Madras High Court
M.Noor Mohamed vs The District Collector on 20 February, 2023
Bench: V.M.Velumani, R.Hemalatha
W.P.No.4719 of 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED 20.02.2023
CORAM
THE HONOURABLE Ms. JUSTICE V.M.VELUMANI
AND
THE HONOURABLE Mrs. JUSTICE R.HEMALATHA
W.P.No.4719 of 2023
M.Noor Mohamed .. Petitioner
Vs.
1.The District Collector
O/o.The District Collector
Villupuram
2.The Sub Collector
O/o.The Sub Collector
Jakkampettai, Tindivanam
Villupuram District
3.The Tahsildar
O/o.The Tahsildar
Tindivanam Road
Gingee, Villupuram District
4.The Block Development Officer
O/o.The Block Development Officer
Tiruvannamalai Road
Gingee, Villupuram District
1/6
https://www.mhc.tn.gov.in/judis
W.P.No.4719 of 2023
5.The President
Konai Panchayat Union
Gingee Taluk, Villupuram District
6.The Inspector of Police
Ananthapuram Police Station
Villupuram District .. Respondents
Petition filed under Article 226 of the Constitution of India praying to
issue a writ of mandamus, directing the 1st respondent to take action against
the people who are erecting and keeping the illegal banners in front of the
petitioner's house on the left side of Appampattu to Manalapadi Road and in
front of petitioner's shops in Market Road, Appampattu Village, Gingee
Taluk, Villupuram District and to direct the respondents 5 and 6 to remove
the illegal digital banners, flex boards, flag pole and hoardings erected in
front of the petitioner's house comprised in survey No.45/1B2 situated in
Market Road, Appampattu Village, Gingee Taluk, Villupuram District by
any people either political or private.
For Petitioner : Mr.R.Agilesh
For Respondents : Mr.E.Vijay Anand
1 to 3 and 6 Additional Government Pleader
For Respondents : Mr.A.Selvendran
4 and 5 Special Government Pleader
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https://www.mhc.tn.gov.in/judis
W.P.No.4719 of 2023
ORDER
(Order of the Court was made by V.M.VELUMANI, J.) Writ Petition is filed for a direction to the respondents to remove the illegal digital banners, flex boards, flag pole and hoardings erected in front of the petitioner's shop and house comprised in survey No.45/1B2, Market Road, Appampattu Village, Gingee Taluk, Villupuram District and also to take action against the parties who kept banners.
2. By consent of both the learned counsel appearing for the petitioner as well as Mr.E.Vijay Anand, learned Additional Government Pleader, who takes notice for the respondents 1 to 3 and 6 and Mr.A.Selvendran, learned Special Government Pleader, who takes notice for the respondents 4 and 5, the Writ Petition is taken up for final disposal at the stage of admission itself.
3. According to the petitioner, he is the owner of the land to an extent of 2138 sq.ft., comprised in survey No.45/1B2, Appampattu Village, Gingee Taluk, Villupuram District and residing there by constructing a house. The 3/6 https://www.mhc.tn.gov.in/judis W.P.No.4719 of 2023 petitioner also constructed nine shops in the said property and let out to the tenants. While so, both political and private parties have kept digital banners, flex boards, flag pole and hoardings in front of the petitioner's shop, without any permission from the authorities. In such circumstances, the petitioner sent a representation dated 09.01.2023 to the respondents requesting them to take steps to remove the said digital banners and also to take action against the parties who kept digital banners. Though the said representation was received by the respondents, no action has been taken. Hence, the petitioner has come out with the present writ petition for a direction to the respondents to take action to remove the digital banners and also to take action against the persons who kept banners.
4. Considering the nature of relief sought for in the present writ petition, the 1st respondent is directed to inspect the premises in question and if found any unauthorised hoardings, digital banners, flex boards and flag pole, take action considering the representation of the petitioner dated 09.01.2023, after issuing notice to the petitioner as well as the persons who put unauthorised hoardings, digital banners flex boards and flag pole, in 4/6 https://www.mhc.tn.gov.in/judis W.P.No.4719 of 2023 accordance with law within a period of four weeks from the date of receipt of a copy of this order.
With the above direction, the writ petition is disposed of. No costs.
(V.M.V.,J.) (R.H.,J.)
20.02.2023
Internet : Yes / No
Neutral citation : Yes/No
gya
To
1.The District Collector
O/o.The District Collector
Villupuram
2.The Sub Collector
O/o.The Sub Collector
Jakkampettai, Tindivanam
Villupuram District
3.The Tahsildar
O/o.The Tahsildar, Tindivanam Road Gingee, Villupuram District
4.The Block Development Officer O/o.The Block Development Officer Tiruvannamalai Road Gingee, Villupuram District
5.The President Konai Panchayat Union Gingee Taluk, Villupuram District 5/6 https://www.mhc.tn.gov.in/judis W.P.No.4719 of 2023 V.M.VELUMANI, J.
AND R.HEMALATHA, J.
gya
6.The Inspector of Police Ananthapuram Police Station Villupuram District W.P.No.4719 of 2023 20.02.2023 6/6 https://www.mhc.tn.gov.in/judis