Madras High Court
Prof. A. Marx vs The District Collector on 11 September, 2015
Bench: R.Sudhakar, V.M.Velumani
0BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 11.09.2015
CORAM
THE HONOURABLE MR.JUSTICE R.SUDHAKAR
and
THE HONOURABLE MS.JUSTICE V.M.VELUMANI
Writ Petition (MD) No.20679 of 2013
Prof. A. Marx ... Petitioner
Vs.
1.The District Collector,
Collectorate,
Dindigul District,
Dindigul.
2.The Superintendent of Police,
O/o.The Superintendent of Police,
Dindigul.
3.The Inspector of Police,
Nilakottai Police Station, Nilakottai,
Dindigul District. ... Respondents
Petition filed under Article 226 of the Constitution of India praying
for issuance of a Writ of Mandamus, directing the respondents to permit the
petitioner's team of Human rights activists to enter into the Nadupatti
Colony, Kariampatti Village, Nilakottai Taluk, Dindigul District, to find the
real fact of the current scenario and to assess the atrocities prevailed
against the Arunthathiyars of Nadupatti Colony and to measure the necessary
steps to be taken for immediate relief and reformation to the victims of the
riot took place 24.11.2013, subsequent to the continuous outbreak of
atrocities against the Dalit victims during July 2012, as per Sections
21(2)(i) and 10(iii) of SC/ST Act and rules, taking into account of the
petitioner's representation, dated 27.11.2013.
!For Petitioner : No Appearance
For Respondents : Mr.N.Manoharan
Special Government Pleader
:ORDER
(Order of the Court was made by V.M.VELUMANI, J.,) In view of the order passed by this Court, dated 11.09.2015, in W.P.(MD) No.16805 of 2013, we find that no further adjudication is necessary in this matter and accordingly this writ petition is dismissed. No costs.
To
1.The District Collector, Collectorate, Dindigul District, Dindigul.
2.The Superintendent of Police, O/o.The Superintendent of Police, Dindigul.
3.The Inspector of Police, Nilakottai Police Station, Nilakottai, Dindigul District. .