Madras High Court
Mr.Samayamuthu vs The Director General on 5 October, 2021
Author: S.M.Subramaniam
Bench: S.M.Subramaniam
W.P.No.40196 of 2016
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 05.10.2021
CORAM
THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM
W.P.No.42909 of 2016
1.Mr.Samayamuthu
2.P.Madan
3.M.Rajendra Prasad
4.Sanjeevi ...Petitioners
Vs
1. The Director General,
Archaeological Survey of India,
Janpath, New Delhi 110 011.
2. The Superintending Archaeologist,
Archaeological Survey of India,
Chennai Circle,
Fort St. George,
Chennai 600 009.
3. Commissioner (I/C),
Department of Archaeology &
Competent Authority, Tamil Nadu,
(AMASR Validation Act)
ASI Chennai & Thrissur Circle.
4. Competent Authority,
Department of Archaeology,
Tamil Valarchi Valaagam,
1/6
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W.P.No.40196 of 2016
Halls Road, Egmore,
Chennai 600 008.
5. The District Collector,
Collectorate Office,
Tiruvannamalai.
6. Tahsildar,
Cheyyar,
Tiruvannamalai District.
7. Canara Bank,
Sannathi Street,
Vadapalani Branch,
Chennai.
8. Wapa Foundation,
1/24 Dr.Subbarayan Nagar 8th Street,
Kodambakkam,
Chennai ... Respondents
PRAYER : Writ Petition filed Under Article 226 of the Constitution of
India, to issue a Writ of Mandamus, directing the one to four respondents to
dispose of the representation dated 15.06.2016 in accordance with law
within a fixed time frame by this Hon'ble Court.
For Petitioners :M/s.Harshitha
For M/s.Usharamman
For Respondents :Mr.G.Karthikeyan
...
[For R1 to R4]
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W.P.No.40196 of 2016
Mr.C.Kathiravan
Government Advocate
[For R5 and R6]
` Mr.P.Raghunanthan
For M/s.T.S.Gopalan & Co.
[For R7]
ORDER
The relief sought for in the present writ petition is to direct the respondents 1 to 4, to dispose of the petitioners' representation dated 15.06.2016, in accordance with law
2. The grievance of the writ petitioners is that the third respondent illegally sold the property belongs to the Department of Archeology. Even if any such illegality in sale of immovable property, the petitioners have to approach the competent forum and High Court cannot adjudicate such disputes in a writ proceedings under Article 226 of the Constitution of India.
3. The learned counsel appearing on behalf of the 7th respondent 3/6 https://www.mhc.tn.gov.in/judis/ W.P.No.40196 of 2016 Bank also says that the petitioners borrowed a loan from the bank and committed default in repayments. Actions are initiated under the Recovery of Debts Due to Banks and Financial Institutions Act.
4. This being the factum, it is for the competent authority of the Department of Archeology to initiate action if any illegality is committed in respect of the land belongs to the Archeology Department. The petitioners are also at liberty to approach the authorities competent for redressal of their grievances. Accordingly, the writ petition stands disposed of. No Costs.
05.10.2021 Internet:Yes Index : Yes nti/ars To
1. The Director General, Archaeological Survey of India, Janpath, New Delhi 110 011.
2. The Superintending Archaeologist, Archaeological Survey of India, Chennai Circle, 4/6 https://www.mhc.tn.gov.in/judis/ W.P.No.40196 of 2016 Fort St. George, Chennai 600 009.
3. Commissioner (I/C), Department of Archaeology & Competent Authority, Tamil Nadu, (AMASR Validation Act) ASI Chennai & Thrissur Circle.
4. Competent Authority, Department of Archaeology, Tamil Valarchi Valaagam, Halls Road, Egmore, Chennai 600 008.
5. The District Collector, Collectorate Office, Tiruvannamalai.
6. Tahsildar, Cheyyar, Tiruvannamalai District.
7. Canara Bank, Sannathi Street, Vadapalani Branch, Chennai.
8. Wapa Foundation, 1/24 Dr.Subbarayan Nagar 8th Street, Kodambakkam, Chennai 5/6 https://www.mhc.tn.gov.in/judis/ W.P.No.40196 of 2016 S.M.SUBRAMANIAM, J.
nti W.P.No.42909 of 2016 05.10.2021 6/6 https://www.mhc.tn.gov.in/judis/