PRIME INDUSTRIES (RAJESWARI INDUSTRIES), REPRESENTED BY ITS PARTNER, P SRINIVASAN Vs. SUB-DIVISIONAL MAGISTRATE/REVENUE DIVISIONAL OFFICER, KARUR

JUDGEMENT

(1.) Heard Mr.V.Ramamurthy, learned counsel appearing for the petitioner and Mr.K.Suyambulinga Bharathi, learned Government Advocate (Crl.Side) appearing for the respondents 1 and 2 and Mr.C.Mayilvahana Rajendran, learned counsel appearing for the respondents 3 and 4.

(2.) This petition has been filed to set aside the order passed by the first respondent in NA.KA.A2/331/2018 dated 16.02.2018.

(3.) The petitioner is running a industry from the year 1992 under various names. Due to some ill-feeling, the third respondent offered to buy the Company. On refusal by the petitioner, the third respondent instigated the second respondent to inspect the industry on 28.02.2017. The second respondent inspected the industries and they did not find any violation of the Rules. Later the third respondent instigated the Officials to pass an order on 16.02.2018 to close the functioning of the Company. The first respondent ordered notice under Section 133 Cr.P.C., Without considering the explanation of the petitioner, the first respondent passed the order on 16.02.2018.