Madras High Court
M.Krishnan vs The District Collector on 28 July, 2022
WP.No.16677 of 2012
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Dated: 28.07.2022
Coram:
THE HONOURABLE MRS.JUSTICE N.MALA
WP.No. 16677 of 2012
M.Krishnan
... Petitioner
Vs.
1.The District Collector,
Vellore District, Vellore.
2.The Assistant Director of
Panchayat (Rural),
Vellore district.
3.The Block Development Officer,
(Village Panchayats)
Nemili Panchayat Union,
Nemili, Arakkonam Taluk,
Vellore District.
4.M.Krishnamurthy,
President,
Veppery Village Panchayat
Arakkonam Taluk,
Vellore District.
... Respondents
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https://www.mhc.tn.gov.in/judis
WP.No.16677 of 2012
Prayer: Writ Petition is filed under Article 226 of the Constitution of India
for issuance of Writ of Mandamus directing the respondents from removing
the petitioner as OHT Operator, at Veppery Village Panchayat, Nemili
Panchayat Union, Vellore District, without following the due process of law.
For Petitioner : Mr.C.Prabakaran
For Respondents : M/S.R.Anitha
R1 & R2 Special Government Pleader
For Respondents : No Appearance
R3 & R4
ORDER
The writ petition is filed for issuance of a Writ of Mandamus to direct the respondents not to remove the petitioner as OHT Operator, at Veppery Village Panchayat, Nemili Panchayat Union, Vellore District.
2.The learned counsel for the petitioner submits that, though he has claimed for larger relief, he would be satisfied if his representation dated 20.06.2012 is disposed of in accordance with law.
3.The learned Special Government Pleader appearing for the Page No.2/4 https://www.mhc.tn.gov.in/judis WP.No.16677 of 2012 respondents one and two has no objection for passing the above order.
4.The third respondent is directed to dispose of the representation given by the petitioner on 20.06.2012 on merits and in accordance with law, if it is not already disposed of, within a period of four weeks from the date of receipt of the copy of this order.
The writ petition is disposed of accordingly. There shall be no order as to costs 28.07.2022 Speaking Order: Yes/no dsn N.MALA, J Page No.3/4 https://www.mhc.tn.gov.in/judis WP.No.16677 of 2012 (dsn) To
1.The District Collector, Vellore District, Vellore.
2.The Assistant Director of Panchayat (Rural), Vellore district.
3.The Block Development Officer, (Village Panchayats) Nemili Panchayat Union, Nemili, Arakkonam Taluk, Vellore District.
4.M.Krishnamurthy, President, Veppery Village Panchayat Arakkonam Taluk, Vellore District.
WP.No.16677 of 201228.07.2022 Page No.4/4 https://www.mhc.tn.gov.in/judis