Madras High Court
P.Palraja vs The District Collector on 13 February, 2020
Author: T.Krishnavalli
Bench: T.Krishnavalli
WP.(MD)No.2788 of 2020
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
Dated : 13.02.2020
CORAM
THE HONOURABLE MRS. JUSTICE T.KRISHNAVALLI
WP.(MD)No.2788 of 2020
P.Palraja ... Petitioner
Vs.
1.The District Collector,
Thoothukudi District,
Thoothukudi.
2.The Superintendent of Police,
Thoothukudi District,
Thoothukudi.
3.The Tahsildar,
Vilathikulam Taluk,
Vilathikulam,
Thoothukudi.
4.The Inspector of Police,
Vilathikulam Police Station,
Vilathikulam,
Thoothukudi District.
5.S.Jeyaram Gandhi ...Respondents
Prayer: Writ Petition filed under Article 226 of the Constitution of India to
issue a Writ of Mandamus, directing the respondents to consider the
petitioner's representation dated 14.09.2019 and direct the respondents 1
to 4 to remove the statue installed by the 5th respondent unlawfully in a
public land upon which a memorial for Musical Legend, Late Sri Nallappa
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WP.(MD)No.2788 of 2020
Swamigal of Vilathikulam had been erected by the Government of Tamil
Nadu in Survey No.40/1 in Vilathikulam Village, Vilathikulam Taluk,
Tuticorin District, in the light of the petitioner's representation dated
14.09.2019.
For Petitioner : Mr.N.Dilop Kumar
For Respondents : Mr.S.Chandrasekar
Additional Public Prosecutor
ORDER
This writ petition has been filed to direct the respondents to consider the petitioner's representation dated 14.09.2019 and direct the respondents 1 to 4 to remove the statue installed by the 5 th respondent unlawfully in a public land upon which a memorial for Musical Legend, Late Sri Nallappa Swamigal of Vilathikulam had been erected by the Government of Tamil Nadu in Survey No.40/1 in Vilathikulam Village, Vilathikulam Taluk, Tuticorin District, in the light of the petitioner's representation dated 14.09.2019.
2. It is the grievance of the petitioner is that he has submitted a representation, dated 14.09.2019 to the first respondent to take action against the fifth respondent, which has not been considered by the first respondent till date and therefore, he has filed the present writ petition.
3. This Court has not expressed any of its view with regard to 2/5 http://www.judis.nic.in WP.(MD)No.2788 of 2020 the merits of the representation made by the petitioner. It is needless to point out that whenever a representation of this nature is made, the respondents are duty bound to consider the same in one way or the other. Non-consideration of the same would amount to dereliction of ordinary duties of their office and as such, this Court would be justified in invoking its powers conferred under Article 226 of the Constitution of India to direct them to consider the petitioner's representation within a stipulated time.
4. In view of the limited prayer sought for in this writ petition and without going into the merits of the case, there shall be a direction to the first respondent to consider the petitioner's representation dated 14.09.2019 on its own merits and take further action in accordance with law, within a period of Eight Weeks from the date of receipt of a copy of this order. Such an exercise shall be done after giving due opportunity to the petitioner and to the rival parties if any.
5. With the above direction, this writ petition is disposed of. 3/5 http://www.judis.nic.in WP.(MD)No.2788 of 2020 No costs.
13.02.2020
Index : Yes/No
Internet : Yes/No
dss
To
1.The District Collector,
Thoothukudi District,
Thoothukudi.
2.The Superintendent of Police,
Thoothukudi District,
Thoothukudi.
3.The Tahsildar,
Vilathikulam Taluk,
Vilathikulam,
Thoothukudi.
4.The Inspector of Police,
Vilathikulam Police Station,
Vilathikulam,
Thoothukudi District.
T.KRISHNAVALLI., J
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WP.(MD)No.2788 of 2020
dss
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