Madras High Court
N.Maheswari vs The Government Of India on 7 February, 2019
Author: S.Manikumar
Bench: S.Manikumar, Subramonium Prasad
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 07.02.2019
CORAM:
THE HONOURABLE MR.JUSTICE S.MANIKUMAR
and
THE HONOURABLE MR.JUSTICE SUBRAMONIUM PRASAD
W.P.No.31183 of 2018
N.Maheswari .. Petitioner
Vs.
1. The Government of India
rep. by its Home Secretary,
Ministry of Home Affairs,
Disaster Management Division,
New Delhi.
2. The State of Tamil Nadu,
rep. by its Secretary,
Revenue Department, Secretariat,
Fort St.George, Chennai - 600 009.
3. The Revenue Administration,
Disaster Management and Mitigation Department,
Chepauk, Chennai - 5. .. Respondents
Prayer: Petition filed under Article 226 of the Constitution of
India seeking a Writ of Mandamus directing the respondents to
take appropriate steps to develop a disaster management plan as
contemplated by Disaster Management Division of the Union
Government, The Disaster Management Act, 2005 and National
Disaster Management Act, to manage the recovery steps after
GAJA cyclone detestation took place on 17.11.2018 forthwith and
http://www.judis.nic.in
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provide a Generator to each village and take responsibility of cut
and remove the fallen trees.
For Petitioner : Mr.P.Thiagarajan
For Respondent 1 : Mr.K.Srinivasamurthy
For Respondents 2&3 : Mr.E.Manoharan, A.G.P.
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ORDER
(Order of the Court was made by S.MANIKUMAR, J.) Instant writ petition is filed seeking a direction to the respondents to take appropriate steps to develop a disaster management plan as contemplated by Disaster Management Division of the Union Government, the Disaster Management Act, 2005 and National Disaster Management Act and to manage the recovery steps after GAJA cyclone devastation took place on 17.11.2018, forthwith and to provide a Generator to each village and take responsibility of cut and remove the fallen trees.
2. Mr.E.Manoharan, learned Additional Government Pleader submitted that Government has already framed State Disaster Management Perspective Plan for 2018-2030 and has also brought out a booklet and uploaded the same in the Tamil Nadu Government website. We have perused the said book. http://www.judis.nic.in 3
3. Though Mr.P.Thigarajan, learned counsel for the petitioner contended that the plan as such has not been properly implemented, considering the prayer sought for, we are not inclined to delve into the same unless and until petitioner comes out with a fresh writ petition. Nothing survives in the instant writ petition and the same is dismissed. No Costs.
[S.M.K., J.] [S.P., J.] 07.02.2019 kk To
1. The Home Secretary, Ministry of Home Affairs, Disaster Management Division, New Delhi.
2. The Secretary to Government, Revenue Department, Secretariat, Fort St.George, Chennai - 600 009.
3. The Revenue Administration, Disaster Management and Mitigation Department, Chepauk, Chennai - 5.
http://www.judis.nic.in 4 S.MANIKUMAR, J.
AND SUBRAMONIUM PRASAD, J.
kk W.P.No.31183 of 2018 07.02.2019 http://www.judis.nic.in