R. SURESH Vs. PRINCIPAL DISTRICT JUDGE AND OTHERS

JUDGEMENT

(1.) This Writ Appeal is directed against the order made in Review Application(MD)No.39 of 2013 in W.P(MD)No.1754 of 2009, dated 22.08.2014.

(2.) Heard the learned counsel for the appellant, learned counsel appearing for the first respondent and the learned Additional Government Pleader appearing for the respondents 2 and 3.

(3.) The first respondent herein originally granted permission to the second respondent to run a Aavin Milk Booth in the premises of the Combined Court Buildings, Madurai through proceedings, dated 31.12.2008. However, by a subsequent proceedings, dated 09.01.2009, the first respondent cancelled the said permission already granted also by directing the second respondent to vacate and hand-over the possession of the premises allotted for running such Aavin Milk Booth. Admittedly, the second respondent to whom the permission was originally granted and subsequently cancelled, as stated supra, has not chosen to challenge the said order. However, the appellant herein claiming to be the agent of the second respondent and stated to be running the said Aavin Milk Booth inside the Combined Court Building Premises, Madurai, has chosen to file W.P(MD)No.1754 of 2009 and challenged the said order of the first respondent, dated 09.01.2009.