Poolpandi vs The Revenue Divisional Officer on 22 April, 2021

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Madras High Court

Poolpandi vs The Revenue Divisional Officer on 22 April, 2021

Bench: N.Anand Venkatesh

                                                                              W.P.(MD)No.4656 of 2021
                                                             Poolpandi v. The Revenue Divisional Officer

                            BEFORE THE MADURAI BENCH OF MADRAS HIGH Court
                                                    DATED: 22.04.2021
                                                        CORAM:
                            THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH

                                               W.P.(MD)No.4656 of 2021
                                             (Through Video Conferencing)

                     Poolpandi                                                   ... Petitioner
                                                            Vs.

                     1.The Revenue Divisional Officer,
                       Tirunelveli, Tirunelveli District

                     2.The Inspector of Police,
                       Thalayuthu Police Station,
                       Tirunelveli District

                     3.The Revenue Tahsildar,
                       Tirunelveli, Tirunelveli District.                        ... Respondents

                     PRAYER : Writ Petition is filed under Article 226 of the Constitution of
                     India for issuance of a Writ of Mandamus to direct the respondents to
                     commence and conclude the enquiry initiated in pursuant to petitioner's
                     representation dated 30.12.2020 in the manner known to law within the
                     time frame stipulated by this Court.
                                   For Petitioner     :Mr.P.samuel Gunasingh
                                   For Respondents :Mr.M.Muniyasamy
                                                   Additional Government Pleader

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https://www.mhc.tn.gov.in/judis/
                                                                               W.P.(MD)No.4656 of 2021
                                                              Poolpandi v. The Revenue Divisional Officer

                                                          ORDER

This writ petition has been filed for the issue of a writ of mandamus directing the respondents to conclude the enquiry that has been initiated pursuant to the complaint given by the petitioner on 30.12.2020.

2.The case of the petitioner is that the petitioner and his family members were excommunicated and they were not allowed to participate in the temple festival by paying necessary tax. The petitioner made a complaint before the respondents on 30.12.2020 in this regard. The first respondent, by his notice dated 07.01.2021, had directed the third respondent to give his report within a period of two days.

3.The grievance of the petitioner is that no report was submitted before the first respondent and there is absolutely no progress in the enquiry conducted by the first respondent. Therefore, left with no other alternative, this writ petition has been filed before this Court seeking for appropriate directions.

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https://www.mhc.tn.gov.in/judis/ W.P.(MD)No.4656 of 2021 Poolpandi v. The Revenue Divisional Officer

4. Heard the learned counsel for the petitioner and the learned Additional Government Pleader for the respondents.

5. Taking into consideration the facts and circumstances of the case and the limited relief sought for in this writ petition, there shall be a direction to the first respondent to conclude the proceedings, after getting the report from the third respondent and after affording an opportunity to all the parties concerned within four weeks from the date of receipt of a copy of this order.

6. This writ petition is disposed of with the above directions. No costs.




                                                                                            22.04.2021
                     Internet     : Yes
                     RR

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.

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https://www.mhc.tn.gov.in/judis/ W.P.(MD)No.4656 of 2021 Poolpandi v. The Revenue Divisional Officer To

1.The Revenue Divisional Officer, Tirunelveli, Tirunelveli District

2.The Inspector of Police, Thalayuthu Police Station, Tirunelveli District

3.The Revenue Tahsildar, Tirunelveli, Tirunelveli District.

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https://www.mhc.tn.gov.in/judis/ W.P.(MD)No.4656 of 2021 Poolpandi v. The Revenue Divisional Officer N.ANAND VENKATESH, J.

RR W.P.(MD)No.4656 of 2021 22.04.2021 5/5 https://www.mhc.tn.gov.in/judis/

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