VR.LAKSHMANAN Vs. THE ADDITIONAL DIRECTOR

JUDGEMENT

(1.) The Writ Petitioner is the appellant. The challenge made in the Writ Petition in W.P(MD)No.3095 of 2019 is to the show-cause notice issued by the first respondent, dated 5.2.2019 to show-cause as to why the factory licence of the appellant should not be revoked. The learned Single Judge dismissed the Writ Petition. Aggrieved over the said order, the present Writ Appeal is filed.

(2.) Heard Mr.B.Saravanan, learned counsel appearing for the appellant, Mr.VR.Shanmuganathan, learned Special Government Pleader appearing for the first respondent and Mr.B.Kumarasamy, learned counsel appearing for the second respondent and perused the materials placed before this Court.

(3.) According to the appellant, he entered into a lease agreement with the second respondent on 30.8.1999. Since then, he has been running the industry at Plot No.24 in SIDCO Industrial Estate in Madurai. The licence has been renewed periodically, but the renewal application of the Petitioner, dated 30.10.2018 was not considered by the first respondent, insisting for the production of consent letter from the second respondent. It is the case of the appellant that the first respondent has no authority to issue the show-cause notice, since the appellant has already furnished the relevant details for renewal of licence.