Madras High Court
G.Govindaraj vs The Collector on 5 December, 2024
Author: Senthilkumar Ramamoorthy
Bench: Senthilkumar Ramamoorthy
WP No.33774 of 2024
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 05.12.2024
CORAM
THE HON'BLE MR.K.R.SHRIRAM, CHIEF JUSTICE
AND
THE HON'BLE MR.JUSTICE SENTHILKUMAR RAMAMOORTHY
WP No.33774 of 2024
G.GOVINDARAJ : Petitioner
versus
1.THE COLLECTOR
O/o THE COLLECTORATE,
RAJAJI SALAI, CHENNAI - 01.
2.THE MEMBER SECRETARY
CHENNAI METRO POLITICIAN DEVELOPMENT AUTHORITY (CMDA)
GANDHI IRWIN ROAD,
EGMORE CHENNAI-08.
3.THE COMMISSIONER
GREATER CHENNAI CORPORATION,
RIPON BUILDING, CHENNAI- 03.
4.THE TASILDAR
O/O.THE TASILDAR, MAMBALAM TALUK,
K.K.NAGAR, CHENNAI-78.
5.THE ASSISTANT ENGINEER
ZONE-10 GREATER CHENNAI CORPORATION
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WP No.33774 of 2024
NSK SALAI, KODAMBAKKAM,
CHENNAI- 24.
6.DR.A.SRINIVASAN PARAMASIVAM : RESPONDENTS
Prayer: Petition filed under Article 226 of the Constitution of India for
issuance of a Writ of Mandamus directing respondents 1 to 5 consider and
act upon 2nd respondent notice date 27.07.2024 within a time-frame.
For Petitioner : Mr.K.Seetharam
For Respondents 1, 4 : Mr.A.Edwin Prabhakar,
State Government Pleader
assisted by Mr.M.Habeeb Rahman,
Government Advocate
For Respondents 3, 5 : Mr.A.Arun Babu,
Standing counsel
For Respondent No.2 : Ms.P.Veena Suresh
Standing Counsel
ORDER
(Order of the Court was made by the Hon'ble Chief Justice) Petitioner appears to be a professional litigant, who thrives on making false statements on oath.
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2. The same petitioner had filed a public interest litigation in WP No.31985 of 2024, against the same private respondent with regard to a banyan tree. The allegation was that the tree was pushed down using a JCB. That petition came to be disposed vide order dated 07.11.2024. WP No.31985 of 2024 was filed in September 2024. The date is not mentioned. In September, 2024, again, without mentioning the date, the present public interest litigation has been filed by the same petitioner against the same private respondent.
3. Very cleverly an averment is made, “I state that in this regard, I have not filed any public interest litigation as on today and this is the first public interest litigation”.
4. It will be useful to reproduce paragraph 10 of a judgment of the Bombay High Court in Kundana Kumar Lal vs. Capgemini India Pvt.
Page 3 of 7https://www.mhc.tn.gov.in/judis WP No.33774 of 2024 Ltd and others1 .
“10. In T. Arivandandam v. T.V.Satyapal, (1977) 4 SCC 467, the Apex Court observed as under:
“If on a meaningful-not formal-reading of the plaint it is manifestly vexatious and meritless in the sense of not disclosing a clear right to sue, it should exercise its power under Order VII Rule 1 1 CPC taking care to see that the ground mentioned therein is fulfilled if clever drafting has created the illusion of a cause of action, the Court must nip it in the bud at the first hearing by examining the party searchingly under Order X, CPC An activist judge is the answer to irresponsible law suits.””
5. In September 2024, against the same private respondent, two public interest litigations have been filed. It is quite clear that petitioner is only targeting the private respondent and using the machinery of this Court for his personal agenda.
6. Petition dismissed with costs. Petitioner shall pay a sum of Rs.1,00,000/- (Rupees One lakh only) as cost.
1 2019 SCC Online Bom 6771 Page 4 of 7 https://www.mhc.tn.gov.in/judis WP No.33774 of 2024
7. At this stage, counsel for petitioner states that the cost may not be imposed and he has instructions to give an undertaking on behalf of petitioner that petitioner shall not file any public interest litigation against any party for the next two years.
8. In view thereof we recall the order regarding imposition of cost.
Undertaking accepted.
(K.R.SHRIRAM, CJ.) (SENTHILKUMAR RAMAMOORTHY, J.) 05.12.2024 Index : Yes/No Neutral Citation : Yes/No tar To
1.THE COLLECTOR RAJAJI SALAI, CHENNAI - 01.
2.THE MEMBER SECRETARY (CMDA) GANDHI IRWIN ROAD, EGMORE CHENNAI-08.
3.THE COMMISSIONER GREATER CHENNAI CORPORATION, RIPON BUILDING, CHENNAI- 03.
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4.THE TASILDAR MAMBALAM TALUK, K.K.NAGAR, CHENNAI-78.
5.THE ASSISTANT ENGINEER ZONE-10 GREATER CHENNAI CORPORATION NSK SALAI, KODAMBAKKAM, CHENNAI- 24.
Page 6 of 7https://www.mhc.tn.gov.in/judis WP No.33774 of 2024 THE HON'BLE CHIEF JUSTICE AND SENTHILKUMAR RAMAMOORTHY, J.
(tar) WP No.33774 of 2024 05.12.2024 Page 7 of 7 https://www.mhc.tn.gov.in/judis