Madras High Court
Changeindia vs Government Of Tamil Nadu on 10 August, 2023
Author: P.D.Audikesavalu
Bench: Sanjay V.Gangapurwala, P.D.Audikesavalu
WP No.10640 of 2018
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 10.08.2023
CORAM
THE HON'BLE MR.SANJAY V.GANGAPURWALA , CHIEF JUSTICE
AND
THE HON'BLE MR.JUSTICE P.D.AUDIKESAVALU
WP No.10640 of 2018
ChangeIndia
Rep. by its Director A. Narayanan : Petitioner
versus
1.Government of Tamil Nadu
Rep. by the Chief Secretary
Secretariat, Fort St. George
Chennai 9
2.The Principal Secretary to Government,
Rural Development and Panchayat
Raj Secretariat, Fort St. George, Chennai 9
3.The Principal Secretary to Government
Municipal Administration and Water Supply
Secretariat, Fort St. George, Chennai 9
4.The Commissioner
Corporation of Chennai,
Rippon Building, Chennai 3
5.Ministry of Panchayat Raj
Rep. by its Secretary
Sardar Patel Bhawan
New Delhi 110 001 : Respondents
Page 1 of 4
https://www.mhc.tn.gov.in/judis
WP No.10640 of 2018
Prayer: Petition filed under Article 226 of the Constitution of India for issuance of
a Writ of Mandamus directing the respondents to forbear from implementation
of any scheme and passing any resolution in respect of any matters which in
law have been entrusted to local bodies under Article 243G of the Constitution of
India read with the Eleventh schedule and Article 243W of the Constitution of
India read with the Twelfth schedule to the Constitution of India until legally
elected local bodies are in place.
For the Petitioner : No appearance
For the Respondents : Mrs.R.Anitha, Spl.G.P.,
for respondents 1 to 3
Mr.A.Arun Babu,
for respondent No.4
ORDER
(Made by the Hon'ble Chief Justice) None appears for the petitioner.
2. Heard Mrs.R.Anitha, learned Special Government Pleader, for the respondents 1 to 3 and Mr.A.Arun Babu, for the fourth respondent.
3. The grievance of the petitioner is that until the legally elected local bodies are in place, respondents shall not implement any scheme or pass any resolution in respect of the matters which, in law, have been entrusted to local bodies under Article 243G of the Constitution of India read with the Eleventh Page 2 of 4 https://www.mhc.tn.gov.in/judis WP No.10640 of 2018 Schedule and Article 243W of the Constitution of India read with the Twelfth Schedule to the Constitution of India.
4. Mrs.R.Anitha, learned Special Government Pleader, submits that in the year 2019, elections for the local bodies were held.
5. In view of that, the prayer now does not survive. The Writ Petition stands disposed of. There will be no order as to costs. Consequently, WMP Nos.12584, 12585 and 19605 of 2018 are closed.
(S.V.G., CJ.) (P.D.A., J.)
10.08.2023
Index : Yes/No
Neutral Citation : Yes/No
tar
To
1.The Chief Secretary
Secretariat, Fort St. George, Chennai 9
2.The Principal Secretary to Government, Rural Development and Panchayat Raj Secretariat, Fort St. George, Chennai 9
3.The Principal Secretary to Government Municipal Administration and Water Supply Secretariat, Fort St. George, Chennai 9 Page 3 of 4 https://www.mhc.tn.gov.in/judis WP No.10640 of 2018 THE HON'BLE CHIEF JUSTICE AND P.D.AUDIKESAVALU, J.
(tar)
4.The Commissioner Corporation of Chennai, Rippon Building, Chennai 3
5.The Secretary Ministry of Panchayat Raj Sardar Patel Bhawan New Delhi 110 001 WP No.10640 of 2018 10.08.2023 Page 4 of 4 https://www.mhc.tn.gov.in/judis