Madras High Court
Agini Theertha Kadarkarai ... vs The District Collector on 5 November, 2024
Author: G.K.Ilanthiraiyan
Bench: G.K.Ilanthiraiyan
W.P(MD)No.17986 of 2018
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 05.11.2024
CORAM
THE HONOURABLE MR.JUSTICE G.K.ILANTHIRAIYAN
W.P(MD)No.17986 of 2018
and
W.M.P(MD)No.15869 of 2018
Agini Theertha Kadarkarai Thiruvaluvar
Auto Drivers Association,
Represented by the President,
Sahaya Denis Reejan. ... Petitioner
Vs
1.The District Collector,
Office of the District Collector,
Ramanathapuram District – 623 503.
2.The Tahsildar,
Office of the Tahsildar,
Rameswaram – 623 526,
Ramanathapuram District.
3.The Commissioner,
Rameswaram Municipality,
Rameswaram – 623 526,
Ramanathapuram District.
4.The Inspector,
Rameswaram Traffic Police Station,
Rameswaram – 623 526,
Ramanathapuram. ... Respondents
PRAYER: Writ Petition filed under Article 226 of Constitution of
India, to issue a writ of Mandamus, to direct the respondents to
allot place for auto stand for the members of the 'Agini Theertha
Kadarkarai Thiruvaluvar Auto Drivers Association near Agini
https://www.mhc.tn.gov.in/judis
1/5
W.P(MD)No.17986 of 2018
Theertham or near Jalan Cottage right side compound wall or left
side of road margin in Agini Theertham to Tamil Nadu Hotel road or
near Town bus stop platform situating near Agni Theertha
kadarkarai police outpost or near motor room which is situating
near Agini Theertham Kadarkarai town bus stop by considering the
representation submitted by the petitioner dated 09.08.2018 in
accordance with law within the time stipulated by this Court.
For Petitioner : Mr.R.Alagumani
For RR 1 & 2 : Mr.D.Gandhi Raj
Special Government Pleader
For R – 3 : Mr.K.Saravanan
For R – 4 : Mrs.M.Aasha
Government Advocate (Crl. Side)
ORDER
This Writ Petition has been filed for a direction, directing the respondents to consider the representation submitted by the petitioner, dated 09.08.2018 seeking permission to allot a place for the petitioner's auto stand.
2.Heard the learned counsel appearing on either side and perused the materials placed before this Court.
https://www.mhc.tn.gov.in/judis 2/5 W.P(MD)No.17986 of 2018
3.After a period of six years, the representation submitted by the petitioner Association, dated 09.08.2018 cannot be considered by the respondents. Therefore, the Writ Petition itself is devoid of merits and the same is liable to be dismissed.
4.Accordingly, this Writ Petition is dismissed. However, the petitioner is at liberty to submit a fresh representation on fresh cause of action, within a period of two weeks from the date of receipt of a copy of this order, if so advised. There shall be no order as to costs. Consequently, connected Miscellaneous Petition is closed.
05.11.2024
NCC : Yes / No
Index : Yes / No
Internet : Yes
ps
https://www.mhc.tn.gov.in/judis 3/5 W.P(MD)No.17986 of 2018 To
1.The District Collector, Office of the District Collector, Ramanathapuram District – 623 503.
2.The Tahsildar, Office of the Tahsildar, Rameswaram – 623 526, Ramanathapuram District.
3.The Commissioner, Rameswaram Municipality, Rameswaram – 623 526, Ramanathapuram District.
4.The Inspector, Rameswaram Traffic Police Station, Rameswaram – 623 526, Ramanathapuram.
https://www.mhc.tn.gov.in/judis 4/5 W.P(MD)No.17986 of 2018 G.K.ILANTHIRAIYAN, J.
ps Order made in W.P(MD)No.17986 of 2018 05.11.2024 https://www.mhc.tn.gov.in/judis 5/5