Madras High Court
Bro. Bankras vs The District Collector on 2 March, 2020
Author: P.D.Audikesavalu
Bench: P.D.Audikesavalu
W.P.(MD) No.1081 of 2017
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 02.03.2020
CORAM:
THE HONOURABLE MR. JUSTICE. P.D.AUDIKESAVALU
W.P.(MD)No.1081 of 2017
Bro. Bankras,
Correspondent,
Sacred Heart Higher Secondary School,
Panagudi,
Radhapuram Taluk,
Tirunelveli District. ... Petitioner
Vs.
1.The District Collector,
Tirunelveli District,
Tirunelveli.
2.The Assistant Director,
Town Panchayat's,
Tirunelveli District,
Tirunelveli.
3.The Executive Officer,
Town Panchayat,
Panagudi,
Radhapuram Taluk,
Tirunelveli District.
4.A.Sankaralingam ... Respondents
1/4
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W.P.(MD) No.1081 of 2017
Prayer: Writ Petition filed under Article 226 of the Constitution of India praying
for the issuance of a Writ of Certiorari, to call for the records pertaining to the
impugned order made by the 3rd respondent in his proceedings in Na.Ka.No.
316/2016 dated 09.12.2016 in favour of 4th respondent to make construction of an
Anganwadi Building at Mangammal Salai in Survey No.131/B at Panagudi
Village, Radhapuram Taluk, Tirunelveli District, just opposite to the northern gate
of the Petitioner's school namely Sacred Heart Higher Secondary School,
Panagudi, thereby blocking Petitioner's entry to the above school and quash the
same as illegal.
For Petitioner : Mr.T.R.Janarthanam
for M/s.S.R.Anbarasu
For Respondents 1 & 2 : Mr.R.Murugan
Government Advocate
For 3rd Respondent : Mr.G.Muthukannan
ORDER
Heard Mr.T.R.Janarthanam, Learned Counsel for the Petitioner, Mr.R.Muguan, Learned Government Advocate for Respondents 1 and 2 and Mr.G.Muthukannan, Learned Counsel for the Third Respondent and perused the materials available on record apart from the pleadings of the parties.
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2. The Petitioner in this Writ Petition challenges the order in Na.Ka.No. 316/2016 dated 09.12.2016 passed by the Third Respondent in favour of the Fourth Respondent for construction of a building for Anganwadi Project at Mangammal Salai in Survey No.131/B at Panagudi Village, Radhapuram Taluk, Tirunelveli District, just opposite to the Northern Gate of the School of the Petitioner, which would block its entry.
3. Learned Government Advocate appearing for the First and Second Respondents on instructions states that the aforesaid Anganwadi Project has been dropped by Proceedings of the First Respondent in Se.Mu.Na.Ga.No. 2071/Aa3/2014 dated 04.02.2019 and produced a copy of the same. Learned Counsel for the Petitioner acknowledges its receipt. In view of the subsequent events, nothing remains for further consideration in the Writ Petition.
4. Accordingly, the Writ Petition is disposed. No costs.
02.03.2020 Internet:Yes/No Index :Yes/No sj Note: Issue copy on 20.03.2020 3/4 http://www.judis.nic.in W.P.(MD) No.1081 of 2017 P.D.AUDIKESAVALU, J.
sj To
1.The District Collector, Tirunelveli District, Tirunelveli.
2.The Assistant Director, Town Panchayat's, Tirunelveli District, Tirunelveli.
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