Madras High Court
K. Balakrishnan vs The Asst. Director Of Panchayats on 2 June, 2015
Author: T.S.Sivagnanam
Bench: Sanjay Kishan Kaul, T.S.Sivagnanam
In the High Court of Judicature at Madras
Dated: 02.06.2015
Coram:
The Honourable Mr. SANJAY KISHAN KAUL, Chief Justice
and
The Honourable Mr. Justice T.S.SIVAGNANAM
Writ Petition No. 14725 of 2015
and M.P. No.1 of 2015
K. Balakrishnan .. Petitioner
vs.
1. The Asst. Director of Panchayats
Tiruvannamalai, District Collectorate
Tiruvannamalai.
2. The Block Development Officer
Polur Panchayat Union
Polur, Tiruvannamalai.
3. Kelur Panchayat
Rep. by its Executive Officer-cum-President
Polur Taluk, Tiruvannamalai.
4. The Secretary (Panchayat Clerk)
Kelur Panchayat, Polur Taluk
Tiruvannamalai. .. Respondents
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Prayer: Petition filed under Article 226 of the Constitution of India praying for issue of a Writ of Mandamus to forbear the respondents and their subordinates or any other officials or persons tracing power or claiming right through them, from altering or modifying the physical feature/nature of the subject land 1.32.50 Hectare (around 3.50 Acres) comprised in survey Numbers in 118/2C and 118/5 in Theppandal Village belonging to Kelur Panchayat in Polur Taluk and Tiruvannamalai District from its present position as Weekly Cattle Shandy by putting up of any construction for any other purpose.
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For Petitioner : Mr. Mr. R. Neelakandan
for Mr. G. Muthu
For Respondents : Mr. S.T.S. Murthi
Government Pleader for R1
Mr. D. Suriya Narayanan for R2 & R3
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O R D E R
(Made by The Hon'ble The Chief Justice) On hearing the learned counsel for the petitioner, we are not inclined to maintain the writ petition, as the grievance is against the Computer Centre being made on Panchayat land. Learned counsel states that there are other encroachments/impermissible activities also going on. If that be so, the petitioner should made a representation to the Panchayat and we are sure that the Panchayat will take necessary action in accordance with law, if the allegations are found to be correct.
2. The writ petition accordingly stands dismissed. No costs. Consequently, M.P. No.1 of 2015 is also dismissed.
Index : yes/no [S.K.K., CJ] [T.S.S., J.]
ATR 2nd June, 2015.
Copies to;
1. The Asst. Director of Panchayats
Tiruvannamalai, District Collectorate
Tiruvannamalai.
2. The Block Development Officer
Polur Panchayat Union
Polur, Tiruvannamalai.
THE HON'BLE THE CHIEF JUSTICE
and
T.S.SIVAGNANAM,J.
ATR
W.P. No. 14725 of 2015
02.06.2015