Madras High Court
A.Abdul Aziz vs District Collector on 4 April, 2022
Author: Anita Sumanth
Bench: Anita Sumanth
W.P. No.4776 of 2019
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 04.04.2022
CORAM
THE HONOURABLE DR. JUSTICE ANITA SUMANTH
W.P. No.4776 of 2019
A.Abdul Aziz ...Petitioner
Vs.
1. District Collector
Villupuram
Villupuram District.
2. Sub Collector
Tindivanam
Villupuram District.
3. Revenue Divisional Officer
Tindivanam
Villupuram District.
4.Tahsildar
Gingee Taluk
Gingee
Villupuram Distrct.
5. Headmaster
Government Muslim Urdu High School
Gingee – 604 202
Gingee Taluk
Villupuram District.
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W.P. No.4776 of 2019
6.The Chief Educational Officer,
Villupuram,
Villupuram District.
7. The District Educational Officer,
Gingee,
Villupuram District.
8. Block Educational Officer,
Gingee Taluk,
Villupuram District.
R6 to R8 impleaded vide order
dated 16/03/2020 made in W.M.P.
No.7495/2020 in W.P.
No.4776/2020 by KRCBJ.
...Respondents
Prayer:Writ Petition filed under Article 226 of the Constitution of India, to
issue a Writ of Certiorarified Mandamus, calling for the records pertaining to
the order passed by the 1st respondent in his proceedings
Na.Ka.Aa4/32906/2013 dated 06.09.2018 and quash the same and direct the
respondents to allot the land in Survey No.8/1 measuring an extent of 22.5 cents
in Gingee Taluk, Villupuram District to the Education Department so as to
enable the Education Department to develop building for the 5th respondent
school.
For Petitioner : Mr.P.Ganesan
For Respondents : Mr.D.Ravichander
Special Government Pleader
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W.P. No.4776 of 2019
ORDER
Heard Mr.P.Ganesan, learned counsel for the petitioner and Mr.D.Ravichander, learned Special Government Pleader for the respondents.
2. The petitioner claims to be a retired Headmaster of Government Muslim Urdu High School, the school itself arrayed as R5. The petitioner also claims to be a member of Parent - Teacher Association from 2005 and connected to various committees, including School Management Development Committee over the years.
3. Since R5/School, according to him, does not have sufficient space for expansion and for usage as sports field, a request was made in this regard to respondents 1 to 3 by the petitioner, requesting allocation of land, which is a poramboke land, according to him, ad measuring 9.5 Ares that is 22.5 cents, close to the school. The said representation has come to be rejected, as against which the present Writ Petition is filed.
4. A perusal of the communication from R5 school dated 15.02.2017 indicates that there are some litigation pending with regard to the land. That apart, the officer has, in impugned order dated 06.09.2018 has gone into the matter in detail, including that the strength of the school does not warrant any 3/6 https://www.mhc.tn.gov.in/judis W.P. No.4776 of 2019 expansion as of now and that the land, for the reasons stated therein, is not necessary to be assigned to the school as at the moment.
5. The reasons as set out are extracted below for completion of narration.
'rk;ke;jg;gl;l mYtyh;fs; kw;Wk; kDjhuiu tprhuid bra;jjpy; fPHf ; z;l tpgu';fs; bjhpa tUfpwJ/ ➢ br";rp tl;lk;. rf;fuhg[uk; fpuhk g[y vz;/8-1 ? 0/09/5 bcwf;nlh; epyk; fpuhk fzf;fpy; rh;fhh; g[wk;nghf;F (Fwpg;g[ fyj;jpw;F kNjp) vd cs;sJ/ ➢ br";rp muR cUJ cah;epiyg;gs;spahdJ ej;jk; rh;fhh; g[wk;nghf;F g[y vz;/4-1 ? 06206 r/kP epyj;jpy; ,a';fp tUfpwJ/ mg;gs;spapy; jw;nghJ RMSA jpl;lj;jpd;fPH; TLjy; tFg;giwf; fl;llk; fl;lg;gl;L jpwf;fg;glhj epiyapy; cs;sJ/ kDjhuh; nfhUk; g[yj;jpw;Fk; jw;nghJ gs;sp ,a';Fk; g[yj;jpw;Fk; Rkhh; 500 kPll; h; bjhiyt[ cs;sJ/ ,t;tpU ,l';fisa[k; ,izf;Fk; rhiyahdJ vg;bghGJk; ehd;F rf;fu thfd';fs; brd;W tUk; mj;jpahtrpakhd rhiyahf cs;sJ/ ➢ khzth;fs; tpisahl;L ikjhdk; mikf;f nfhhpa nfhhpf;if bjhlh;ghf khzth;fs; brd;W tUtJ ghJfhg;g[ ,y;yhj NHy; cs;sJ/ ➢ jw;nghJ ,g;gs;spfspy; 54 khzth;fs; kl;Lnk gapd;W tUfpd;wdh;/ ,g;gs;sp jw;bghGJ bray;gLk; ,lj;jpy; khzth;fs; tpisahl njitahd ,l trjp cs;sJ/ ➢ nfl;g[j; Jiwapduhy; gs;spf;F TLjy; fl;llk; fl;lnth my;yJ tpisahl;L ikjhdk; mikf;fnth ve;j xU nfl;g[ kDt[k; (gotk; 24A) ,Jehs; tiu bgwg;gltpy;iy vd;gJld; Vw;fdnt ghh;it 5y; fhQqk; fojj;jpy; nkw;fhz; ,lk; njitf;nfw;g ,y;iybad bjhptpj;Js;shh;/ vdnt. rk;ke;jg;gl;l fy;tpJiwapduhy; TLjy; epyk; nfhhp vt;tpj nfhhpf;ifa[k; bgwg;gltpy;iy vd;gjhYk;. jw;nghJ gs;sp ,a';fp tUk; ,lj;jpypUe;J Rkhh; 500 kPl;lUf;F mg;ghy; kDjhuuhy; nfhug;gLk; g[yd; mike;Js;sjhYk; nkw;go tpGg;g[uk; khtl;lk;. br";rp tl;lk; kw;Wk; efuk; rf;fuhg[uk; fpuhkj;jpy; ,a';fp tUk; muR K!;yPk; cUJ cah;epiyg;gs;spf;F TLjy; fl;llk; fl;ol g[y vz;/8-1 ? 0/09/5 bcwf;nlh; ,lj;jpid epy khw;wk; bra;J juf;nfhhpa kD kPJ eltof;if vLf;f ntz;oa mtrpak; Vw;gltpy;iy vd;gjhYk;
4/6https://www.mhc.tn.gov.in/judis W.P. No.4776 of 2019 kDjhuhpd; nfhhpf;ifia Vw;f ,ayhJ vdj; bjhptpj;J kDtpid js;Sgo bra;J cj;jutplg;gLfpwJ/'
6. Since the impugned order assigns reasons and the assignment of poramboke land for other purposes is at the discretion of the authorities, I find no infirmity or perversity that is pointed out in the impugned order.
7. Hence, this Writ Petition stands dismissed. There shall be no order as to costs.
Index : Yes/No 04.04.2022
Speaking Order
nst/sl
To
1. District Collector
Villupuram
Villupuram District.
2. Sub Collector
Tindivanam
Villupuram District.
3. Revenue Divisional Officer
Tindivanam
Villupuram District.
4.Tahsildar
Gingee Taluk
Gingee
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DR.ANITA SUMANTH,J.
nst/sl
5. Headmaster Government Muslim Urdu High School Gingee – 604 202 Gingee Taluk Villupuram District.
6.The Chief Educational Officer, Villupuram, Villupuram District.
7. The District Educational Officer, Gingee, Villupuram District.
8. Block Educational Officer, Gingee Taluk, Villupuram District.
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