Madras High Court
Andanallur Panchayat Union vs The Director on 29 September, 2020
Author: G.R.Swaminathan
Bench: G.R.Swaminathan
W.P.(MD)Nos.11377,12082,12098,12099,12101,
12102,12104,12107,12109 &12113 of 2020
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 29.09.2020
CORAM
THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN
W.P (MD)Nos.11377,12082,12098,12099,12101,12102,
12104,12107,12109 & 12113 of 2020 and
WMP(MD) Nos.9950,9951,10393,10394,10402,10403,10405,
10406,10407,10408,10411,10412,10414,10415,10418,10419,10422,
10423,10426 & 10427 of 2020
Andanallur Panchayat Union,
Rep by its Chairman,
S.Durairaj,
Andanallur Panchayat Union Office,
Andanallur,
Trichy District. Petitioner
Vs
1.The Director,
Rural Development & Panchayat Raj Department,
Panagal Building,
Saidapet,
Chennai – 15.
2.The District Collector/Chairman DRDA,
Trichirappalli District,
Trichirappalli.
3.The Project Director (DRDA),
Trichirappalli District,
Trichirappalli.
4.The Assistant Director (Panchayat),
Trichirappalli District.
http://www.judis.nic.in
1/5
W.P.(MD)Nos.11377,12082,12098,12099,12101,
12102,12104,12107,12109 &12113 of 2020
5.The Block Development Officer,
Andanallur Panchayat Union,
Trichy District. Respondents
PRAYER:Writ petitions filed under Article 226 of the Constitution of
India, to issue a Writ of Certiorarified Mandamus, to call for the records
pertaining to the impugned order passed by the 2nd respondent herein in
his proceedings in Na.Ka.E1/3260/2020 dated 20.08.2020 and quash the
same as illegal, arbitrary and consequently directing the 2nd respondent to
send any official communication only to the chairman of concerned
Panchayat Union.
For Petitioner :Mr.T.Senthil Kumar
For Respondents :Mr.M.Sricharan Rangarajan
Additional Advocate General
Assisted by
Mr.S.Angappan
Government Advocate
COMMON ORDER
Heard the learned counsel for the writ petitioners and Mr.M.Sricharan Rangarajan, learned Additional Advocate General, assisted by Mr.S.Angappan, learned Government Advocate appearing for the respondents.
http://www.judis.nic.in 2/5 W.P.(MD)Nos.11377,12082,12098,12099,12101, 12102,12104,12107,12109 &12113 of 2020
2. The Chairpersons of the various Panchayat Unions of Trichy District are before this Court challenging the impugned communication issued by the District Collector, Tiruchirappalli, in his capacity as Chairperson of District Rural Development Agency (DRDA). The impugned communication mandates the Block Development Officers to adjust the expenditure to be incurred for Tamil Nadu Rural Roads Improvement Scheme (TNRRIS) from out of the Panchayat Unions share in the State Finance Commission Population Grant in the year 2020-2021.
3.The learned Additional Advocate General clarified on instructions that Tamil Nadu Rural Roads Improvement Scheme (TNRRIS) will be funded by independent allocation and it has nothing to do with the State Finance Commission Population Grant for the year 2020-2021. The impugned communication is not in consonance with the stand now taken before this Court. Therefore, on this ground, the impugned communication stands quashed. These Writ petitions are allowed. No costs. Consequently, connected miscellaneous petitions are closed.
vrn 29.09.2020 http://www.judis.nic.in 3/5 W.P.(MD)Nos.11377,12082,12098,12099,12101, 12102,12104,12107,12109 &12113 of 2020 Note:
In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.
To:
1.The Director, Rural Development & Panchayat Raj Department, Panagal Building, Saidapet, Chennai – 15.
2.The District Collector/Chairman DRDA, Trichirappalli District, Trichirappalli.
3.The Project Director (DRDA), Trichirappalli District, Trichirappalli.
4.The Assistant Director (Panchayat), Trichirappalli District.
5.The Block Development Officer, Andanallur Panchayat Union, Trichy District.
http://www.judis.nic.in 4/5 W.P.(MD)Nos.11377,12082,12098,12099,12101, 12102,12104,12107,12109 &12113 of 2020 G.R.SWAMINATHAN, J.
vrn Common order made in W.P (MD)Nos.11377,12082,12098,12099,12101,12102, 12104,12107,12109 & 12113 of 2020 and WMP(MD) Nos.9950,9951,10393,10394,10402,10403,10405, 10406,10407,10408,10411,10412,10414,10415,10418,10419,10422, 10423,10426 & 10427 of 2020 29.09.2020 http://www.judis.nic.in 5/5