Madras High Court
Ramakrishnan vs The District Collector on 28 April, 2015
Author: R.Mahadevan
Bench: R.Mahadevan
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 28.04.2015
CORAM
THE HONOURABLE MR.JUSTICE R.MAHADEVAN
W.P.(MD)Nos.6913 of 2015
W.P.(MD)Nos.6914 to 6916 of 2015
Ramakrishnan ... Petitioner in
W.P.(MD)Nos.6913
and 6914 of 2015
R.Seethalakshmi ... Petitioner in W.P.(MD)Nos.6915
and 6916 of 2015
Vs.
1 THE DISTRICT COLLECTOR,
VIRUDHUNAGAR DIST.
2 THE BLOCK DEVELOPMENT OFFICER
(PANCHAYAT), OFFICE OF PANCHAYAT UNION,
ARUPPUKKOTTAI, VIRUDHUNAGAR DIST.
3 THE PRESIDENT, AATHIPATTI
VILLAGE PANCHAYAT, AATHIPATTI, SEMPATTI POST,
ARUPPUKOTTAI TALUK, VIRUDHUNAGAR DIST.
... Respondents in all the W.Ps.
W.P.(MD)No.6913 of 2015 filed under Article 226 of the
Constitution of India praying for issuance of a Writ of Mandamus directing
the respondents to consider the petitioner's representation dated 02.09.2014
and consequently approve the plan submitted by him for the proposed
construction of RCC Terrace Building for dwelling purpose in the ground floor
and first floor in Survey No.39/1, plot bearing NO. 332 (1/2 Part) and 333
(1/4 part), situated at Kattakanjampatti village, Aathipatti Panchayat,
Aruppukkottai Panchayat Union, Virudhunagar District.
W.P.(MD)No.6914 of 2015 filed under Article 226 of the
Constitution of India praying for issuance of a Writ of Mandamus directing
the respondents to consider the petitioner's representation dated 02.09.2014
and consequently approve the plan submitted by him for the proposed
construction of RCC Terrace Building for dwelling purpose in the ground floor
and first floor in Survey No.39/1, plot bearing NO. 333 (3/4 Part)
situated at Kattakanjampatti village, Aathipatti Panchayat, Aruppukkottai
Panchayat Union, Virudhunagar District.
W.P.(MD)No.6915 of 2015 filed under Article 226 of the
Constitution of India praying for issuance of a Writ of Mandamus directing
the respondents to consider the petitioner's representation dated 02.09.2014
and consequently approve the plan submitted by him for the proposed
construction of RCC Terrace Building for dwelling purpose in the ground floor
and first floor in Survey No.39/1, plot bearing NO. 331 (3/4 Part)
situated at Kattakanjampatti village, Aathipatti Panchayat, Aruppukkottai
Panchayat Union, Virudhunagar District.
W.P.(MD)No.6916 of 2015 filed under Article 226 of the
Constitution of India praying for issuance of a Writ of Mandamus directing
the respondents to consider the petitioner's representation dated 02.09.2014
and consequently approve the plan submitted by him for the proposed
construction of RCC Terrace Building for dwelling purpose in the ground floor
and first floor in Survey No.39/1, plot bearing NO. 331 (1/4 Part) and 332
(+ Part) situated at Kattakanjampatti village, Aathipatti Panchayat,
Aruppukkottai Panchayat Union, Virudhunagar District.
!For petitioner in all
the writ petitions : Mr.D.Shanmugaraja Sethupathi
For respondents in all : Mr.M.Murugan, Govt.Advocate for R1
the writ petitions Mr.K.P.Krishnadoss, Govt.Advocate for
R2 and R3
:COMMON ORDER
These writ petitions have been filed Writ of Mandamus directing the respondents to consider the petitioners' representations dated 02.09.2014 and consequently approve the plan submitted by them for the proposed construction of RCC Terrace Building for dwelling purpose in the ground floor and first floor in Survey No.39/1, in the respective plots, situated at Kattakanjampatti village, Aathipatti Panchayat, Aruppukkottai Panchayat Union, Virudhunagar District.
2.The petitioners had submitted representations dated 02.09.2014 with regard to the above prayer to the respondents. The learned counsel for the petitioners seek the indulgence of this Court for a direction to the respondents to consider the representations of the petitioners and pass appropriate orders within a time frame.
3.Heard the learned counsel on either side.
4.Without expressing any opinion as to the merits of the contentions raised by the writ petitioners in these writ petitions, the writ petitions are disposed of directing the respondents to consider the representations of the petitioner dated 02.09.2014, after issuing due notice to the interested parties if any, and pass appropriate orders, within a period of six weeks from the date of receipt of a copy of this order. No costs.
Index : Yes/No 28.04.2015
Internet : Yes/No
KM
To
1 THE DISTRICT COLLECTOR,
VIRUDHUNAGAR DIST.
2 THE BLOCK DEVELOPMENT OFFICER
(PANCHAYAT), OFFICE OF PANCHAYAT UNION, ARUPPUKKOTTAI, VIRUDHUNAGAR DIST.
3 THE PRESIDENT, AATHIPATTI VILLAGE PANCHAYAT, AATHIPATTI, SEMPATTI POST, ARUPPUKOTTAI TALUK, VIRUDHUNAGAR DIST.
R.MAHADEVAN, J.
KM W.P.(MD)Nos.6913 to 6916 of 2015 28.04.2015