C.MURUGAN Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioner and the learned Additional Government Pleader appearing for the respondents.

(2.) According to the writ petitioner, the writ petitioner has made a complaint to the first respondent to take action against the 7th and 8th respondents.

(3.) The learned counsel appearing for the writ petitioner submitted that the writ petitioner is the owner of a Tractor bearing Registration No.TN 59 D 3708 and he is letting out his Tractor for the purpose of transporting building materials from one place to another place. He further submitted that while he is doing his business, the 7th and 8th respondents have interfered with and also harassed him.