P MAHARAJOTHI Vs. DISTRICT COLLECTOR, KARUR DISTRICT

JUDGEMENT

(1.) Challenging the order passed in W.P.(MD)No.777 of 2016, the writ petitioner has filed the above Writ Appeal.

(2.) The appellant/writ petitioner filed a writ petition in W.P.(MD)No.777 of 2016 to issue a Writ of Mandamus directing the first respondent to take disciplinary action against the respondents 4 to 6 for misusing their official capacity for illegally sealing the petitioner's premises and cutting the petitioner's optic fiber network, based on the petitioner's representation, dated 05.12.2015.

(3.) After hearing the learned Counsel appearing on either side, the learned Single Judge, disposed of the writ petition, directing the third respondent to consider the petitioner's representation, dated 05.12.2015, after giving an opportunity to the petitioner as well as any rival claimant, if any and pass orders on merits and in accordance with law within a period of twelve weeks.