Madras High Court
Petitioner vs The District Collector on 12 September, 2018
Bench: M.M.Sundresh, N.Sathish Kumar
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT DATED: 12.09.2018 CORAM THE HONOURABLE MR.JUSTICE M.M.SUNDRESH AND THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR W.P.(MD).No.19754 of 2018 Sivagangai District, Singampunari Taluk, Sivapuripatti Village People, Rep by through, Beeman, S/o.Alagu, Sivapuripatti Post, Singampunari Taluk, Sivagangai District.
: Petitioner Vs.
1.The District Collector, Sivagangai District, Sivagangai.
2.The Superintendent of Police, Sivagangai District, Sivagangai.
3.The Tahsildar, Singampunari Taluk, Sivagangai District.
4.The Inspector of Police, Singampunari Police Station, Sivagangai District.
5.Arjunan
6.Pradeep
7.Dinesh : Respondents PRAYER: Petition filed under Article 226 of the Constitution of India to issue a Writ of Mandamus directing the respondents 1 to 4 to consider the petitioner's representation dated 08.09.2018 and take necessary action against the respondents 5 to 7.
!For petitioner : Mr.P.Muthusamy For respondents 1to4 : Mr.K.Saravanan Government Advocate :Order [Order of the Court was made by M.M.SUNDRESH, J.] The petitioner has come forward with this Writ Petition seeking a Writ of Mandamus directing the respondents 1 to 4 to consider the representation dated 08.09.2018 and take necessary action against the respondents 5 to 7.
2. In the said representation dated 08.09.2018, the petitioner has stated that Vinayagar Statue has been placed before the community hall, which may lead to law and order problem.
3. Mr.K.Saravanan, learned Government Advocate, would submit that pursuant to the Peace Committee Meeting conducted, the rival group has agreed to remove Vinayagar Statue from the community hall and place it at the private land of one Gukhan, S/o.Dharman. Accordingly, Vinayagar Statue has been removed and kept in the place of Gukhan, S/o.Dharman.
4. In such view of the matter, the grievance of the petitioner has been answered substantially. Insofar as law and order problem is concerned, it is the look out of the respondents 2 to 4. The learned Government Advocate would submit that the said authorities have already taken necessary steps in this regard.
5. Recording the above submission, the Writ Petition is disposed of. No costs.
To
1.The District Collector, Sivagangai District, Sivagangai.
2.The Superintendent of Police, Sivagangai District, Sivagangai.
3.The Tahsildar, Singampunari Taluk, Sivagangai District.
4.The Inspector of Police, Singampunari Police Station, Sivagangai District.
.