T. SUDERSAN Vs. DISTRICT COLLECTOR AND OTHERS

JUDGEMENT

(1.) Aggrieved against the order passed by the Writ Court in disposing the Writ Petition filed by the appellant with certain observations, the present Writ Appeal is filed.

(2.) The appellant herein, as the Writ Petitioner, sought for a direction to the respondents 1 and 2 to take appropriate action against the third respondent from running the Fibre Industry and Dyeing Unit in S.NO.125/1, Neendakarai 'A' Village, Agastheeswaram Taluk, Kanyakumari District.

(3.) After notice, the matter was taken up by the Writ Court, wherein, the learned counsel for the third respondent submitted that the third respondent has stopped such activities in the said land.