MOORCO INDIA LTD Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THIS writ petition is filed by the writ petitioner, invoking Article 226 of the Indian Constitution, for the relief sought for to scrap the order passed by the Government in G. O. Ms. No. 467, dated March 22, 1990.

(2.) IN support thereof, he filed an affidavit, wherein he narrated all the facts and circumstances that forced him to file the writ petition and requested the Court to allow the writ petition.

(3.) ON the other hand, the fifth respondent filed counter rebutting all the material allegations against the respondent one after another and requested the Court to dismiss the matter for want of merit.