K SELVARAJ Vs. N SAM ARTHUR

JUDGEMENT

(1.) This writ appeal is preferred by the seventh respondent in the Writ Petition against the order, dated 30.08.2013 passed in W.P(MD)No.9028 of 2013.

(2.) The Writ Petition was filed for a Mandamus directing the respondents 1 to 5 therein to stop the cutting, removal and transportation of the rubber trees by the seventh respondent therein, namely, the appellant herein in the Kodayar Division of the first respondent/Arasu Rubber Corporation Limited.

(3.) The brief facts of the case are as follows:-