COMMISSIONER Vs. MANOHARAN

JUDGEMENT

(1.) COMMISSIONER of Ammapet Panchayat Union had come forward with these appeals against acquittal. The Respondents were the accused before the trial Court. All of them were charged for the violation of Sec. 159 and Sec. 160 of Tamil Nadu Panchayats Act, 1994 for unauthorisedly running Power Looms.

(2.) SEPARATE cases have been filed against the respondents/accused. They were all acquitted of the charges by separate judgments. These appeals are preferred against those separate judgments against the order of acquittal. Common points for consideration arise in these appeals. Hence, all the appeals were taken up together, arguments were heard and disposed of by this common judgment.

(3.) AGGRIEVED over the dismissal of the complaints, the Panchayat Union, Ammapet has preferred these batch of appeals.