Madras High Court
G.Rajamanickam vs Veeravanallur Selection Grade on 7 December, 2012
Author: M.Jaichandren
Bench: M.Jaichandren
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT DATED: 07/12/2012 CORAM THE HONOURABLE MR. JUSTICE M.JAICHANDREN W.P.(MD) No.5086 of 2010 G.Rajamanickam .. Petitioner vs. Veeravanallur Selection Grade, Town Panchayat, represented by its Executive Officer, Veeravanallur Panchayat, Veeravanallur & Post, Ambasamudram Taluk, Tirunelveli District. .. Respondent Writ Petition filed under Article 226 of the Constitution of India to issue a Writ of Mandamus directing the respondent to provide water connection to the petitioner to his residential House bearing Door No.115, Bharathi Nagar, Veeravanallur. !For petitioner ... Mr.P.Senthur Pandian ^For Respondent ... Mr.D.Gandhiraj, Spl.Govt.Pleader :ORDER
At the stage of the hearing of the Writ Petition, the learned counsel appearing for the petitioner had submitted that it would suffice if the respondent is directed to consider the representation of the petitioner, dated 15.3.2010, and to pass appropriate orders thereon relating, to the water connection for the petitioner's house, bearing Door No.115, Bharathi Nagar, Veeravanallur, Ambasamudram Taluk, Tirunelveli District, within a specified period.
2. The learned counsel appearing on behalf of the respondent has no objection, for this Court, passing such an order.
3. In view of the above, the respondent is directed to dispose of the representation of the petitioner, dated 15.3.2010 on merits and in accordance with law, within a period of 8 weeks from the date of receipt of a copy of this order, after giving an opportunity of hearing to the petitioner. However, it is made clear that, by this order, this Court has not expressed any opinion on the merits of the matter. The petitioner is directed to furnish a fresh copy of the representation, dated 15.3.2010, to the respondent, along with a copy of the order. The Writ Petition is disposed of, accordingly. No costs. However, It is also made clear that any order passed by the respondent shall be subject to the final orders to be passed in W.P.(MD)No.8256 of 2007.
asvm To Veeravanallur Selection Grade, Town Panchayat, represented by its Executive Officer, Veeravanallur Panchayat, Veeravanallur & Post, Ambasamudram Taluk, Tirunelveli District.