Madras High Court
M.Venkateshababu vs The Revenue Divisional Officer on 18 March, 2014
Author: M.Jaichandren
Bench: M.Jaichandren, M.Venugopal
In the High Court of Judicature at Madras
Dated:18.03.2014
Coram:
The Hon'ble Mr.Justice M.Jaichandren
and
The Hon'ble Mr.Justice M.Venugopal
Writ Petition No.8025 of 2014
M.Venkateshababu .. Petitioner
vs.
The Revenue Divisional Officer,
Attur,
Salem Dist. .. Respondent
Prayer: Writ Petition is filed under Article 226 of the Constitution of India praying to issue a writ of mandamus, for the relief as stated therein.
-----
For petitioner : Mr.S.Doraisamy
For respondent : Mr.S.P.Prabakaran,
Govt. Advocate
-----
O R D E R
[Order of the Court was made by M.Jaichandren, J.] Heard the learned counsels appearing on behalf of the parties concerned.
2. This Writ Petition has been filed praying that this Court may be pleased to issue a Writ of Mandamus directing the respondent to pass orders on the application of the petitioner, dated 22.1.2013, for the issuance of a Community Certificate to the petitioner's children, namely [1] V.Gayathri and [2] V.Manibharathi, stating that they belong to 'Urali', a Scheduled Tribe Community, based upon the Community Certificate already issued to the petitioner, his father and his family members.
3. At this stage of the hearing of the Writ Petition, the learned counsel appearing on behalf of the petitioner had submitted that it would suffice, if a direction is issued to the respondent to pass orders on the application of the petitioner, dated 22.1.2013, on merits and in accordance with law, within a time frame specified by this Court. The learned Government Advocate appearing on behalf of the respondent has no objection for this court passing such an order.
4. In such circumstances, we find it appropriate to direct the respondent to consider the application of the petitioner, dated 22.1.2013, if it is otherwise in order, and dispose of the same, on merits and in accordance with law, within a period of twelve weeks from the date of receipt of a copy of this order. The petitioner shall furnish a copy of the application, dated 22.1.2013, to the respondent, along with a copy of this order. However, it is made clear that we have not expressed any opinion on the merits of the matter. The Writ Petition is disposed of, with the above directions. No costs.
gs. [M.J., J.] [M.V., J.]
18th March, 2014.
Index:Yes/No.
Internet:Yes/No.
To
The Revenue Divisional Officer,
Attur, Salem Dist.
M.Jaichandren, J.
and
M.Venugopal, J.
gs.
W.P.No.8025 of 2014
18.3.2014