MANI MALAR FOOD PRODUCTS PVT. LTD. Vs. THE COMMISSIONER-CUM-BLOCK DEVELOPMENT OFFICER, AVINASHI PANCHAYAT UNION AND ORS.

JUDGEMENT

(1.) Heard Mr. Vijaya Narayan, learned Senior Counsel for the petitioner; Mr. R. Ravichandran, learned Additional Government Pleader for the 1st respondent; Mr. R. Rajeswaran, learned Special Government Pleader for respondents 2 & 3; Mr. V. Anandhamoorthy, learned counsel for the 4th respondent; Mr. D. Gopal, learned counsel for the 5th respondent and Mr. S.K. Rameshwar, learned counsel for the 6th respondent and with the consent of the learned counsel on either side, the writ petition itself is taken up for final disposal.

(2.) The petitioner seeks to quash the proceedings issued by the 1st respondent dated 03.06.2015. This proceeding is not an order but only a show cause notice calling upon the petitioner as to why action should not be taken to lock and seal. The petitioner's factory which is engaged in manufacture of packaged drinking water.

(3.) Elaborate submissions have been made by the learned counsel on either side and several documents have been placed before this Court in the form of typed set of papers. However, the issue involved in this writ petition is lies in a narrow campus.