S SOUNDAIN Vs. K SIVAKUMAR, COMMISSIONER, ARUPPUKOTTAI MUNICIPALITY AND TMT P JAYALAKSHMI W/O PUNAIVANAN

JUDGEMENT

(1.) The petitioner in the contempt petition filed W.P.(MD)No.2919 of 2008 on the file of this Court against the 1st and 2nd respondent and others, directing the 1st respondent to remove the power looms machinery and the electric motor installed at Door No. 10/16/ Ujjisamy Kovil Street(West), Chokkalingapuram, Aruppukottai 626 101, Virudhunagar District, pursuant to his notice issued by him on 06.06.2007.

(2.) According to the petitioner, the Ujjisamy Kovil Street(West), Chokkalingapuram, Aruppukottai 626 101, is a residential area and he applied to the 1st respondent to take action against the 2nd respondent, who has installed power looms and running the same by using 5 horse power electric motor and as per the communication of the 1st respondent dated 08.08.2007, informed that the premises in question is being used for industrial purpose without any license and action has been taken under Section 250 of the Tamil Nadu District Municipalities Act, 1920.

(3.) It is also stated in the writ affidavit that the 1st respondent sent a notice under Section 250 of the Act on 06.06.2007 and thereafter, no follow up action was taken by the 2nd respondent. In that circumstances, the petitioner filed the writ petition for the reliefs stated therein.