his affidavit, are as follows:

(3.) The 1st respondent has filed counter affidavit, wherein it is stated as follows: