P SHANMUGAM PILLAI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE Writ Petition has been filed praying for the issuance of a Writ of Certiorarified Mandamus to call for the entire records in connection with the impugned order passed by the respondent herein in G.O.(D) No. 204, Commercial Tax Department, dated 5.9.2003, quash the same and to allow the petitioner herein for writing the documents in Sub-Registrar Office at Ulundurpettai.

(2.) HEARD the learned counsel for the petitioner as well as for the respondent. The brief facts of the case, as stated by the petitioner, are as follows: -

(3.) ON the contrary, the learned Government Advocate appearing on behalf of the respondent had pointed out that the orders cancelling the licence of the petitioner was in accordance with law and there is nothing arbitrary in the exercise of the powers vested with the concerned authority.