Madras High Court
R.Ravichandiran vs The District Collector on 12 March, 2024
Author: D.Bharatha Chakravarthy
Bench: Sanjay V.Gangapurwala, D.Bharatha Chakravarthy
WP No.22411 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 12.03.2024
CORAM
THE HON'BLE MR.SANJAY V.GANGAPURWALA, CHIEF JUSTICE
AND
THE HON'BLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY
WP No.22411 of 2022
R.Ravichandiran : Petitioner
Vs
1.The District Collector
Villupuram District
2.The Block Development officer
Melmalayanur Melmalayanur Taluk
Villupuram District 604 208
3.The Tahsildar
Melmalayanur Melmalayanur Taluk
Villupuram District 604 208
4.The Panchayat President
Kannalam Village Valathi Post
Melmalayanur Taluk
Villupuram District 604 208
5.The Panchayat Secretary
Kannalam Village Valathi post
Melmalayanur Taluk
Villupuram district 604 208 : Respondents
Prayer: Petition filed under Article 226 of the Constitution of India for
issuance of a Writ of Mandamus directing respondents 1 to 4 to consider and
dispose petitioner representation dated 22.12.2021 and consequently direct
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WP No.22411 of 2022
the 1 to 4 Respondents to look in the subject matter and to make necessary
arrangements to form a sports ground under Amma Rural Youth Sports
Federation Scheme along with provision of necessary sports apparatus for
the village viz. Kannalam village Valathi post Melmalayanur Taluk Villupuram
District under Amma Rural youth sports Federation Scheme within a
stipulated time.
For Petitioner : No appearance
For Respondents 1-3 : Mr.C.Kathiravan,
Special Government Pleader
ORDER
(Made by the Hon'ble Chief Justice) None appears for the petitioner. We have heard Mr.C.Kathiravan, learned Special Government Pleader, for respondents 1 to 3.
2. The petitioner seeks directions to make necessary arrangements to form a sports ground under the Amma Rural Youth Sports Federation Scheme along with provision of necessary sports apparatus for Kannalam Village, Valathi Post, Melmalayanur Taluk, Villupuram District.
3. Construction of a sports facility is a policy decision to be taken by the Government. Question of availability of funds also would be Page 2 of 5 https://www.mhc.tn.gov.in/judis WP No.22411 of 2022 required to be taken into account. A representation dated 22.12.2021, has been given by the petitioner. The respondents may consider the said representation on merits and in accordance with law, preferably within a period of nine months from the date of receipt of a copy of this order.
4. The writ petition stands disposed of. There shall be no order as to costs.
(S.V.G., CJ.) (D.B.C., J.)
12.03.2024
Index : Yes/No
Neutral Citation : Yes/No
tar
To
1.The District Collector
Villupuram District
2.The Block Development officer Melmalayanur Melmalayanur Taluk Villupuram District 604 208
3.The Tahsildar Melmalayanur Melmalayanur Taluk Villupuram District 604 208
4.The Panchayat President Kannalam Village Valathi Post Melmalayanur Taluk Page 3 of 5 https://www.mhc.tn.gov.in/judis WP No.22411 of 2022 Villupuram District 604 208
5.The Panchayat Secretary Kannalam Village Valathi post Melmalayanur Taluk Villupuram district 604 208 Page 4 of 5 https://www.mhc.tn.gov.in/judis WP No.22411 of 2022 THE HON'BLE CHIEF JUSTICE AND D.BHARATHA CHAKRAVARTHY, J.
(tar) WP No.22411 of 2022 12.03.2024 Page 5 of 5 https://www.mhc.tn.gov.in/judis