Madras High Court
Perkmansh vs The District Collector on 20 December, 2018
Author: K.K. Sasidharan
Bench: K.K. Sasidharan, P.D. Audikesavalu
1
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 20.12.2018
CORAM:
THE HONOURABLE MR. JUSTICE K.K. SASIDHARAN
and
THE HONOURABLE MR. JUSTICE P.D. AUDIKESAVALU
W.P. (MD) No. 22873 of 2018
Perkmansh ... Petitioner
-vs-
1. The District Collector,
Tirunelveli District,
Tirunelveli.
2. The Revenue Divisional Officer,
Tenkasi,
Tirunelveli District.
3. The Thasildar,
Sivagiri Taluk,
Sivagiri,
Tirunelveli District. ... Respondents
PRAYER : Petition filed under Article 226 of the Constitution of India, 1950,
praying to issue a Writ of Mandamus, directing the Respondents to grant
necessary permission for install the bronze statue of freedom fighter warrior
Sundaralingam on the Adi Dravidar community land comprised in Survey No.
1217/22 at our village namely Thalavaipuram, Sivakiri Taluk, Tirunelveli
District on the basis of the representation dated 03.11.2018.
http://www.judis.nic.in
2
For Petitioner : Mr. C. Raveendra Kumar
For Respondents : Mr. A.K. Baskarapandian,
Special Government Pleader
ORDER
(Order of the Court was made by K.K. SASIDHARAN, J.) The Petitioner submitted a representation dated 03.11.2018 before the District Collector, Tirunelveli to install a bronze statue of freedom fighter Sundaralingam in survey No. 1217/12, Thalavaipuram, Sivakiri Taluk, Tirunelveli District. Since there was no action taken by the District Collector, the Petitioner has come up with this Writ Petition.
2. We direct the District Collector, Tirunelveli to consider and dispose of the representation dated 03.11.2018 on merits and as per law. Such exercise shall be completed with a period of four months from the date of receipt of a copy of this order. In case, the District Collector is not the competent authority for granting permission for installation of the statue, the same has to be forwarded to the appropriate authority. It is made clear that we have not expressed any opinion on the merits of the matter and it is for the competent authority to take a decision on merits and in accordance with law. http://www.judis.nic.in 3
3.The Writ Petition is disposed of with the above direction. No costs.
(K.K. SASIDHARAN, J.) (P.D. AUDIKESAVALU, J.)
20.12.2018
vjt
Index : Yes / No
Internet : Yes / No
To
1. The District Collector,
Tirunelveli District,
Tirunelveli.
2. The Revenue Divisional Officer, Tenkasi, Tirunelveli District.
3. The Thasildar, Sivagiri Taluk, Sivagiri, Tirunelveli District.
http://www.judis.nic.in 4 K.K. SASIDHARAN, J.
and P.D. AUDIKESAVALU, J.
vjt W.P. (MD) No. 22873 of 2018 20.12.2018 http://www.judis.nic.in