Madras High Court
Rasipuram Bar Association vs The Hon'Ble Principal District on 30 January, 2020
Author: N.Kirubakaran
Bench: N.Kirubakaran
W.P.No.1414 of 2020
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 30.01.2020
CORAM :
THE HONOURABLE MR.JUSTICE N.KIRUBAKARAN
AND
THE HONOURABLE MR.JUSTICE R.PONGIAPPAN
W.P.No.1414 of 2020
Rasipuram Bar Association,
(Criminal Side),
Rep.by its President,
P.Kamaraj, M.A.,B.L.,
Advocate,
Combined Court Buildings,
Rasipuram - 637 408. ... Petitioner
Vs
1.The Hon'ble Principal District
and Sessions Judge,
District Court Complex,
Namakkal.
2.M/s.Bar Council of Tamil Nadu,
Rep.by its Chairman,
High Court Buildings, Chennai - 600 104.
3.The State Government of Tamil Nadu,
Home Department,
Rep. by its Secretary,
Fort St.George, Chennai - 600 009.
http://www.judis.nic.in
W.P.No.1414 of 2020
4.The State Government of Tamil Nadu,
rep. by its Director General of Police,
Dr.Radhakrishnan Salai, Chennai - 600 004.
5.The District Collector,
Namakkal District,
Collectorate Complex,
Namakkal District.
6.The Superintendent of Police,
Namakkal District, Namakkal. ... Respondents
PRAYER : Petition filed under Article 226 of the Constitution of India for issuance
of Writ of mandamus, directing the respondents to form a peace committee in view
of the G.O.Ms.No.744 dated 17.07.2000 and consequent G.O.Ms.No.912 dated
23.08.2000 with appropriate direction and guideline.
For Petitioner : Mr.N.Devarajan
For Respondents : Mr.M.Fakkir Mohideen for R1.
Mr.M.R.Jothimanian for R2.
Mr.K.Magesh, Special Government
Pleader for R3 to R6.
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W.P.No.1414 of 2020
ORDER
(Order of the court was made by N.KIRUBAKARAN.J.,) This Writ petition has been filed seeking a direction to form a peace committee in view of G.O.Ms.No.744 dated 17.07.2000 and consequent G.O.Ms.No.912 dated 23.08.2000 with appropriate direction and guideline.
2.Heard Mr.N.Devarajan, learned Counsel for the petitioner and Mr.Fakkir Mohideen, learned Counsel appearing for R1, Mr.M.R.Jothimanian, learned Counsel appearing for R2 and Mr.K.Magesh, learned Special Government Pleader for R3 to R6.
3.Though there is G.O.Ms.No.744, Home (Police IX) Department, dated 17.07.2000 for constituting committees at Chennai City and District Level, as per the Judgment of this Court, the Government in G.O.(Ms) No.1249, Home (Police IX) Department, dated 28.12.2006 constituted State Level Coordination Committee to sort out the disputes between Police and Lawyers.
http://www.judis.nic.in W.P.No.1414 of 2020
4.In view of the above, this Writ petition is not maintainable and the same is dismissed. No costs.
(N.K.K.,J.) (R.P.A.,J.)
30.01.2020
ay
Index: Yes/No
Internet: Yes/No
To
1.The Hon'ble Principal District and Sessions Judge, District Court Complex, Namakkal.
2.The State Government of Tamil Nadu, Home Department, Rep. by its Secretary, Fort St.George, Chennai - 600 009.
3.The State Government of Tamil Nadu, rep. by its Director General of Police, Dr.Radhakrishnan Salai, Chennai - 600 004.
4.The District Collector, Namakkal District, Collectorate Complex, Namakkal District.
5.The Superintendent of Police, Namakkal District, Namakkal.
http://www.judis.nic.in W.P.No.1414 of 2020 N.KIRUBAKARAN, J.
AND R.PONGIAPPAN,J.
ay W.P.No.1414 of 2020 Dated:30.01.2020 http://www.judis.nic.in