Madras High Court
Siragu Flex Printing vs The District Collector on 16 July, 2024
Author: G.R.Swaminathan
Bench: G.R.Swaminathan
W.P(MD)No.13871 of 2024
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 16.07.2024
CORAM
THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN
W.P(MD)No.13871 of 2024
Siragu Flex Printing,
Rep by its Proprietor,
C.Manikandan. ... Petitioner
Vs.
1.The District Collector,
Thanjavur District.
2.The Executive Officer,
Peravurani Town Panchayat,
Thanjavur District.
3.The Divisional Engineer,
Building and Maintenance,
Thanjavur District. ... Respondents
Prayer : Writ Petition filed under Article 226 of the Constitution of India,
praying this Court to issue a Writ of Mandamus, directing the 1st respondent to
consider the petitioner's representation dated 09.04.2024 and thereby grant
permission to the petitioner to install road divider center median advertisement
board in the road from Peravurani New Bus Stand to Poonaikuthi River Road.
For Petitioner : Mr.D.Venkataraman
For Respondents : Mr.D.Sasikumar,
Addl. Government Pleader.
https://www.mhc.tn.gov.in/judis
1/4
W.P(MD)No.13871 of 2024
ORDER
Heard both sides.
2.This is not a case in which the petitioner has any legal right as such.
The petitioner has given a representation seeking permission to install road divider center median advertisement boards. It is for the District Collector to take a call in the matter.
3.With this observation, the writ petition is disposed of. No costs.
16.07.2024
NCC : Yes/No
Index : Yes / No
Internet : Yes/ No
ias
To:-
1.The District Collector, Thanjavur District.
2.The Executive Officer, Peravurani Town Panchayat, Thanjavur District.
3.The Divisional Engineer, Building and Maintenance, Thanjavur District.
https://www.mhc.tn.gov.in/judis 2/4 W.P(MD)No.13871 of 2024 https://www.mhc.tn.gov.in/judis 3/4 W.P(MD)No.13871 of 2024 G.R.SWAMINATHAN, J.
ias W.P(MD)No.13871 of 2024 16.07.2024 https://www.mhc.tn.gov.in/judis 4/4