R. GUNASEKAR Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) This Writ Petition has been filed, challenging the order of fourth respondent, dated 20.09.2017, in and by which, the petitioner has been restrained from setting up of shrimp farm.

(2.) The case of the petitioner is as follows :

(3.) The fourth respondent has filed a counter affidavit, stating as under :