S.Akilandeswari vs The District Collector on 19 September, 2024

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Madras High Court

S.Akilandeswari vs The District Collector on 19 September, 2024

Bench: G.K.Ilanthiraiyan

                                                                               W.P.No.15962 of 2020

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 19.09.2024

                                                       CORAM:

                             THE HONOURABLE MR. JUSTICE G.K.ILANTHIRAIYAN

                                                W.P.No.15962 of 2020
                                             and W.M.P.No.19866 of 2020

                S.Akilandeswari                                                     ... Petitioner

                                                          Vs
                1. The District Collector,
                   O/o.District Collector Office,
                   Coimbatore.

                2. The Block Development Officer,
                   O/o.Periyanayakanpalayam Panchayat Union,
                   Periyanayakanpalayam,
                   Coimbatore 641 020.

                3. The President,
                   Ashokapuram Village Panchayat,
                   Ashokapuram,
                   Coimbatore 641022.                                               ... Respondents
                Prayer: Writ Petition filed under Article 226 of the Constitution of India,
                praying for issuance of a Writ of Mandamus, directing the respondents to
                consider the petitioner representation dated 06.10.2020 not to utilize or convert
                the Park and Play ground area which was marked as per the DTCP approved
                layout and the Gift deed and to maintain the same as park and playground.
                                   For Petitioner    : Mr.R.Amardeep
                                   For Respondents   : Mr.C.Kathiravan
                                                       Special Government Pleader

https://www.mhc.tn.gov.in/judis
                Page 1 of 4
                                                                                 W.P.No.15962 of 2020

                                                       ORDER

This writ petition has been filed for direction directing the respondents to consider the petitioner representation dated 06.10.2020 not to utilize or convert the Park and Play ground area which was marked as per the DTCP approved layout and the Gift deed and to maintain the same as park and playground.

2. Heard the learned counsel on either side and perused the materials available on record.

3. The apprehension of the petitioner is that the second and third respondents proposed to construct Micro-Compositing Centre in the place which were earmarked for park.

4. On instructions, the learned Special Government Pleader appearing for the respondents submitted that the respondents have dropped the proposal and there is no construction of Micro-Composting Centre in the subject property which was earmarked for park as per the layout.

5. Recording the above said submission, this writ petition is closed. https://www.mhc.tn.gov.in/judis Page 2 of 4 W.P.No.15962 of 2020 Consequently, connected Miscellaneous petition is closed. There shall be no order as to costs.

19.09.2024 Internet: Yes Index : Yes/No Neutral Citation : Yes/No Speaking/Non Speaking order mn G.K.ILANTHIRAIYAN. J, https://www.mhc.tn.gov.in/judis Page 3 of 4 W.P.No.15962 of 2020 mn To

1. The District Collector, O/o.District Collector Office, Coimbatore.

2. The Block Development Officer, O/o.Periyanayakanpalayam Panchayat Union, Periyanayakanpalayam, Coimbatore 641 020.

3. The President, Ashokapuram Village Panchayat, Ashokapuram, Coimbatore 641022.

W.P.No.15962 of 2020

19.09.2024 https://www.mhc.tn.gov.in/judis Page 4 of 4

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