M KANNAPPAN Vs. DISTRICT COLLECTOR, NAMAKKAL DISTRICT

JUDGEMENT

(1.) The petitioner seeks for a direction upon the respondents 1&2 from carrying on business in the TASMAC retail vending shop 5926 with bar attached in the property comprised in T.S.No.35(Survey No.475/12A), Namakkal Town, Namakkal District for the reason that it is causing danger to the petitioner's life and property.

(2.) Heard Mr.N.Manokaran, learned counsel for the petitioner, Mr.R.Rajeswaran, learned Special Government Pleader appearing for the first respondent, Mr.K.Sathish Kumar, learned Standing counsel appearing for the second respondent(TASMAC) and Mr.N.C.Ashok Kumar, learned counsel appearing for the third respondent.

(3.) On a reading of the prayer in the Writ Petition, it is clear that the petitioner seeks to espouse his personal cause and "property" and therefore, this is not a case where any public interest is involved in the matter as put forth by the petitioner. One more reason to make such an observation is upon perusal of the representation given by the petitioner dated 30.08.2017. The representation clearly shows the ongoing civil dispute between the petitioner and the third respondent.